Section 16 in The Jammu and Kashmir Special Security Group Act, 2000
16. Power to make rules
(1)The Government may, by notification in the Government Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the forgoing paras, such rules may provide for all or any of the following matters, namely:—(a)the manner in which the Group shall be constituted and the terms and conditions of service of its members under sub-section (2) of section 4 ;(b)the authorities to be prescribed under section 8, sub-section (1) of section 10 and section 11;(c)the nature of the communication or publication under clause (c) of sub-section (1) of section 10 ;(d)the purposes, other than political purposes, for which a person subject to this Act shall not participate in, or address, any meeting or take part in any demonstration under sub-section (2) of section 10 ;(e)the persons who shall be members of the Board under sub-section (2) of section 12 ;(f)any other matter which is required to be, or may be, prescribed.(3)Every rule made or notification issued under this Act shall be laid, as soon as may be, after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
