Section 30 in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014
30. Power of Government to make rules.
(1)The Government may, by notification in the Government Gazette, make rules for carrying out the purposes of the Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the manner of holding inquiry under section 5 subject to such rules as may be prescribed under sub-section (1) of section 8 ;(b)the power and procedure of the Tribunal for other purposes under sub-section (2) of section 8 ;(c)the maximum maintenance allowance which may be ordered by the Tribunal under sub-section (2) of section 9 ;(d)the scheme for management of old-age homes, including the standards and various types of sendees to be provided by them which are necessary for medical care and means of entertainment to the inhabitants of such homes under sub-section (2) of section 19 ;(e)the powers and duties of the authorities for implementing the provisions of this Act under sub-section (1) of section 22 ;(f)a comprehensive action plan for providing protection of life and property of senior citizens under sub-section (2) of section 22 ;(g)any other matter which is to be, or may be, prescribed.(3)Every rule made under the Act shall be laid, as soon as may be after it is made, before each House of State Legislature.
