Section 11 in The Jammu and Kashmir Charitable Endowments Act, 1989
11. The powers to frame forms and make rules.
- The Government may make rules consistent with this Act for-(a)prescribing the fees to be paid to the Government in respect of any property vested under this Act, in a Treasurer of Charitable Endowment;(b)regulating the cases and the mode in which schemes or any modification thereof are to be published before they are settled or made under sections 5 and 7 ;(c)prescribing the forms in which accounts are to be kept by Treasurer of Charitable Endowment and the mode in which such accounts are to be audited ; and(d)generally carrying into effect the purposes of this Act.
