Section 25 in Jammu and Kashmir Right to Information Act, 2009
25. Power to make rules by competent authority.
(1)Subject to the provisions of section 24, the competent authority may, by notification in the Government Gazette, make rules to carry out the provisions of the Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)the cost of the medium or print cost price of the materials to be disseminated under sub-section (4) of section 4;(b)the fee payable under sub-section (1) of section 6;(c)the fee payable under sub-section (1) of section 7; and(d)any other matter which is required to be, or may be, prescribed.
