Section 28 in The Jammu and Kashmir Protection of Human Rights Act, 1997
28. Power of the Government to make rules.
(1)The Government may, by notification, 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 other terms and conditions of service of the Members under section 8;] [Clauses (a) and (b) substituted by Act No. XXVII of 2002, Section 5.](b)[x x x];(c)the form in which the annual statement of accounts is to be prepared under sub-section (1) of section 23.(3)Every rule made by the Government under this section shall be laid, as soon as may be after it is made, before each House of the State Legislature.
