(1)In addition to any other power to make rules hereinbefore conferred, [the Government] [In section 2, 3, 4, 5, 6, 9 and 10 the words 'the Government' substituted for the words 'His Highness' by Act X of 1996.] may make rules generally to carry out the purposes and objects of this Act.(2)Every power to make rules conferred by this Act Shall be subject to condition of the rules being made after previous publication.(3)All rules made by [the Government] [In section 2, 3, 4, 5, 6, 9 and 10 the words 'the Government' substituted for the words 'His Highness' by Act X of 1996.] under this Act shall be published in the Jammu and Kashmir Government Gazette and on such publication shall have effect as if enacted in this Act.Savings
