Section 151 in Jammu and Kashmir Co-Operative Societies Act, 1989
151. Power to make rules.
- The Government may, by notification, make rules not inconsistent with the provisions of this Chapter:(a)for the manner of effecting distraint and calculating the expenses thereof;(b)for the custody, preservation and sale of distrained property;(c)for the investigation of claims by persons other than the defaulters to any right or interest in the distrained property and for the postponement of the sale pending such investigation;(d)for the immediate sale of perishable articles;(e)for the due proclamation and conduct of the sale;(f)for the recovery of the expenses of proclamation and sale;(g)for the deposit of the purchase money;(h)for the resale of the property, if the purchase money is not deposited; and(i)generally for carrying out the provisions of this Chapter.
