Section 18(2) in The Jammu and Kashmir State Finance Commission Act, 2006
(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 :-(i)the other terms and conditions of service of the Members under sub-section (2) of section 5;(ii)the form in which the annual statement of accounts is to be prepared under sub-section (I) of section 15;(iii)the manner of auditing the accounts of the Commission.
