Section 16(2) in The Jammu and Kashmir Public Men and Public Servants Declaration of Assets and other Provisions Act, 1983
(2)In particular and without prejudice to the generality of the foregoing provisions of this Act, such rules may provide for all or any of the following matters, namely:-(a)the form in which receipt shall be furnished by the prescribed authority in respect of receipt of a return;[(a-1) the value and other details of the movable property which a public servant shall be required to bring to the notice of the prescribed authority.] [Inserted by Act XXIX of 1997.](b)any other matter which is to be or may be prescribed;(c)every rule under this Act, shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session for a total period of thirty days which may be comprised in one session or more successive sessions, and if before the expiry of the said period both Houses agree in making any modification in the rule or both Houses agree that rules should not be made, rule shall thereafter have effect, only in such modified form or be of no effect, as the case may be.
