Section 24 in Jammu and Kashmir Right to Information Act, 2009
24. Power to make rules by Government.
(1)The Government may, by notification in the Government Gazette, 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 cost of the medium or print cost price of the materials to be disseminated under sub-section (4) of section 4;(b)the fee payable under sub-section (1) of section 6;(c)the fee payable under sub-sections (1) and (5) of section 7;(d)the salaries and allowances payable to and the terms and conditions of service of the officers and other employees under sub-section (6) of section 13;(e)the procedure to be adopted by the State Information Commission in deciding the appeals under sub-section (11) of section 16; and(f)any other matter which is required to be, or may be, prescribed.
