Section 20 in The Jammu and Kashmir Heritage Conservation and Preservation Act, 2010
20. Power to make regulations.
(1)The authority may make regulations concerning any matter which is to be, or may be, prescribed under this Act.(2)Without prejudice to the generality of its powers, under subsection (1), the authority may make regulations to provide for all or any of the following matters : -(a)gradation of heritage both tangible and intangible declared as such for protection and preservation under the Act;(b)prescription of the specialization in architecture/conservation as required for the Chief Architect/Chief Conservationist respectively to head the conservation cells ;(c)prescription of the qualifications of the technical staff of the Chief Architect/Chief Conservationist ;(d)prescription of the guidelines to be followed by the Chief Architect/Chief Conservationist for conservation of heritage building, artifacts and sites ;(e)prescriptions of guidelines to be followed by Directors concerned for preservation and promotion of intangible heritage ;(f)any other matter which is to be, or may be prescribed under this Act.
