Section 20 in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983
20. Power to make rules
(1)The Government may, by notification in the Government Gazette, make rules to carry out the purposes of this 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 service of notices or order issued or made under this Act and the manner in which such notices or orders may be served where the person to be served is a corporation, company, bank or other association;(b)any other matter which has to be or may be, prescribed.(3)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 rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be.
