Section 35 in Jammu and Kashmir State Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 2018
35. Power to make regulations.
(1)The Board may, with the previous approval of the Government, by notification in the Government Gazette, make regulations consistent with this Act and rules, generally to carry out the purpose of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely :-(a)the manner and purpose for which a person may be associated under sub-section (5) of section 3 ;(b)the time and place at which the Board shall meet under sub-section (6) of section 4 :(c)the form and manner in which the application shall be made for registration under sub-section (2) of section 12 and the particulars which such application shall contain under that sub-section ;(d)the manner in which application for guardianship shall be received, proceed and decided by the local level committee under sub-section (4) of section 14 ;(e)the particulars of application and orders passed thereon by the local level committee under sub-section (5) of section 14 ;(f)the procedure for evaluating the pre-funding status of the registered organization and framing of guidelines for monitoring and evaluating the activities of such registered organization under section 19 ;(g)the time within which notice for annual general meeting shall be sent and quorum for such meeting under sub-sections (2) and (3) of section 20 ; and(h)any other matter which is required to be, or may be provided by regulation.
