Section 15 in The Jammu and Kashmir Chowkidari Act, 1956
15. Power to frame rules.
(1)The Government may frame rules for carrying into effect the purposes of this Act.(2)In particular and without prejudice to the generality of the powers conferred by sub-section (1), such rules may relate to all or any of the following matters :-(a)the qualifications for appointment as Chowkidars and the procedure for making appointments and for punishment of Chowkidar including fixation of the amount of fine, period of suspension and the payment of dues for the period of suspension and for the period of leave of absence ;(b)the mode of conducting enquiries into allegations against Chowkidars ;(c)the procedure for hearing and disposal of appeals ;(d)the grant of leave to Chowkidars and the arrangements for carrying on work in their absence ;(e)the distribution and realisation of Cess ;(f)the mode of payment of emoluments to Chowkidar ;(g)provision for the uniforms, its mode of supply and its entry in registers ;(h)assessments, batches or special assessments ;(i)maintenance and form of registers and form of returns, statements and report ;(j)mode of raising the cess and control, custody and maintenance of Cess Fund ;(k)the imposition, assessment and collection of the Cess and preventing the evasion thereof ;(l)exemption from taxation of any person or class of persons, property or description of property ;(m)the manner and proportion of expending the Cess and the preparation of estimates and income of expenditure ;All such rules shall be published in the Government Gazette and shall fake effect from the date of such publication.
