Section 33(2) in The Jammu and Kashmir State Forest Corporation Act, 1978
(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following matters, namely :-(a)the manner in which the Sinking Fund shall be established, maintained, invested and applied under section 20;(b)the procedure in respect of liability under section 23 including the provision of appeal if any, in respect thereof;(c)any other matter which has to be or may be prescribed.
