Section 137(2) in The Jammu and Kashmir Electricity Act, 2010
(2)In particulars and without prejudice to the generality of foregoing power, such rules may provide for all or any of the following matters, namely, -(a)the payment of fees for application for grant of licence under sub-section (1) of section 15;(b)the works of licensees affecting the property of other persons under sub-section (2) of section 61;(c)such other matters which may be prescribed under clause (c) of sub-section (2) of section 62;(d)the salary, allowances and other terms and conditions of service of the Chairperson and Members of the Commission under sub-section (2) of section 67 and sub-section (4) of section 70;(e)the form and manner in which and the authority before whom oath of the office and secrecy should be subscribed under sub-section (3) of section 67;(f)the powers and duties of the Secretary of the Commission under sub-section (1) of section 70;(g)the terms and conditions of services of the employees of the Commission under sub-section (4) of section 70;(h)any other matter required to be prescribed by the Government under clause (g) of sub-section (1) of section 75;(i)the manner of applying the fund under sub-section (3) of section 80;(j)the form in which and time at which the Commission shall prepare its annual accounts under sub-section (1) of section 81;(k)the form in which and time at which the Commission shall prepare its annual report under sub-section (1) of section 82;(l)the form in which and time at which the Commission shall prepare its budget under section 83;(m)manner of service of provisional order of assessment under sub-section (2) of section 86;(n)manner of holding enquiry by an adjudicating officer under sub-section (1) of section 103;(o)the form in which and the time at which notice is to be given to the Chief Electrical Inspector under sub-section (1) of section 123;(p)the manner of delivery of every notice, order or document under sub-section (1) of section 132 ; and(q)any other matter which is required to be, or may be, prescribed.
