Section 36 in The Jammu and Kashmir Debtors, Relief Act 1976
36. Power to make rules.
(1)The Government may, from time to time, make any rules consistent with the provisions of this Act to carry out the purpose thereof.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely -(a)the charges to be made by a Board for anything done under this Act and the persons by whom and the manner in which such charges shall be paid;(b)regulating the procedure before a Board and, for purposes of section 35 before a Chairman of a Board ;(c)the records to be kept and the returns to be made by a Board and the manner in which such records and returns shall be maintained;(d)the allowance to be paid to members of a Board ;(e)the particulars of the debts under sub-section (1) of section 9 ;(f)the place at which and the manner in which an agreement shall be executed and authenticated;(g)the form of order to be made under sub-section (1) of section 16 ; and(h)any other matter required to be prescribed under this Act.
