Section 31 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
31. Power of Accountability Commission to make Regulations
(1) The Accountability Commission may, by notification, make such regulations as it may deem necessary for carrying out the purposes 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 matters, namely :(a)holding of sittings of the Accountability Commission;(b)holding of sittings of the Accountability Commission at other than the place of ordinary sittings;(c)procedure which may be followed by the Accountability Commission for conducting proceedings including inquiry and investigation;(d)forms in which complaints may be made and the affidavits which may accompany such complaint and the fees if any which may be charged in respect thereof;(e)such forms and notices as may be necessary in the opinion of the Chairperson of the Accountability Commission for carrying out the inquiry and investigation.
