Section 32 in The Jammu and Kashmir Pharmacy Act, 2011
32. Power to make rules.
(1)The Government may, by notification in the government Gazette, make rules to carry out the purposes of Chapters III and IV.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the qualification, the term of office and the powers and duties of the President and the Vice-President;(b)the particulars to be stated, and the proof of qualifications to be given in applications for registration under Chapter III;(c)the conditions for registration under sub-section (1) of section 19;(d)fees payable under Chapter III and the charge for supplying copies of the register;(e)the form of certificates or registration and the manner of endorsement of renewals thereof;(f)the maintenance of a register;(g)any other matter which is to be or may be prescribed under Chapters III and IV except IV except sub-section (1), (2), (3) and (4) of section 31.
