Section 49(2) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
(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 qualifications and experience of, and the fees payable to, a translator or an interpreter, a special educator or any person familiar with the manner of communication of the child or an expert in that field, under sub-section (4) of section 19 ; sub-sections (2) and (3) of section 26 and section 38 ;(b)care and protection and emergency medical treatment of the child under subsection (5) of section 19 ;(c)the payment of compensation under sub-section (8) of section 33 ;(d)the manner of periodic monitoring of the provisions of the Act under sub-section (1) of section 44.(e)any other matter which is to be or may be prescribed from time to time.
