Section 19 in The Jammu and Kashmir State Vigilance Commission Act, 2011
19. Power to make regulations.
(1)The Commission may, with the previous approval of the Government, by notification in the Government Gazette, make regulations not inconsistent with this Act and the rules made thereunder to provide for all matters for which provision is expedient for the purposes of giving effect to the provisions 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 following matters, namely: -(a)the duties and the powers of the Secretary under sub-section (5) of section 3; and(b)the procedure to be followed by the Commission under sub-section (2) of section 9.
