Section 15 in The Jammu And Kashmir Commission Of Inquiry Act, 1962
15. Power to make rules
(1)The Government may, by notification in the Government Gazette, make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the term of office, the conditions of service of the members of the Commission;(b)the appointment by the Commission as assessors of persons being experts or having special knowledge of any matter relevant to the inquiry to assist it in its deliberations;(c)the manner in which inquiries may be held under this Act and the procedure to be followed by the Commission in respect of the proceedings before it;(d)the powers of Civil Court which may be vested in the Commission;(e)the travelling and other expenses payable to persons summoned by the Commission to give evidence before it or to perform other acts incidental to the enquiry before it.
