Section 35(2) in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000
(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 salary, allowances and other conditions of service of the members under sub-section (2) of section 5;(b)the form and manner in which and the authority before whom the oath of office and secrecy should be subscribed under sub-section (4) of section 5;(c)the form in which annual statement of accounts to be prepared by the Commission under sub-section (1) of section 20;(d)the form in which and the time at which the Commission shall prepare its budget under section 19;(e)the manner and the form in which annual report shall be furnished under sub-section (1) of section 21;(f)any other matter which is to be, or may be prescribed or in respect of which provision is to be made by rules.
