Section 33(1) in The Jammu and Kashmir State Board of Technical Education Act, 2002
(1)The Government may, by notification in the Government Gazette, make rules to carry out the purposes of this Act.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 of the members of various committees constituted under section 14 of this Act;(b)the number of members of the Finance Committee, Academic Committee, Affiliation and Accreditation Committee, Examination, Executive Committee and Other Committees referred to in section 14 and the manner of their selection;(c)the powers which the Chairman shall exercise and the duties which he shall perform under section 16;(d)the time within which the Annual Reports of the Board shall be submitted to the General Body under section 21;(e)the period within which the intimation referred to in section 22 shall be sent to the Government; and(f)any other matter in relation to which a rule is required to be or may be made.
