Section 35 in Jammu and Kashmir Nursing Council Act, 2012
35. Power of Government to make rules
(1) The Government may make rules to carry out the purposes of the Act.(2)Without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely:(a)the manner in which the election, nomination and appointment of members of Council shall be made under section 3;(b)the period for which a Member of the Council may hold office under section 4;(c)the manner in which the meetings of Council shall be convened and conducted;(d)the form in which a register shall be kept, the particulars to be entered in such register, and the parts in which such register shall be divided under section 11;(e)the form of list to be maintained under section 16;(f)the manner in which the money shall be received and spent by the Council under section 10 and accounts are audited under section 28;(g)the manner in which an order of withdrawal--of recognition of an institution shall be served under section 23; and(h)any other matter which may need to be prescribed.
