Section 39(2) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(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 terms and conditions of service of the Custodian and other officers appointed under this Act and for the furnishing of security by them;(b)the work to be performed by the Custodian and the Additional, Deputy and Assistant Custodian;(c)the manner in which evacuee properties which have vested in the Custodian may be notified;(cc)[ the manner in which the land or property may be notified for acquisition purposes;] [Inserted by Act XIX of 1987, section 10.](d)the manner in which possession of any evacuee property may be taken by the Custodian;(e)the manner in which inquiries under this Act may be held;(e-i) the manner in which and the conditions subject to which the Custodian may allot any immovable property vested in him;(f)the circumstances in which, and the conditions subject to which, the Custodian may sell any immovable property vested in him and the procedure governing the grant of leases and the period for which leases may be granted;(g)the circumstances in which, leases and allotments may be cancelled or terminated or the terms of any lease or agreement varied;(h)the securities in which the Custodian may invest any monies held by him;(i)the form and manner in which books of account and other records shall be maintained by the Custodian, and the persons by whom and the times at which such books of account may be audited;(j)the manner in which any monies due to the Custodian may be recovered;(k)the nature of cases in which and the circumstances under which and the conditions subject to which certificates for restoration of property under section 14 may be issued;(l)the nature of cases and the circumstances in which the Custodian may refer an applicant under section 15 to a Civil Court;(m)the powers vested in a Civil Court which may be exercised by the Custodian while holding any inquiry under this Act;(n)the nature of cases in which and the circumstances under which the Custodian may confirm or refuse to confirm a transfer under section 25;(o)the form and the manner in which and the time within which appeals and application for revision may be preferred under section 30 and the fees payable in respect thereof;(p)the fees payable to the Custodian for the management and disposal of any property vested in him and the manner in which such fees shall be paid;(q)the form in which any notice under this Act may be issued and the manner of its service and publication or the form in which any demand may be made by the Custodian;(r)the delegation of powers and functions of the Custodian to the Additional, Deputy or Assistant Custodian;(s)any other matter which has to be or may be prescribed under this Act.
