Section 19(2) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for or any of the following matters, namely :-(a)the manner and procedure of pre-institution mediation under sub-section (1) of section 12.(b)any other matter which is required to be, or may be, prescribed or in respect of which provision is to be made by rules made by the High Court.
