Section 34 in Jammu and Kashmir State Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 2018
34. Power to make rules.
(1)The Government may, by notification in the Government Gazette, make rules for carrying out the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely :-(a)the procedure in accordance with which the person representing registered organization shall be elected under clause (b) of sub-section (4) of section 3 ;(b)the condition of service of the Chairperson and Members under sub-section (2) of section 4 ;(c)the terms and conditions of service of, Chief Executive Officer, other officers and employees of the Trust under sub-section (3) of section 8 ;(d)the rules and procedure in the transaction of business at meeting of the Board under sub-section (6) of section 4 ;(e)the powers and duties of Chief Executive Officer under sub-section (1) of section 8 ;(f)the form in which an application for guardianship may be made by a registered organization under sub-section (2) of section 14 ;(g)the procedure in accordance with which a guardian may be removed under section 17 ;(h)the form in which, and the time within which, the budget of the Trust shall be forwarded to the Government under section 23 ;(i)the form in which the annual statement of accounts shall be maintained under sub-section (1) of section 24 ;(j)the form in which, and the time within which, the annual reports shall be prepared and forwarded under section 25 ;(k)any other matter which is required to be, or may be, prescribed.
