Section 37 in The Jammu and Kashmir Energy Conversation Act, 2011
37. Power of Government to make rules.
(1)The Government may, by notification, make rules for carrying out the provisions of the Act.(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 salary and allowances payable to the Director General and other terms and conditions of his service and the terms and conditions of service of the Secretary of the Bureau under sub-section (4) of section 8 ;(b)the terms and conditions of service of officers and other employees of the Bureau under sub-section (2) of section 9 ;(c)performing such other functions by the Bureau, as may be prescribed, under clause (x) of sub-section (2) of section 11 ;(d)the energy conservation building codes under clause (b) of section 12 ;(e)the energy consumption norms and standards for designated consumers under clause (i) of section 12 ;(f)prescribing the different norms and standards for different designated consumers under the proviso to clause (i) of section 12 ;(g)the form and manner and the time within which information with regard to energy consumed and the action taken on the recommendations of the accredited energy auditor be furnished under clause (m) of section 12 ;(h)the form and manner in which the status of energy consumption be submitted under clause (n) of section 12 ;(i)the minimum qualification for energy auditors and energy managers under clause (o) of section 12 ;(j)the form and manner for preparation of scheme and its implementation under clause (q) of section 12 ;(k)prescribing the procedure for issuing the energy savings certificates under section 13 ;(l)the value of per metric ton of oil equivalent of energy consumed under section 14 ;(m)the matters relating to inspection under sub-section (2) of section 15 ;(n)the person or any authority who shall administer the fund and the manner in which the fund shall be administered under sub-section (4) of section 18 ;(o)the form in which, and the time at which, the Bureau shall prepare its budget under section 20 ;(p)the form in which, and the time at which, the Bureau shall prepare its annual report under section 21 ;(q)the form in which the accounts of the Bureau shall be maintained under section 23 ;(r)the manner of holding inquiry under sub-section (1) of section 25 ;(s)the form of and fee for filing such appeal under sub-section (2) of section 28 ; and(t)any other matters which is to be, or may be, prescribed, or in respect of which provision is to be made, or may be made by rules.
