Section 31 in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
31. 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 power, such rules may provide for all or any of the following matters, namely :-(a)terms and conditions of service of the Chairperson and Members of the Commission and their salaries and allowances under section 6 ;(b)the procedure to be followed by the Commission in the transaction of its business at a meeting under sub-section (4) of section 10 ;(c)the powers and duties which may be exercised and performed by the Secretary of the Commission under sub-section (2) of section 11 ;(d)the salary and allowances and other terms and conditions of service of officers and other employees of the Commission under sub-section (3) of section 11 ;(e)form of the statement of accounts and other records to be prepared by the Commission under section (1) of section 20.
