Section 80(1) in Jammu and Kashmir Panchayati Raj Act, 1989
(1)The Government may make rules for carrying out the purposes of this Act, in particular and without prejudice to the generality of the foregoing power, such rules may, provide : -(i)for all matters expressly required or allowed by this Act to be prescribed by rules ; and(ii)for the procedure for exercise of civil and criminal jursidiction ; imposition of penalties by the Panchayati Adalat ;(iii)procedure regulating the conduct of elections to Panchayat Halqas and Chairman of Block Development Council ;(iv)that a contravention of any rule made under this Act shall be punishable with a fine which may extend to fifty rupees.
