Section 34 in The Jammu and Kashmir State Forest Corporation Act, 1978
34. Regulations.
(1)The Corporation may, with the previous approval of the Government, make regulations not inconsistent with the Act and the rules made thereunder for the administration of the Corporation.(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely :-(a)salaries and allowances and conditions of service of the employees of the Corporation;(b)time and places of, and the procedure in regard to the transaction of business in the meeting of the Corporation;(c)any other matter for which provision is to be or may be made in the regulations.(3)Until any regulations are made by the Corporation under sub-section (1) any regulations which may be so made by it may be made by the Government and any regulations so made, may be altered or rescinded by the Corporation in exercise of its powers under sub-section (1).
