The JAMMU AND KASHMIR HERITAGE CONSERVATION AND PRESERVATION ACT, 2010 (Act No. XV of 2010)

THE JAMMU AND KASHMIR HERITAGE 
CONSERVATION AND PRESERVATION 
ACT, 2010 
(Act No. XV of 2010) 
[Received the assent of the Governor on 28th April, 2010  and 
published in Government Gazette dated 29th April, 2010]. 
An Act to provide for conservation and preserv ation of heritage 
both tangible and intangible, including buildings, structures, monuments, 
precincts, areas/sites, artifacts, sculptures, paintings, handicrafts, 
manuscripts etc. and music, dance, drama, performing arts, poetry, living 
traditions like cra fts and cuisine, traditional knowledge systems, 
folklores, spiritual traditions; respectively of historic or cultural or 
religious or aesthetic or architectural or environmental significance and 
for matters connected therewith or incidental thereto. 
Be it enacted by the Jammu and Kashmir State Legislature in the 
Sixty-first Year of the Republic of India as follows:— 
CHAPTER I 
Preliminary 
1.  Short title, extent and commencement. —(1) This Act may be 
called the Jammu and Kashmir Heritage Conservation and Pres ervation 
Act, 2010.  
(2) It shall come into force on such date as the Government may, by 
notification in the Government Gazette, appoint: 
Provided that different dates may be appointed for different 
provisions of this Act and any reference in any such prov ision to the 
commencement of this Act shall be construed as a reference to the 
coming into force of that provision. 
2.  Definitions.—In this Act, unless the context otherwise 
requires,—  
(a) “authority” means the Jammu and Kashmir Heritage 
Conservation and  Preservation Author ity constituted under 
section 7; 
(b) “conservation” means protection, preservation and restoration 
of heritage sites/areas, heritage precincts, buildings, artifacts, 
handicrafts, paintings, fabrics etc. and shall include only such 
developmental activity that will enhance the heritage 
significance of the heritage site with in the frame work of this 
Act; 
(c)  “development” means the carrying out of construction of 
buildings, engineering, mining or other operati ons in, or over, 
or under, lan d; or making of any material change in any 
building or land; or in the use of any building or land ; or 
change to a heritage site including any material or structural 
change in, or  painting of, heritage building; or in a heritage 
precinct; or on a listed natural feature; and includes demolition 
of any existing building, structure; or erection of part of such 
building, structure or erection and reclamation, redevelopment, 
layout and sub-division of any land ; and “to develop” shall be 
construed accordingly; 
(d) “development right” means the right to carry out development 
or to develop land or building or both and shall include the 
“transferable development right” in the form of right to utilize 
the floor area ratio/floor space index of land utilizable either 
on the remainder of the land partially reserved for public 
purpose or elsewhere, as may be provided in the heritage 
regulations or as per the Master plan for the area; 
(e) “director” means an officer authorized by the Government, by 
notification in the Government Gazette, to exercise the powers 
conferred, and to discharge the duties imposed, on the Director 
under this Act; 
(f) “documentation” means formal recording of  characteristics or 
features or details of any tangible or intangible item of heritage 
value after conducting survey and research on the same; 
(g)  “floor area ratio/floor space index” means the ratio derived by 
dividing the total covered area of all f loors by the area of the 
plot; 
(h)  “Government” means the Government of State of Jammu and 
Kashmir; 
(i) “grading” means classification of heritage both tangible and 
intangible according to its heritage significance and the same 
shall determine  in the case of tangible heritage, the levels of 
intervention permissible in conserving, preserving, maintaining 
and upgrading the heritage  including sites, buildings, artifacts, 
structures, streets, precincts etc. of historic or architectural or 
aesthetic or cultural or environmental significance and those 
natural features or sites of scenic beauty  includin g, but not 
restricted to, sacred groves, mountains, hills, hillocks, lakes, 
rivers and other water bodies (and the areas adjoining the 
same), open areas, wooded areas, points, walks, rides, bridle 
paths etc. and in the case of intangible heritage like musi c, 
dance, drama, the level or nature of preservation or patronage 
or promotion required; 
(j) “heritage areas” means those areas of archaeological or 
historical or architectural or aesthetic or scientific or 
environmental or cultural significance including man made and 
natural features and sites of scenic beauty (hereinafter referred 
to as “listed areas” or “heritage areas”) which are included in a 
list(s) published by notification in the Government Gazette, by 
the Government, from time to time; 
(k) “heritage buildings” means buildings (including artifacts), 
structures of historical or aesthetic or architectural or 
environmental significance (hereinafter referred to as “listed 
buildings” or “heritage buildings”) which are included in a 
list(s) published by notification in the Government Gazette, by 
the Government, from time to time; 
(l) “heritage inspection” means physical examination through spot 
visit of the heritage by the authority or Municipal 
Commissioner or Collector or Director concerned, as the case 
may be, to ensure,— 
(i) proper maintenance and conservation of the heritage; and 
(ii) to ensure conformity with heritage and environmental 
protection standards or requirements; 
(m) “heritage precincts” means streets and spaces including those 
around a herit age building or a group of such buildings of 
which they are part and parcel (hereinafter referred  to as 
“listed precincts” or “heritage precincts”) which are included 
in a list(s) published by a notification in the Government 
Gazette, by the Government, from time to time; 
(n) “heritage sites” means those buildings, artifacts, structures, 
streets, areas and precincts of historic or aesthetic  or 
architectural or cultural or environmental significance 
(hereinafter referred to as “listed sites” or “heritage s ites”) and 
those natural features of environmental significance and sites 
of scenic beauty  including, but not restricted  to, sacred 
groves, mountains, hills, hillocks, lakes, rivers, and other water 
bodies (and the areas adjoining the same), open areas, wooded 
areas, points, walks, rides, bridle paths etc. which are included 
in a list(s) published by the Government, from time to time; 
(o) “tangible heritage” means any material or physical heritage 
like buildings, structures, artifacts, sculpture, handic rafts, 
fabrics, paintings, etc.; 
(p) “intangible heritage” means those aspects of culture that are  
non-material and abstract like music, dance, drama, poetry, 
living heritage like traditional crafts and cuisine and 
knowledge systems, folklore, spiritual tra ditions like yoga and 
Sufism, etc.; 
(q) “land” means any area of land mass including water bodies; 
(r) “listing” means inclusion of any heritage, tangible or 
intangible, in a list to be maintained by the Government, from 
time to time, after the particular heritage has been declared as a 
heritage to be conserved or preserved through a notification in 
the Government Gazette by the Government, from time to 
time; 
(s) “monument” means any ancient monument and site which is 
not declared as such, by notification, to be a protected 
monument under the Jammu and Kashmir Ancient Monuments 
and Preservation Act,1920 and the Ancient Monuments and 
Archaeological Sites and Remains Act, 1958 (Central Act 24 
of 1958); 
(t) “natural feature” means those features of environmenta l 
significance and sites of scenic beauty including, but not 
restricted to sacred  groves, mountains, hills, hillocks, lakes, 
rivers, and other water bodies (and the area adjoining the 
same), open areas, wooded areas, points, walks, rides, bridle 
paths, etc. (hereinafter referred to as  “listed natural feature”) 
which are included in a list(s) published in the newspapers by 
the authority or Municipal Commissioner or Collector or 
Director as the case may be, from time to time; 
(u) “object” means any material  or physical entity; 
(v) “owner” includes :—  
(i) a joint owner invested with power of management on his 
own behalf and other  joint owners and successors in title 
of any such owner; and 
(ii) any manager or trustee exercising powers of management 
and the successor-in-office of any such manager or 
trustee; 
(w) “place” means any geographical area or space; 
 (x) “prescribed” means prescribed by rules made under this Act; 
 (y) “preservation” means redeeming or saving any cultural 
heritage, tangible or intangible, from decay and fading away to 
protect and patronize it; 
  (z) “regulations” means regulations ma de under section 20 of this 
Act; 
(z-i) “rules”  means the rules made under section 19 of this Act; 
(z-ii) “site” means areas, spaces, places, precincts, etc.; 
(z-iii) “survey” means preliminary investigation of any tangible or 
intangible item or object of apparent heritage value with a 
view to undertake research and documentation of the same 
and its subsequent listing for its protection or preservation. 
 
CHAPTER II 
3. Declaration of tangible heritage and heritage sites, etc. —(1) 
The Government may, on the recommendation of the authority or 
Municipal Commissioner or Collector or Director as the case may be, 
from time to time, by notification in Government Gazet te declare 
buildings, artifacts, sculptures, paintings, photographs, or structures, 
streets, areas and precincts of historic or architectural or aesthetic or 
cultural or environmental significance and sites of scenic beauty, 
including but not restricted to , scared groves, mountains, hills, hillocks, 
lakes, rivers, and  other water bodies (and the areas adjoining the same), 
open areas, wooded areas, points, walks, rides, bridle, paths  as heritage 
or heritage site to be protected, and  grade them as prescrib ed by the 
regulations, under this Act: 
Provided that such declaration is made after survey, research, 
documentation and grading of the heritage has been undertaken by the 
concerned authority. 
(2) Where the authority is of the opinion that it is necessary s o to 
do, it may, from time to time, by notification in Government Gazette, and 
also by publication in leading newspapers, give thirty days notice of its 
intention to declare any building, artifacts, structures, streets, areas and 
precincts of historic or a rchitectural or aesthetic or cultural or 
environmental significance and a natural feature of environmental 
significance and site of scenic beauty, including but not restricted to, 
scared groves, mountains, hills, hillocks, lakes, rivers, and other water 
bodies (and the areas adjoining the same) open areas, wooded areas, 
points, walks, rides, bridle, paths etc. as heritage or heritage site from 
protection under this Act, for inviting objections or suggestions in 
writing from any person or the public or any o rganization  and any such 
notification and newspaper publication shall be affixed in a conspicuous 
place near the site. 
(3) On expiry of the said period of thirty days, the authority may 
recommend to the Government for declaring any building, artifacts, 
structures, street, precinct, area, or natural features to heritage or heritage 
site, as the case may be, under sub-section (1). 
(4) A heritage site so declared shall be graded according to its 
heritage significance by the authority and the authority will al so 
determine the scope for change in the heritage site, if so required. 
4. Acquisition of heritage site.—The Government may, by 
notification in the Government Gazette, from time to time, acquire or 
take possession of any heritage or heritage site for maintenance. 
5.  Temporary Protection Order. —If the authority considers that 
a property has, or may have, heritage value or environmental 
significance, or scenic beauty and is likely to be altered for any reason, 
whatsoever, it may by order prohibit the owner o r lessee, from making 
any alteration of the property for a period of one hundred and twenty 
days subject to such conditions or requirement as the aut hority may 
consider appropriate: 
Provided that within the said period, the Government may declare 
such prop erty as a heritage or heritage site, as the case may be, in 
accordance with the provisions of this Act. 
6.  Declaration of intangible heritage like music, dance, drama 
etc.—(1) The Government may on the recommendations of the authority 
or Municipal Commissioner or Collector or Director, as the case may be, 
from time to time, by notification in the Government Gazette declare 
cultural items like  music, dance, drama, living traditions like local crafts 
and cuisines, knowledge systems, folklores, spiritual tra ditions like 
Yoga, Sufism etc. as heritage  to be protected under this Act after 
conducting survey, research  and documentation and grading them. 
(2) Where the Government is of the opinion that it is necessary to 
do so, it may, from time to time, by notifi cation in the Government 
Gazette and also by publication in leading newspapers give thirty days 
notice of its intention to declare a particular cultural feature/ item such as 
music, lyrics, dance, drama as heritage to be preserved, promoted and 
patronized under this Act for inviting objections/suggestions from 
general public. 
(3)  On the expiry of the said period of 30 days, the Government 
may after considering the objections and suggestions, if any, received by 
it, declare by notification in the Government  Gazette the particular 
cultural feature/item like music, dance, drama etc. to be heritage. 
(4) A heritage item so declared shall be preserved, promoted and 
patronized by the Government. 
(5) A heritage or heritage site so declared shall be graded 
accordingly to its heritage significance by the authority and the authority 
shall also determine the scope for change in the heritage site, if so 
required.       
CHAPTER III 
7. Constitution of Authority.—The Government may, by 
notification in the Government Gazette, constitute an Authority known as 
the “Jammu and Kashmir Heritage Conservation and Preservation 
Authority” for the purposes of exercising powers and performing the 
functions assigned to it under this Act. 
8.  Constitution of Executive Committee. —There sha ll be an 
Executive Committee which shall co -ordinate and implement the 
decisions of the Heritage Conservation and Preservation Authority. The 
said Executive Committee shall consist of such persons, not exceeding 
ten including the Member-Secretary as may be prescribed. 
9.  Appointment of Officers and staff. —In addition to the 
Member Secretary of the authority, the Government may appoint such 
officers and staff to assist the authority in preparation and 
implementation of Heritage Conservation Plans as it deem  fit. The 
Directors concerned shall prepare proposals on the subjects concerning 
them for listing, grading, conservation and preservation of heritage etc. 
for the consideration and approval of the authority. For this purpose, the 
authority may constitute o ne or more committees as provided for in this 
Act and the Director concerned shall be the Convener of the said 
Committee. The Director concerned shall invariably submit all 
papers/proposals so prepared by him or the Committee to the Heritage 
Conservation a nd Preservation Authority through the Executive 
Committee. 
CHAPTER IV 
10.  Preparation, approval and sanction of Heritage 
Conservation and Preservation Plans. —(1) The authority shall within 
such time as may be prescribed have the Heritage  
Conservation/Preservation  Plans in respect of both tangible and 
intangible heritage prepared by the concerned Commissioners or  
Collectors or Directors or Committees. 
(2) Such Plans may propose or provide for all or any of the 
following matters, namely:— 
(a) regulations for preservation, conservation and administration 
of heritage (objects, buildings, sites etc.); 
(b) listing and grading of heritage; 
(c) prescription for development contr ol for conservation of 
heritage; 
(d) specific urban/rural design proposals  in the ca se of heritage 
sites in order to preserve and protect the character of the area; 
(e) proposals for incentives  such as  tax exemption, transfer of 
development rights or acquisition of property, if found 
necessary for the protection  of heritage  or heritage sites; 
(f) proposals on a case to case basis, for any relaxation to 
development control regulations necessary for the protection  
and enhancement of the heritage value of the heritage/sites: 
Provided that all such provisions of the Heritage Conservation Plans 
shall as for as possible, be in conformity with the existing laws on the 
relevant subject/ building by -laws applicable to local bodies and Master 
Plan for the respective localities. 
(3) After submission of the Heritage Conservation Plans but not 
later than  such date as may be prescribed, the Government may, after 
consulting the authority, either approve such plans or approve them with 
such modifications as the Government may consider necessary or return 
them to the authority to modify the plans or pr epare fresh plans in 
accordance with such directions as the Government may issue in this 
behalf and the modified plans as prepared by the authority shall be 
resubmitted to the Government for its approval. 
(4) The Heritage Conservation Plans approved by the  Government 
shall be published by the Government by notification in the Government 
Gazette and leading newspapers published in the State for inviting 
suggestions or objections from the public. If objections and suggestions 
are received from the public with in the stipulated period, the 
Government shall consider the same and after getting opinion of the 
authority, modify the Heritage Conservation Plan accordingly, if 
necessary and grant sanction to the same: 
Provided that once the said plans are prepared by t he authority, all 
permissions for development that might affect the heritage/heritage sites 
shall be in conformity with the said plans. 
(5) If any heritage/heritage site has not been listed  / incorporated in 
the Heritage Conservation Plan, the authority ma y, from time to time, 
issue a notice in leading newspapers published in the State to give the 
same, the status of heritage/heritage site inviting objections and 
suggestions within thirty days from the publication of the notice. 
(6) After the expiry of the period specified in sub -section (5) and 
after considering the objections and suggestions, if any, the authority 
shall, if it finds fit, recommend to the Government that the object/  
property be declared as a heritage/heritage site and the Government may 
declare the same accordingly. 
CHAPTER V 
11.  Development Control .—(1) After the date of preparation of 
the Heritage Conservation Plans by the authority under section 12, all 
licenses, building licenses, Planning permissions affecting Heritage 
objects/sites including the views and lines of sight of or from them shall 
be issued by the local planning authority, municipal body,  local body or 
Collector/Director concerned only in conformity with the provisions of 
the heritage regulations made and the Heritage  Cons ervation Plans 
approved, and on the advice of the authority or of the Heritage 
Conservation Committees constituted by the authority under this Act. 
(2) Any relaxation of the existing laws/building bye -laws or 
incentives provided under a Heritage Conservati on  Plan  or otherwise  
shall require the owner, lessee or power of attorney holder, as the case 
may be, to execute an undertaking agreeing to maintain  the listed 
heritage object/building in good condition/ state of good repair and to 
preserve its heritage value  with due maintenance and such owner, lessee 
or power of attorney holder, as the case may be, shall permit heritage 
inspections after due notice by the authority and shall duly implement the 
suggestions made in this regard. 
(3) The owners, lessees and power of attorney holders of listed 
heritage objects/sites shall not carry out development on heritage 
objects/sites nor shall they demolish, alter, or add to them or undertake 
repairs thereof, without the prior permission of the authority or of the 
Heritage Conservation Committee constituted by the authority. Such 
permissions may be refused or granted, as the case may be, based on the 
findings of the inspections carried out by the authority or Municipal 
Commissioner or Collector or Director, as the cas e may be, or the 
Heritage Conservation Committee or any officer authorized by the 
authority. 
(4) In case demolitions or  major changes of a heritage object or 
building or a building in  heritage precinct, or a major development on a 
listed natural feature is recommended under extraordinary circumstances 
or major repairs are to be undertaken as a result of the heritage 
inspections report, the authority or the Heritage Conservation Committee 
shall give thirty days notice in the news - papers calling for object ions 
and suggestions from the public and take a decision  after considering the  
objections and  suggestions received, if any. 
(5) If the authority or the Heritage Conservation Committee comes 
to the conclusion  that a listed heritage object/site is not being maintained  
properly or that such site needs repair, the authority shall serve  a notice 
on the owner, lessee or power of attorney holder, as the case may be, to 
maintain the heritage object/site properly or to repair the object/site 
within thirty days of the service  of the notice  and in the event of non -
compliance, the authority or the Heritage Conservation Committee shall 
take such steps  as to carry out the necessary repairs and recover the cost  
from such owner, lessee or power of attorney holder, as the case  may be, 
and if the latter fails to make the payment, the amount shall be 
recoverable by the Government as arrears of land revenue. 
(6) Conservation cells shall be created by the authority for the 
maintenance and restoration of all listed heri tage object, buildings, 
heritage sites and heritage areas which shall be headed by a Chief 
Architect/Chief Conservationist with such specialization in architecture 
and conservation of artifacts as may be prescribed. 
(7) Such Chief Architect/Chief Conservat ionist shall be supported 
by technical staff with prescribed qualifications and shall follow the 
prescribed and established guidelines for the conservation of such 
heritage objects/buildings and sites. 
12.  Control of Changes/Distortions/Tampering in/of In tangible 
Cultural Heritage. —The Government or authority shall control 
changes/distortions/tampering etc. in/of intangible Cultural Heritage like, 
music, poetry, traditional knowledge systems, living traditions like crafts 
and cuisines  etc. by devising such  Scientific Documentation Methods/  
Heritage Patent Regimes/Intellectual Property Rights/Community Rights 
over such Intangible Cultural Heritage, as may be prescribed. 
CHAPTER VI 
13.  Finance.—(1) The Government may constitute a fund known 
as the “Jammu and  Kashmir Heritage Conservation and Preservation 
Fund” for the purpose of,— 
(a) maintenance and improvement of heritage objects, areas, 
buildings, heritage precincts and heritage sites and 
environmentally sensitive areas; and 
(b) preservation and promotion of intangible cultural heritage. 
(2) The Heritage Conservation and Preservation Fund would have a 
“Corpus Money” to the tune of Rupees 50 crores which shall be 
earmarked by the Government. 
(3) The Government may, from time to time, allocate to the Fund 
moneys from the Consolidated Fund of the State and contribution to the 
fund may also be received by way of donations, grants, etc. from 
individuals, trust, local bodies companies and other agencies towards 
heritage conservation. 
(4) Moneys may be advanced by the Government to the authority, 
as grants or loans, on such terms and conditions as the Government may 
determine, for the performance of its functions under this Act. 
(5) The said fund shall be administered by the Government and 
audited by the Accountant General every year. 
(6) Every local body/concerned departments in the State shall 
contribute such moneys to the fund account of the authority as the 
Government may specify from time to time. 
(7) The authority shall utilize the fund for meeting:— 
(a)  the c ost of acquisition of heritage objects, building, artifacts, 
handicrafts or heritage precincts or heritage area for the 
purpose of conservation; 
(b)  the expenditure for any development or works on any tangible 
heritage and preservation and promotion of an y intangible 
cultural heritage as contemplated in the Heritage Conservation 
and Preservation Plan. 
(8) The authority may disburse funds to the owners, lessees or    
power of attorney holders of listed heritage objects/buildings, artifacts, 
handicrafts, paintings etc. even if they are private, for maintenance  of 
the buildings, artifacts/handicrafts/paintings in good condition, if such 
maintenance are found necessary. Besides, funds/ incentives may be 
given to individuals/groups/communities for preserving in tangible 
cultural heritage. 
(9) The authority shall approve every year, a budget in respect of 
the next financial year with its estimated receipts and expenditures under 
the fund. 
CHAPTER VII 
14. Dissolution of the authority. —(1) Where the Government is 
satisfied that the purposes for which the authority was established under 
this Act have been substantially achieved so as to render the continued 
existence of the authority in the opinion of the Government, unnecessary, 
the Government may, by notification in the Government Gazette, declare 
that the authority shall be dissolved with effect from such date as may be 
specified in the notification and the authority shall be deemed to have 
been dissolved accordingly. 
(2) From the said date,— 
(a) all properties, funds and dues which are vested in, or realizable 
by the authority shall vest in, or be realizable by the 
Government; 
(b) all liabilities which are enforce able against the authority shall 
be enforceable against the Government; and 
(c) for the purpose of carry ing out any development or 
promotion/preservation activity which has not been fully 
carried out by the authority and for the purpose of realizing 
properties, funds and dues referred to in clause (a), the 
functions of the authority shall be discharged by th e 
Government. 
15.  Penalties.—(1) Whoever contravenes any provisions of             
this Act or the rules and regulations made thereunder or fails to  comply 
with any direction or order  lawfully given to him or any requisition 
lawfully made upon him, shal l on conviction, be punished with 
imprisonment for a term which may extend to three years and with fine  
which may extend to ten thousand rupees, or with both and for any 
subsequent offence, with fine which may extend to five thousand rupees 
for every day of continuance of offence thereafter. 
(2) In case of wilful damage, neglect, demolition or major change 
to the whole or portion of a heritage/heritage site, the offender shall 
forfeit his right to construct any further structure on the site or  to carry 
out any further development on the heritage and the undoing of the 
development/removal of the structure already constructed in 
contravention of the provisions of this Act or the rules, regulations or 
orders made or issued thereunder, shall be at the cost of the owner, lessee 
or power of attorney holder, as the case may be, or even the agent/builder 
making the construction/development. 
16. Composition of offences. —(1) The authority by general or 
special order in this behalf, may in special  circumstances and for reasons 
to be recorded in writing, either before or after  the institution of the 
proceedings, compound any offence made punishable  by or under this 
Act: 
Provided that no offence shall be compoundable which is 
committed by failure to comply with a noti ce, order or requisition issued 
by or on behalf of the authority unless and until the same has been 
complied with so far as the compliance is possible. 
(2) Where an offence has been compounded, the offender, if in 
custody, shall be discharged and no furthe r proceedings shall be taken 
against him in respect of the offence so compounded. 
17.  Court competent to try offences under this Act. —No Court 
inferior to that of a Sessions Court shall try any offence punishable under 
this Act. 
18.  Protection of action taken in good faith. —No suit, 
prosecution or other legal proceedings shall lie against any person for 
anything which is in good faith done or intended  to be done  in 
pursuance of this Act or of any rules or regulations made thereunder. 
19. Power to make r ules.—The Government may, by notification 
in the Government Gazette, make rules to carry out all or any of the 
purposes of this Act including constitution of an authority under section 
7 and prescription of the date for approval of conservation plans by th e 
Government. 
20. Power to make regulations. —(1) The authority may make 
regulations concerning any matter which is to be, or may be, prescribed 
under this Act. 
(2) Without prejudice to the generality of its powers, under sub -
section (1), the authority may make regulations to provide for all or any 
of the following matters:— 
(a) gradation of heritage both tangible and intangible declared  as 
such for protection and preservation under the Act; 
(b) prescription of the specialization in architecture/conservatio n 
as required for the Chief Architect/Chief Conservationist 
respectively to head the conservation cells; 
(c) prescription of the qualifications of the technical staff of the 
Chief Architect/Chief Conservationist; 
(d) prescription  of the guidelines to be f ollowed by the Chief 
Architect/Chief Conservationist for conservation of heritag e 
building, artifacts and sites; 
(e) prescriptions of guidelines to be followed by Directors 
concerned for preservation and p romotion of intangible 
heritage; 
(f) any other matt er which is to be, or may be prescribed  under 
this Act. 
21.  Powers to remove difficulties. —If any difficulty arises in 
giving effect to the provisions of this Act, the Government may, by 
order, do anything which appears to it to be necessary for the purp ose of 
removing the difficulty: 
Provided that no such order shall be made after the expiry of two 
years from the date of commencement of this Act. 
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