Section 53(2) in The Jammu and Kashmir Reorganisation Act, 2019
(2)The Lieutenant Governor shall, in the exercise of his functions, act in his discretion in a matter:(i)which falls outside the purview of the powers conferred on the Legislative Assembly; or(ii)in which he is required by or under any law to act in his discretion or to exercise any judicial functions.(iii)related to All India Services and Anti Corruption Bureau:Provided that if any question arises whether any matter is or is not a matter as respects which the Lieutenant Governor is by or under this Act required to act in his discretion, the decision of the Lieutenant Governor in his discretion shall be final, and the validity of anything done by the Lieutenant Governor shall not be called in question on the ground that he ought or ought not to have acted in his discretion.
