Section 35(1) in The Constitution of Jammu and Kashmir
(1)There shall be a Council of Ministers with the [Chief Minister] [Substituted for 'Prime Minister' by by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] at the head to aid and advise the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] in the exercise of his functions.
