Section 79(3) in The Constitution of Jammu and Kashmir
(3)The following expenditure shall be expenditure charged on the Consolidated Fund of the State -(a)the emoluments and allowances of the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] and other expenditure relating to his office ;(b)the salaries and allowances of the Speaker and the Deputy Speaker of the Legislative Assembly and of the Chairman and the Deputy Chairman of the Legislative Council;(c)debt charges for which the State is liable including interest, sinking fund charges and redemption charges , and other expenditure relating to the raising of the loans and the service and redemption of debt;(d)expenditure in respect of the salaries and allowances of the judges of the High Court ;(e)any sums required to satisfy any judgement, decree or award of any court or arbitral tribunal;(f)any other expenditure declared by this Constitution, or by Legislature by law, to be so charged.
