Section 147 in The Constitution of Jammu and Kashmir
147. Amendment of the Constitution.
- An amendment of this Constitution may be initiated only by the introduction of a Bill for the purpose in the Legislative Assembly and when the Bill is passed in each House by a majority of not less than two thirds of the total membership of that House, it shall be presented to the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] for his assent and, upon such assent being given to the Bill, the Constitution shall stand amended in accordance with the terms of the Bill :Provided that a Bill providing for the abolition of the Legislative Council may be introduced in the Legislative Assembly and passed by it by a majority of the total membership of Assembly and by a majority of not less than two-thirds of the members of the Assembly present and voting :Provided further that no Bill or amendment seeking to make any change in-(a)this section; or(b)the provisions of sections 3 and 5 ; or(c)the provisions of the Constitution of India as applicable, in relation to the State,shall be introduced or moved in either House of the Legislature.
