Section 74 in The Constitution of Jammu and Kashmir
74. Provisions as to Introduction and passing of Bills.
(1)Subject to the provisions of sections 76 and 84 with respect to Money Bills and other Financial Bills, a Bill may originate in either House of the Legislature.(2)Subject to the provisions of sections 75 and 76 a Bill shall not be deemed to have been passed by the Legislature unless it has been agreed to by both Houses, either without amendment or with such amendments only as are agreed to by both Houses.(3)A Bill pending in the Legislature shall not lapse by reason of the prorogation of the House or Houses thereof.(4)A Bill pending in the Legislative Council which has not been passed by the Legislative Assembly shall not lapse on a dissolution of the assembly.(5)A Bill which is pending in the Legislative Assembly or which having been passed by the Legislative Assembly is pending in the Legislative Council, shall lapse on a dissolution of the Assembly.
