Section 84(3) in The Constitution of Jammu and Kashmir
(3)A Bill, which, if enacted and brought into operation, would involve expenditure from the Consolidated Fund of the State shall not be passed by a House of the Legislature unless the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] has recommended to that House the consideration of the Bill.Procedure Generally
