Section 126(3) in The Constitution of Jammu and Kashmir
(3)If, in respect of any such person as aforesaid, a question arises whether it is reasonable to hold such inquiry as is referred to in sub-section (2), the decision thereon of the authority empowered to dismiss or remove such person or to reduce him in rank shall be final] [Substituted by the Constitution of Jammu and Kashmir(Sixth Amendment ) Act, 1965.].
