Section 92 in The Constitution of Jammu and Kashmir
92. Provisions in case of failure of constitutional machinery in the State.
(1)If at any time, the 2Governor is satisfied that a situation has arisen in which the Government of the State cannot be carried on in accordance with the provisions of this Constitution, the 2Governor may by Proclamation -(a)assume to himself all or any of the functions of the Government of the State and all or any of the powers vested in or exercisable by any body or authority in the State ;(b)make such incidental and consequential provisions as appear to the 2Governor to be necessary or desirable for giving effect to the objects of the Proclamation, including provisions for suspending in whole or in part the operation of any provision of this Constitution relating to any body or authority in the State :Provided that nothing in this section shall authorise the 2Governor to assume to himself any of the powers vested in or exercisable by the High Court or to suspend in whole or in part the operation of any provision of this Constitution relating to the High Court.(2)Any such Proclamation may be revoked or varied by a subsequent Proclamation.(3)Any such Proclamation whether varied under sub-section (2) or not,shall except where it is a Proclamation revoking a previous Proclamation, cease to operate on the expiration of six months from the date on which it was first issued.(4)If the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] by a Proclamation under this section assumes, to himself any of the powers of the Legislature to make laws, any law made by him in the exercise of that power shall, subject to, the terms thereof, continue to have effect until two years have elapsed from the date on which the proclamation ceases to have effect, unless sooner repealed or re-enacted by an Act of the Legislature, and any reference in this Constitution to any Acts of or laws made by the Legislature shall be construed as including a reference to such law.(5)No Proclamation under sub- section shall, be issued except with the concurrence of the President of India.(6)Every proclamation under this section shall, except where it is a proclamation revoking a previous proclamation, be laid before each House of Legislature as soon as it is convened.
