Section 85 in The Constitution of Jammu and Kashmir
85. Rules of Procedure.
(1)A House of the Legislature may make rules for regulating, subject to the provisions of this Constitution, its procedure and the conduct of its business.(2)Until rules are made under sub-section (1), the rules of procedure and standing orders in force immediately before the commencement of this Constitution with respect to the Constituent Assembly while discharging the functions of the Legislative Assembly shall have effect in relation to each House of the Legislature subject to such modifications and adaptations as may be made therein, by the Speaker of the Legislative Assembly or the Chairman of the Legislative Council, as the case may be.(3)The [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.], after consultation with the Speaker of the Legislative Assembly and the Chairman of the Legislative Council, may make rules as to the procedure with respect to communication between the two Houses.
