Section 80 in The Constitution of Jammu and Kashmir
80. Procedure in Legislature with respect to estimates.
(1)So much of the estimates as relates to expenditure charged upon the Consolidated Fund of the State shall not be submitted to the vote off the Legislative Assembly, but nothing in this sub-section shall be construed as preventing the discussion in the Legislature of any of those estimates.(2)So much of the said estimates as relates to other expenditure shall be submitted in the form of demands for grant to the Legislative Assembly and the Legislative Assembly shall have power to assent or to refuse to assent, to any demand, or to assent to any demand subject to a reduction of the amount specified therein.(3)No demand for a grant shall be made except on the recommendation of the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.].
