Section 8(2) in The Salaries and Allowances of the Members of Jammu and Kashmir State Legislature Act, 1960
(2)The bill, referred to in sub-section (1) shall be paid before audit after the preliminary check by the office of either House of the State Legislature either in cash or through a cheque or by means of payment order endorsed in the name of officer of the Treasury at which the member desires to receive payment. The said bill, shall be countersigned by the Speaker of the Legislative Assembly or the Chairman of the Legislative Council, as the case may be, or during their absence from the Headquarters by the Deputy speaker of the Legislative Assembly or the Deputy Chairman of the Legislative Council, as the case may be, before payment.
