Section 115 in The Constitution of Jammu and Kashmir
115. Consolidated Fund and public account.
(1)Subject to the provisions of section 116, all revenues received by the Government, all loans raised by the Government by the issue of treasury bills, loans, or ways and means advances and all moneys received by the Government in repayment of loans shall form one consolidated fund to be entitled "the Consolidated Fund of the State."(2)All other public moneys received by or on behalf of the Government shall be credited to the public account of the State.(3)No moneys out of the Consolidated Fund of the State shall be appropriated except in accordance with law and for the purposes and in the manner provided in this Constitution.
