Section 92(1) in The Constitution of Jammu and Kashmir
(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.
