Section 27 in The Constitution of Jammu and Kashmir
27. [ Appointment of Governor. [Substituted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.]
- The Governor shall be appointed by the President by warrant under his hand and seal:Provided that the person holding office as Sadar-i-Riyasat immediately before the commencement of the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965, shall on such commencement be the Governor and shall, subject to the other provisions of this Constitution, continue to hold office as Governor until the remaining period of his term for which he was elected as Sadar-i-Riyasat expires.]
