Section 86 in The Constitution of Jammu and Kashmir
86. Regulation by law of procedure in the Legislature in relation to financial business.
- The Legislature may, for the purpose of the timely completion of financial business, regulate by law, the procedure of, and the conduct of business in, the Houses of the Legislature in relation to any financial matter or to any Bill for the appropriation of moneys out of the Consolidated Fund of the State and, if and so far as any provision of any law so made is inconsistent with any rule made by either House of the Legislature under sub-section (1) of section 85 or with any rule or standing order having effect in relation to either House of the Legislature under sub-section (2) of that section, such provisions shall prevail.
