Section 85(2) in The Constitution of Jammu and Kashmir
(2)Until rules are made under sub-section (1), the rules of procedure and standing orders in force immediately before the commencement of this Constitution with respect to the Constituent Assembly while discharging the functions of the Legislative Assembly shall have effect in relation to each House of the Legislature subject to such modifications and adaptations as may be made therein, by the Speaker of the Legislative Assembly or the Chairman of the Legislative Council, as the case may be.
