Section 82(1) in The Constitution of Jammu and Kashmir
(1)The [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] shall-(a)if the amount authorised by any law made in accordance with the provisions of section 81 to be expended for a particular service for the current financial year is found to be insufficient for the purposes of that year or when a need has arisen during the current financial year for supplementary or additional expenditure upon some new service not contemplated in the annual financial statement for that year ; or(b)if any money has been spent on any service during a financial year in excess of the amount granted for that service and for that year, cause to be laid before the Houses of the Legislative another statement showing the estimated amount of that expenditure or cause to be presented to the Legislative Assembly a demand for such excess as the case may be.
