Section 45(2) in The Constitution of Jammu and Kashmir
(2)Orders and other instruments made and executed in the name of the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] or of the Government of Jammu and Kashmir shall be authenticated in such manner as may be specified in the rules to be made by the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] and the validity of an order or instrument which is so authenticated shall not be called in question on the ground that it is not an order or instrument made or executed by the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] or, as the case may be, by the Government of Jammu and Kashmir.
