Section 26 in The Constitution of Jammu and Kashmir
26. Head of State.
(1)The Head of the State shall be designated as the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.].(2)The executive power of the State shall be vested in the 1Governor and shall be exercised by him either directly or through officers subordinate to him in accordance with this Constitution.(3)Nothing in this section shall-(a)be deemed to transfer to the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] any functions conferred by any existing law on any other authority; or(b)prevent the State Legislature from conferring by law functions on any authority subordinate to the 1Governor.
