Section 92(4) in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010
(4)In case of a scheme relating to use of water for generation of electricity, the Government may, on receipt of the recommendations from the authority, take a decision either approving the scheme with or without modifications or rejecting the same:Provided that no order shall be passed under this sub-section without the agreement of the Power Development Department and in case there is no such agreement, the scheme shall be submitted for orders of the Cabinet whose decision shall be final and binding.
