Section 47(1) in The Constitution of Jammu and Kashmir
(1)The Legislative Assembly shall consist of [one hundred and eleven] [Substituted by the Constitution of Jammu and Kashmir (Twentieth Amendment) Act, 1987.] members chosen by direct election from territorial constituencies in the State:Provided that the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] may if he is of opinion that women are not adequately represented in the Assembly, nominate not more than two women to be members thereof.
