Section 35 in The Constitution of Jammu and Kashmir
35. Council of Ministers to aid and advise the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.].
(1)There shall be a Council of Ministers with the [Chief Minister] [Substituted for 'Prime Minister' by by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] at the head to aid and advise the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] in the exercise of his functions.(2)All functions of the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] except those under sections 36, 38 and 92 shall be exercised by him only on the advice of the Council of Ministers.(3)The question whether any, and if so what, advice was tendered by Ministers to the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] shall not be enquired into in any court.
