Section 122(1) in The Constitution of Jammu and Kashmir
(1)All contracts made in the exercise of the executive power of the State shall be expressed to be made by the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] and all such contracts and all assurance of property made in the exercise of that power shall be executed on behalf of the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] by such persons and in such manner as he may direct or authorise.
