Section 38 in The Constitution of Jammu and Kashmir
38. Deputy Ministers.
- The [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] may on the advice of the [Chief Minister] [Substituted for 'Prime Minister' by by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] appoint from amongst the members of either House of Legislature such number of Deputy Ministers as may be necessary.[Provided that the total number of Ministers,including the Chief Minister, appointed under section 36 and this section shall not exceed twenty per cent of the total membership of the State Legislature.] [Inserted by the Constitution of Jammu and Kashmir(Thirtieth Amendment) Act, 2006.]
