Section 22 in The Jammu and Kashmir Reorganisation Act, 2019
22. Rights of Ministers and Advocate General as respects Legislative Assembly.
- Every Minister and the Advocate-General for the Union territory of Jammu and Kashmir shall have the right to speak in, and otherwise to take part in the proceedings of, the Legislative Assembly, and to speak in, and otherwise to take part in the proceedings of, any committee of the Legislative Assembly of which he may be named a member, but shall not by virtue of this section be entitled to vote.
