Section 33 in Jammu and Kashmir Government Business Rules, 2008
33.
The Chief Minister shall:-(a)cause to be furnished to the Governor such information relating to the administration of the affairs of the State and Proposals for legislation the Governor may call for; and(b)if the Governor so requires submit for the consideration of the Cabinet any matter on which a decision has been taken by a Minister but which has not been considered by the Cabinet.B - Finance Department
