Section 8 in The Orissa Government Rules of Business
8.
(1)All cases referred to in the Second Schedule shall be brought before the Cabinet by the direction of-(i)the Chief Minister, or(ii)the Minister in-charge or the Minister of State in-charge of the case with the consent of the Chief Minister.(2)Cases shall also be brought before the Cabinet by the Chief Minister by the direction of the Governor under Clause (c) of Article 167 :Provided that no case in regard to which the Finance Department is required to be consulted under Rule 10 shall, save in exceptional circumstances under the direction of the Chief Minister, be discussed by the Cabinet unless the Finance Minister has had opportunity for its consideration :[Provided further that the Chief Minister may anticipate approval of the Cabinet in cases of emergency, if the meeting of the Cabinet is likely to be delayed. Such cases shall have to be placed before the next meeting of the Cabinet as and when held] [Inserted vide Orissa Gazette Extraordinary No. 459/25.3.1987.].
