Section 48 in Jammu and Kashmir Government Business Rules, 2008
48.
(1)whenever a private member of the State Legislature gives notice of his intention to move for leave to introduce Bill, the Office of the Legislature shall forthwith send two copies of the Bill and the Statements of Objects and Reasons to the Department principally concerned with the subject matter of the Bill and another to the Law Department. The Administrative Department shall submit one set of papers to the Chief Minister for information.(2)The Bill shall be dealt with as a case by the Administrative Department and then referred to the Law Department for advice in its technical aspects, such as need for previous sanction, if any, and the competence of the State Legislature to enact the measure.(3)If any provision of such Bill involves expenditure from the Consolidated Fund of the State, the Department shall, before it is circulated prepare in consultation with the Finance Department the financial memorandum in respect of the Bill.
