Section 15 in Jammu and Kashmir Government Business Rules, 2008
15.
(1)The Chief Minister may direct that any case referred to in the Second Schedule may instead of being brought up for discussion at a meeting of the Cabinet, be circulated to the Ministers for opinion. Such cases shall also be brought up before the Chief Minister through the Chief Secretary in a memorandum as in respect of any other case submitted for orders of the Cabinet.(2)If it is decided to circulate any such case to the Ministers, copies of all papers relating to the case which are circulated among the Ministers shall simultaneously be sent to Governor.
