Section 46 in Jammu and Kashmir Government Business Rules, 2008
46.
(1)Where any previous sanction under the Constitution or the recommendation of the Governor is necessary for a Bill the originating department shall obtain it, and then forward a copy of it (together with the statement of objects and reasons and the Notes on Clauses, if any) to the Law Department which shall cause the same to be published in the Gazette.(2)The originating department shall also prepare a notice on motion to introduce the Bill and shall after obtaining the signature of the Minister-in-charge forward the notice to the Secretary to the House of Legislature in which it is proposed to introduce the Bill. The department will be incharge of the Bill in all its subsequent stages.(3)The Governor or as the case may be, the authority so empowered under the relevant rules of the legislature may order the publication of the Bill (together with the statement of objects and reasons and the Notes on Clauses, if any, accompanying it) in the Gazette although no motion has been made for leave to introduce the Bill. In that case it shall not be necessary to move for leave to introduce the Bill and if the Bill is afterwards introduced it shall not be necessary to publish it again.(4)After complying with the provisions of the foregoing sub-rules the originating department may transfer the final draft Bill to the Law Department with the instructions of Government thereon and copies of papers relating to the Bill. After such transfer the Bill shall be deemed to belong to the Law Department.
