Section 52 in Jammu and Kashmir Government Business Rules, 2008
52.
(1)All Administrative Departments shall consult the Law Department on:-(a)the construction of Statutes, Acts, Regulations and Statutory Rules, Orders and Notifications;(b)any general legal principles arising out of any case;(c)the institution or withdrawal of any prosecution at the instance of any Administrative Department; and(d)preparation of important contracts entered into by the Government.(2)Every such reference shall be accompanied by an accurate statement of the facts of the case and the point or points on which the advice of the Law Department is desired.
