Section 52(1) in Jammu and Kashmir Government Business Rules, 2008
(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.
