Section 16 in The Housing Board, Haryana (Regulations of Business), Regulations, 1980
16.
All communications received from the State Government and the Government of India (including those from the Governor, the Chief Minister and other Ministers of the State) other than those of a routine or not intrinsically important character, shall as soon as possible after receipt, be submitted by the Secretary to the Chief Administrator for information. Such communications may also be circulated amongst other Members of the Board for information under orders of the Chief Administrator.
