Section 14 in Jammu and Kashmir Government Business Rules, 2008
14.
(1)The cases specified in the Second Schedule to these rules shall be brought up before the Cabinet. A memorandum shall be submitted in respect of such cases to the Cabinet after consideration by the Minister Incharge. In important cases the memorandum shall be shown by the Secretary concerned to the Chief Secretary before transmission to the Cabinet Secretariat. The memorandum may be returned under the authority of the Chief Secretary, if it does not incorporate full details so as to enable a proper assessment of the case being made or if it is otherwise defective or deficient in any respect.(2)[ In respect of the below mentioned cases falling under the Second Schedule, the Secretary in the Administration Department concerned shall, with the approval of the Minister Incharge, make a submission to the Chief Minister through the Secretary to Cabinet, obtain orders and subsequently submit a note for information of the Cabinet] [Included vide Order No. 6-GR of 1983 dated 2.3.1983.]:-(a)emergent cases where it in not possible to seek orders of the Cabinet as required under these rules and there is an urgent need to anticipate the same in the interests of the administration;(b)cases which involve minor amendments to decisions already taken by the Cabinet;(c)cases of confidential nature, the circulation of which as part of the agenda may not be in the interest of administration.
