Section 32 in Jammu and Kashmir Government Business Rules, 2008
32.
Where in any case the Governor considers that any further action should be taken or that action should be taken otherwise than in accordance with the orders passed by the Minister-in-charge. The Governor may require the case to be laid before the Cabinet for consideration whereupon the cases shall be so laid:Provided that the notes, minutes or comments of the Governor in any such case shall be brought on the Secretariat record unless the Governor so directs.
