Section 23 in Jammu and Kashmir Government Business Rules, 2008
23.
Except as otherwise provided herein cases shall be submitted by the Secretary in the Department to which the case belongs to the Minister-in-charge;Provided that when the case relates to a matter in which the Minister concerned has a personal interest it shall be submitted to the Chief Minister who shall direct that the case shall be circulated to any one or more of the other Ministers;[Provided further that all such cases which are required to be submitted to the Chief Minister as Minister incharge and are also covered under rule 31 of the rules, may be submitted by the Secretary of the concerned Administrative Department, except the cases of Planning Department, directly for being placed before the Chief Minister through Chief Secretary for orders] [Added vide order No. 1-GR of 1989 dated 16.3.1989.].
