Section 9(2) in Gujarat Government Rules of Business, 1990
(2)be brought by the direction of the Chief Minister or the Minister-incharge of the case with the consent of the Chief Minister, before the Council or before such ministers or Minister of State as the Chief Minister directs :Provided that no case in regard to which the Finance Department is required to be consulted under rule 11 shall, save in exceptional circumstances under the directions of the Chief Minister, be discussed by the Council or by such Ministers or Ministers of State as aforesaid unless the Finance Minister has had opportunity for its consideration.
