Section 50(1) in Jammu and Kashmir Government Business Rules, 2008
(1)When a Bill has been passed by the Legislature it shall be examined by the Law Department ht consultation with the Administrative Department concerned, and shall be forward to the Governor with:(a)a report of the Secretary of the department concerned as to the reasons, if any, why the Governor's assent should not be given; and(b)a report of the Law Secretary as to the reasons, if any, why the Governor's assent should not be given.
