Section 2 in Jammu and Kashmir Government Business Rules, 2008
2.
In these rules, unless the context otherwise requires:-(a)"Section" means a section of the Constitution of Jammu and Kashmir;(b)"Secretary" means a Secretary to the Government of the State; and includes an Additional Secretary, a Joint Secretary, a Deputy Secretary and an Under Secretary to the Government of the State;(c)"Schedule" means a Schedule appended to these rules.
