Section 21 in Jammu and Kashmir Government Business Rules, 2008
21.
(1)There shall be Standing Committees of the Cabinet as set out in the Fifth Schedule with functions as may be specified by the Chief Minister. The Chief Minister may from time to time amend the Schedule by adding or reducing the number of such Committees.(2)Each Standing Committee shall consist of such Ministers as the Chief Minister may from time to time specify.(3)The Standing Committee shall, in relation to the matters assigned to them, have the same powers as are exercise by the Cabinet in terms of Rule 14 read with Second Schedule of the Jammu and Kashmir Government Business Rules.(4)Ad hoc Committees of Ministers may be appointed by the Cabinet or by the Chief Minister for investigating and reporting to the Cabinet on such matters as may be specified and, if so authorised by the Cabinet, for taking decisions on such matters.(5)Any decision taken by an Ad hoc Committee may be reviewed by the Cabinet:Provided that all policy issues which come before the Ad hoc Committees shall be submitted by them to the Cabinet for decision;Provided further the decision taken by such Ad hoc Committees shall be circulated to all Cabinet Ministers for information.Provided further that the Standing Committees shall be presided over by the Chief Minister and that the Chief Secretary shall be the Secretary of these Committees.
