Section 44 in The Constitution of Jammu and Kashmir
44. Duties of Chief Minister.
- It shall be the duty of the [Chief Minister] [Substituted for 'Prime Minister' by by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.].(a)to communicate to the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] all decisions of the Council of Ministers relating to the administration of the affairs of the State and proposals for Legislation.(b)to furnish such information relating to the administration of the affairs of the State and proposals for legislation as the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] may call for ; and(c)if the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] so requires, to submit for the consideration of the Council of Ministers any matter on which a decision has been taken by a Minister but which has not been considered by the Council.
