Section 48(1) in Jammu and Kashmir Government Business Rules, 2008
(1)whenever a private member of the State Legislature gives notice of his intention to move for leave to introduce Bill, the Office of the Legislature shall forthwith send two copies of the Bill and the Statements of Objects and Reasons to the Department principally concerned with the subject matter of the Bill and another to the Law Department. The Administrative Department shall submit one set of papers to the Chief Minister for information.
