Section 50 in Jammu and Kashmir Government Business Rules, 2008
50.
(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.(2)Where the Governor directs that the Bill should be returned to the Legislature with the message, necessary action in that behalf shall be taken by the Law Department in consultation with the Administrative Department concerned.(3)After obtaining the assent of the Governor the Law Department shall cause the Bill to be published in the Gazette as an Act of the Legislature.
