Section 19 in Jammu and Kashmir Government Business Rules, 2008
19.
(1)The Cabinet shall meet at such place and time as the Chief Minister may direct.(2)After an agenda showing the cases to be discussed at a meeting of the Cabinet has been approved by the Chief Minister, copies thereof, together with copies of such memoranda as have not been circulated under rule 17, shall be sent by the Secretary to the Cabinet to the Chief Minister and other Ministers so as to reach them two clear days before the date of such meeting. The Chief Minister may, in the case of emergency, curtail the said period of two days. Copies of the agenda and the memoranda shall at the same time be sent to the Governor.(3)Except with the permission of the Chief Minister no case shall be placed on the agenda of a meeting unless papers relating thereto have been circulated as required by rule 17.(4)If any Minister is on tour, the agenda shall be forwarded to the Secretary in the Department concerned who, if he considers that the discussion of any case should await the return of the Minister, may request the Secretary to the Cabinet to take the orders of the Chief Minister for postponement of the discussion of the case until the return of the Minister.(5)The Chief Minister or, in his absence any other Minister nominated by him shall preside at every meeting of the Cabinet.(6)The Secretary in the Government to which the case belongs and the Secretary in any other department concerned and any other officer shall also attend the meeting, if so directed by the Chief Minister or the Minister presiding.(7)The Secretary to the Cabinet shall attend all meetings of the Cabinet and shall prepare a record of the decisions. The record of the decisions of each meeting shall be read over in the next meting and submitted to the Chief Minister or in his absence to the other Minister who presided over the meeting for approval. The Secretary to the Cabinet shall then forward a copy of such record to the Governor. Copies of record of decisions in the relevant case should also be communicated to the Secretary or Secretaries in the Department or Departments concerned.
