Section 5 in Jammu and Kashmir Government Business Rules, 2008
5.
The Chief Minister shall allot among the Ministers the business of the Government by assigning one or more departments to the charge of a Minister and may attach to him one or more Ministers of State / Deputy Ministers to assist him in the discharge of his duties and to perform such functions appertaining to one or more departments assigned to the charge of the Minister, as the Chief Minister or the Minister-in-charge with the concurrence of Chief Minister may specify.Provided that:(a)nothing in the rules shall prevent the assigning of one department to the charge of more than one Minister;(b)no case requiring submission to the Cabinet, Chief Minister and the Governor in the Second, Third and Fourth Schedules shall be so submitted unless it has the specific approval of the Minister-in-charge; and(c)copies of orders defining responsibilities and functions of Ministers of State/Deputy Ministers as the case may be shall be sent to the Governor,[Provided further that nothing in this rule shall prevent the Chief Minister from allocating the business of any department or portion thereof to the charge of a Minister of State without attaching him to any Minister-In-charge for that Business or part thereof, as the case may be] [Inserted vide Order issued under No. G.D. (O&M) BP/71-1312 dated 5th October, 1971.]:[Provided also that nothing in this rule shall prevent the Chief Minister from assigning any case or class of cases pertaining to the Departments under his charge to any other Minister for disposal] [Inserted vide Notification SRO 492 dated 19.8.1977.].
