Section 17 in Jammu and Kashmir Government Business Rules, 2008
17.
When it has been decided to bring a case before the Cabinet the department to which the case belongs shall prepare a memorandum indicating with sufficient precision the salient facts of the case and the points for decision. Such memorandum and such other papers as are necessary to enable the case to be disposed off shall be circulated to the Minister. Copies of the memorandum and other papers shall at the same time be sent to the Governor.
