Section 51 in Jammu and Kashmir Government Business Rules, 2008
51.
Whenever it is proposed in any Department other than Law Department:(i)to issue a statutory rule, notification or order; or(ii)to sanction under a statutory power the issue of any rule, bye-law, notification or order by a subordinate authority; or(iii)to submit to the Central Government any draft statutory rule, notification or order for issue by them;the draft shall unless it is of a routine nature or unless similar drafts have already been accepted by the Law Department, be referred to that Department for opinion and for revision where necessary.
