Section 14(1) in Jammu and Kashmir Government Business Rules, 2008
(1)The cases specified in the Second Schedule to these rules shall be brought up before the Cabinet. A memorandum shall be submitted in respect of such cases to the Cabinet after consideration by the Minister Incharge. In important cases the memorandum shall be shown by the Secretary concerned to the Chief Secretary before transmission to the Cabinet Secretariat. The memorandum may be returned under the authority of the Chief Secretary, if it does not incorporate full details so as to enable a proper assessment of the case being made or if it is otherwise defective or deficient in any respect.
