Section 47 in Jammu and Kashmir Government Business Rules, 2008
47.
Notwithstanding anything contained in rule 38 measures designed solely to codify and consolidate existing enactments and legislation of a formal character such as repeating and amending Bills may be initiated in the Law Department;Provided that the Law Department shall send a copy of the draft Bill to the Department which is concerned with the subject matter for consideration as an administrative measure and the Department to which it is sent shall forthwith make such enquiries as it thinks fit and shall send to the Law Department its opinion thereon together with a copy of every communication received by them on the subject.
