Section 31 in Jammu and Kashmir Government Business Rules, 2008
31.
(1)The classes of cases listed in the Third Schedule shall be submitted to the Chief Minister through the Chief Secretary, before the issue of orders:[Provided that the Chief Minister may direct that any of the cases listed in the said Schedule be submitted to any other Minister nominated by him] [Inserted vide Notification SRO-492 Dated 19.8.1977.].(2)The classes of cases listed in the Fourth Schedule shall be submitted by the Chief Minister to the Governor before the issue of orders.
