Section 39 in Jammu and Kashmir Government Business Rules, 2008
39.
Proposal to initiate legislation shall be treated as a case and shall be submitted to the Chief Minister through the Minister-in-charge of the Ad-ministrative Department and the Law Department:Provided that the case shall not be submitted to the Chief Minister until the department concerned has consulted the Law Department as to:(i)the need for the proposed legislation from a legal point of view;(ii)the competence of the State Legislature to enact the measures proposed;(iii)the requirements of the Constitution as to obtaining previous sanction if any; and(iv)the consistency of the proposed measure with the provisions of the Constitution and in particular those relating to the Fundamental Rights.
