Section 12 in Jammu and Kashmir Government Business Rules, 2008
12.
Every order or instrument of the Government of the State shall be signed either by the Chief Secretary, the Additional Chief Secretary, a Secretary, an Additional Secretary, a Joint Secretary, and Additional Joint Secretary, a Deputy Secretary or an Under Secretary to the Government or such other officer as may be specially empowered by the Government in that behalf and such signature shall be deemed to be the proper authentication of such order or instrument.
