Section 14(2) in Jammu and Kashmir Government Business Rules, 2008
(2)[ In respect of the below mentioned cases falling under the Second Schedule, the Secretary in the Administration Department concerned shall, with the approval of the Minister Incharge, make a submission to the Chief Minister through the Secretary to Cabinet, obtain orders and subsequently submit a note for information of the Cabinet] [Included vide Order No. 6-GR of 1983 dated 2.3.1983.]:-(a)emergent cases where it in not possible to seek orders of the Cabinet as required under these rules and there is an urgent need to anticipate the same in the interests of the administration;(b)cases which involve minor amendments to decisions already taken by the Cabinet;(c)cases of confidential nature, the circulation of which as part of the agenda may not be in the interest of administration.
