Section 21(5) in Jammu and Kashmir Government Business Rules, 2008
(5)Any decision taken by an Ad hoc Committee may be reviewed by the Cabinet:Provided that all policy issues which come before the Ad hoc Committees shall be submitted by them to the Cabinet for decision;Provided further the decision taken by such Ad hoc Committees shall be circulated to all Cabinet Ministers for information.Provided further that the Standing Committees shall be presided over by the Chief Minister and that the Chief Secretary shall be the Secretary of these Committees.
