Section 19(7) in Jammu and Kashmir Government Business Rules, 2008
(7)The Secretary to the Cabinet shall attend all meetings of the Cabinet and shall prepare a record of the decisions. The record of the decisions of each meeting shall be read over in the next meting and submitted to the Chief Minister or in his absence to the other Minister who presided over the meeting for approval. The Secretary to the Cabinet shall then forward a copy of such record to the Governor. Copies of record of decisions in the relevant case should also be communicated to the Secretary or Secretaries in the Department or Departments concerned.
