Section 63(v) in The Orissa State Financial Corporation General Regulations, 2003
(v)Each member of any such Committee, who is not a Director, auditor, officer or other employee of the Corporation who has already made a declaration under Section 40 shall, before entering upon his duties, be required to sign a declaration of Fidelity & Secrecy to the effect set out in the form given in the schedule to the Act.
