Section 172 in The Orissa Registration Rules, 1988
172. Exemption from appearance in office.
- All Government Offices executing documents in their official capacity and other public functionaries who by virtue of specific provision in any other Act or notification re-exempted from personal appearance before a Registering Officer in connection with any proceedings under the Act shall not be required to appear personally, before the said officer for any of the purposes under the Act [and the affixture of photograph(s) shall not apply to the documents executed on behalf of the State Government/Central Government Officers duly notified to be exempted under Section 88(1) of the Act] [Inserted vide Orissa Gazette Extraordinary No. 539 dated 17.4.2009],
