Section 2(b) in The Charitable Endowments (Orissa) Rules, 1956
(b)"Treasurer" means the Treasurer of Charitable Endowments for Orissa for the time being, appointed under Sub-section (1) of Section 3 of the Act, and includes such other officer as the Treasurer may appoint to discharge any of the functions assigned to him under these rules [with such designation as he may assign ;] [Inserted vide Notification. No. 35738/F/14.8.1972 published in Orissa Gazette Part-III-A/25. 8. 1972.]
