Section 3(1) in The Orissa Ayurvedic Medicine Act, 1960
(1)The Government shall by notification in the Official Gazette, establish a Council to be called "The Orissa State Council of Ayurvedic Medicine". Such Council shall have perpetual succession and a common seal with power to adquire and hold property, both movable and immovable, and to transfer any such property subject to the prescribed conditions and may by the said name sue or to be sued.
