Section 7(4) in The Orissa State Lottery Rules, 1983
(4)The time and place where the draw is to be held shall be given wide publicity. The draw shall be held in public and under the supervision of a Committee of Judges specially nominated for the purpose. The Committee of Judges shall consist of not less than three members [including a Chairman] [Added vide Notification No. 43623/22.11.1983.] out of which not less than two shall be state Officials nominated by the Director and one outsider nominated by the Sole Managing Agent. In the event of the absence of the Chairman, the Committee of Judges present will select a Chairman from among themselves.
