Section 48 in The Rules of the High Court of Orissa, 1948
48.
Warrants of arrest whether bailable or non-bailable, warrants of commitment on sentence of imprisonment or fine, warrants for levy of fine by attachment and sale, warrants of attachment of immovable property and all other warrants and process in criminal matter shall be signed and issued under the signature of the Deputy Registrar unless otherwise directed by the Court.(F)Custody of records In criminal cases
