Section 12 in The Orissa Government Rules of Business
12. [ [Substituted vide Orissa Gazette Extraordinary No.1686/29.12.1993.]
Every order or instrument of the Government of the State shall be signed either by a Principal Secretary, a Secretary, a Special Secretary, a Joint Secretary, a Deputy Secretary or an Under-Secretary or such other officer as may be specially empowered in that behalf and such signature shall be deemed to be the proper authentication of such order or instrument.Explanation - In this rule the references to a Principal Secretary, a Secretary, a Special Secretary, a Joint Secretary, a Deputy Secretary and an Undersecretary shall include references, respectively to an Additional Principal Secretary, an Additional Secretary, an Additional Joint Secretary, an Additional Deputy Secretary and an Additional Under-Secretary.]
