Section 53 in The Orissa Veterinary Council Rules, 1997
53. Custody of receipts.
- An investment of the funds of the State Council shall be made in the name of the State Council. The safe custody of receipts shall remain in the personal charge of the registrar and shall be verified once in six months with the register of securities maintained under Rule 67 and a certificate of verification shall be recorded by the Registrar on the register and countersigned by the President.
