Section 22(3) in The Orissa Town Planning and Improvement Trust Act, 1956
(3)The common seal of the Trust shall remain in the custody of such officer or employee of the Trust as the Chairman may, by any written order direct and shall not be affixed to any contract or other instrument except in the presence of a Trustee (other than the Chairman who shall attach his signature to the contract or instrument in token that the same was sealed in his presence.
