Section 28(2) in The Orissa Government Securities Rules, 1938
(2)Where any such document is to be executed or endorsement signed by a Magistrate under this rule on behalf of any person, the Magistrate shall execute the document or sign the endorsement in the presence of that person, and shall enter below his own signature a certificate to the effect that the document was executed, or the endorsement signed, as the case may be, at the request of that person after having been previously read over to the latter, and that he is satisfied that the effect of the document or endorsement is fully understood by such person.
