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State of Odisha - Section

Section 11 in The Orissa Ayurvedic Medicine Rules, 1960

11.

The common seat shall be kept in a box having two different kinds of locks. The key of one of these locks shall be in the custody of the President and the other in the custody of the Secretary.The seal shall be affixed only by the order of the Council or when the Council is not sitting by order of the President. But its use by the President shall be limited to such acts as may be necessary to carry into effect the powers and duties delegated or entrusted to him by the Council. Any order for affixing the seal shall state the object of its use and the order shall be entered in the minutes of the Council.