Section 42(4) in Orissa State Financial Corporation General Regulations, 1957
(4)Each member of an Advisory Committee, who is not a Director, Auditors, Officer or other employee of the corporation and who has not already made a declaration under Section 40 shall, before entering upon his duties, be required to sign, a declaration of a fidelity and secrecy to the effect set out in the form given in the schedule to the Act.
