Section 3(5) in The Orissa Industrial Infrastructure Development Corporation Rules, 1981
(5)A bill for travelling allowance, daily allowance or any other allowance, as the case may be, when claimed under this rule, shall require to be countersigned by-(i)the Chairman, when the claim relates to himself;(ii)the Managing Director, when the claim relates to a non-official Director; and(iii)the official Director, when the claim relates to the official Director himself, before such bill is submitted for audit and payment by the Corporation.
