Section 5(2) in The Shri Jagannath Temple Rules, 1960
(2)The following persons shall be present at such certification-(i)the Committee represented by at least two of the members of the Committee other than the Administrator and the Raja of Puri;(ii)the Administrator;(iii)the Raja of Puri or its representative authorised in writing in that behalf;(iv)the District Magistrate and the Superintendent of Police, Puri, if such officers profess the Hindu religion, failing which two officers in active service specially appointed by Government in that behalf:Provided that such District Magistrate or such Superintendent of Police, if he is unable to be personally present at such verification or at any time during the course thereof, shall have the power to depute to act on his behalf and subject to his control an officer not below the rank of a Deputy Magistrate or a Deputy Superintendent of Police as the case may be; and(v)the expert, if any, professing the Hindu religion as the Committee may deem it necessary to appoint for assigning in the testing and identification of the jewelleries.
