Section 76 in The M.P. State Dental Council Rules, 1969
76. Common seal.
(1)The Common Seal of the State Council shall be kept in box having two different locks and the key of one of the locks shall be in the custody of the President and the key of the other lock in the custody to the Registrar.(2)The seal shall be affixed only by the order of the State Council, or, when the State Council is not sitting, by the order of the Executive Committee, but its use by the Executive Committee shall be limited to such acts as may be necessary to carry into effect the powers conferred on it by these rules of delegated to it by the State Council.(3)Any order for affixing the seal shall state the object of its use and shall be entered in the minutes of the State Council or of the Executive Committee, as the case may be.
