Section 7 in The Orissa Dental Council Rules, 1969
7.
(a)The Registrar shall receive all money payable to the State Council.(b)For moneys received by the State Council, a receipt shall be given by the Registrar in such form as may be approved by the examiner of local fund accounts and the counterfoils of the receipts should be preserved carefully.(c)The form of money receipt shall be bound in books containing 100 forms each. The books and forms shall be consequently numbered.(d)All moneys received by or tendered to the State Council shall be paid in full into the bank as often as can be conveniently managed.
