Section 22 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
22. Seal of the council.
(1)The corporate seal of the council shall be kept in a box having two different locks and the key of one of those locks shall be in the custody of the president, and the key of the other lock in the custody of the registrar.(2)The seal shall be affixed only by the order of the council or when the council is not in session by the order of the president.(3)Any order for affixing the seal shall state the object of its use and shall be entered in the minutes of the council.
