Section 6(1) in The Orissa Consumer Welfare Fund Rules, 2007
(1)Grant shall ordinarily be given for specific projects and programmes of action namely(a)To undertake research and investigation into consumer problems;(b)To undertake testing programmes regarding quality and quantity of various consumer products by setting up testing laboratories;(c)To organise training courses, workshops, symposia or the like for the express purpose of training consumer activists to work for consumer protection and guidance by training institutions;(d)To organise consumer education and awareness programme both in urban and rural areas by exhibitions, talks, film shows, demonstrations etc.;(e)To purchase equipment such as film projectors, documentary films, public address systems, testing kits, library books and magazines for the exclusive use for promotion/advancement of consumer movements in towns and rural areas; and(f)For any other scheme or activity which contributes towards consumer protection as may be considered appropriate by Government from time to time.Provided that the grants received from Government of India, State Government or any other funding agency for specific purposes shall be utilised only for the purpose so specified by the funding agency and not for any other purpose.
