Section 12 in The Orissa Cultural Grants Rules, 1995
12. Approval and sanction of Government.
(1)The recommendations of the Grants Committee shall be placed for the approval, of the Government.(2)The orders of sanction specifying such terms and conditions as may be decided shall be issued by the Department, instructing the Collector to draw the consolidated amount in respect of the District and to place the said amount in the accounts of the District Council immediately.(3)A copy of the Sanction Order shall be endorsed to the grantee voluntary Organisation, with the instruction, to the said Organisation to furnish to the Collector the Bond of Agreement (inclusive of the Undertaking and the Stamped Receipt), specified in the Schedule II, latest within two months from the date of sanction ordinarily.
