Section 3 in The Orissa (State) Council for Child Welfare Rules, 1996
3. Merger of Utkal Balashrams Central Committee and Orissa State Council for Child Welfare.
(1)The Utkal Balashrams Central Committee shall be merged with the Orissa State Council for Child Welfare and accordingly, the Utkal Balashrams Central Committee shall be deemed to have been renamed as the Orissa State Council for Child Welfare, for all purposes, both legal and functional.(2)The Orissa State Council for Child Welfare reconstituted under these rules, shall administer the "Endowment Fund" mentioned in the notification of the Government of Orissa, Education Department No.2179-E., dated the 24th March, 1950.(3)The rules contained in the scheme for administration of Utkal Balashrams provided in the second Schedule to the notification referred to in sub-rule (2) shall be deemed to have been substituted by the rules.State Council
