Section 12(1) in The Orissa Public Libraries Act, 2001
(1)The Library Authority shall have a fund called the Orissa Public Library Fund to which shall be credited-(a)grants made by Government, Raja Ram Mohan Roy Library Foundations and other sources of the purpose of Library services in the State;(b)contributions, donations and gifts made by any person;(c)endowments, donations and bequests as may be made by any non-resident Indian any Corporate House; and(d)interest on fixed deposits and receipts form any other source.
