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State of Odisha - Section

Section 224 in Orissa Municipal Rules, 1953

224.

Such grants as may be given by the State Government to the Council for the purpose of primary schools, shall be spent solely on such schools. Such grants as may be given by the State Government to a Council for other educational purposes, together with such sum as the said Government may require the council to spend from its own resources, as a condition to the receipt of such grants shall unless the said Government may direct otherwise, be devoted solely to the purpose.