Section 16(1) in The Orissa (State) Council for Child Welfare Rules, 1996
(1)The funds of the State Council shall consist of the following :-(a)The existing funds of the erstwhile Utkal Balashrams Central Committee and of the State Council.(b)grants that may be sanctioned by Government of India or State Government(c)grants sanctioned by the Indian Council for child welfare(d)donations or contributions from Organisations or individuals(e)contributions amounting to twenty-five per cent of the amounts collected by the District Councils on account of membership subscriptions and public donations; and(f)income from investments and from any other source;
