Section 16 in The Orissa Cultural Grants Rules, 1995
16. Residuary amounts.
- The amounts which are not disbursed to voluntary organisations due to non-furnishing of the requisite papers within the stipulated date, dissolution of any voluntary Organisation or otherwise, together with the amounts refunded to the District Council as per Sub-rule (2) of Rule 14, shall be deemed to be grants to the District Council concerned under Rule 4, to be utilised for undertaking various cultural activities.
