Section 148(2) in The Orissa Municipal Corporation Act, 2003
(2)The Government shall in each year give the Corporation an amount, equal to the sum transferred by the Corporation to the Water Supply, Sewerage and Drainage Account under clause (c) of Sub-section (1) which shall include any money given by the Government to the Corporation as subvention for a specific purpose or given towards the payment of salaries and allowances, if any, of the officers, and employees of the Corporation so far as their works relates to water supply, sewerage and drainage.
