Section 6(j) in The Orissa (State) Council for Child Welfare Rules, 1996
(j)For fulfilment of the main objectives specified hereinbefore :(i)to hold and acquire land, building and other movable and immovable properties;(ii)to acquire, maintain and develop all places of interest for the purpose of child welfare;(iii)to receive grants, donations, fees, subscriptions, and to manage and administer the funds of the society;(iv)to manage otherwise dispose of or deal with property of any kind which may be at the disposal of the society;(v)to enter into agreements, contracts and such other arrangements in connection with and for the purpose of the society;(vi)to raise and acquire fund and other assets for and on behalf of the society;(vii)to create and establish trusts and special funds for child welfare;(viii)to maintain the Utkal Balashramas as home for the orphan, abandoned and destitute children;(ix)to implement the plans and programmes that may be funded by the Indian Council for Child Welfare;(x)to do all such things for fulfilment of the objects of the United Nations Declaration of the Rights of Child; and(xi)to generally take whatever steps necessary and proper or conducive or incidental to the attainment of these objects and purposes stated hereinbefore.
