Section 30 in The Orissa Veterinary Practitioners Act, 1969
30. The Council Fund.
(1)All moneys received by the Council as fees and grants under this Act or otherwise shall be credited to a fund to be, called "the Orissa Veterinary Council Fund" which shall be under the management and control of the Council and shall be held and applied by the Council for the purposes of this Act in such manner as may be prescribed.(2)All moneys credited to the Orissa Veterinary Council Fund shall forthwith be deposited in the State Bank of India, Bhubaneswar to the credit of an account to be called "the Orissa Veterinary Council Fund Account".
