Section 19 in The Orissa Sports Authorities Act, 1994
19. Funds of the Sports Authority.
- The Sports Authority and the District Authority each shall have its own funds consisting of-(a)the grants made by the State Government and the Central Government;(b)all money received by or on its behalf under the provisions of this Act or any other law for the time being in force or under any other contract;(c)all proceeds of the disposal of property by or on its behalf;(d)all rents accruing from any of its properties;(e)all moneys received by or on its behalf from any local authority, public corporation, public or private companies, public and philanthropists or porsons by way of grants, endowments, trusts, gifts or deposits or in any form;(f)all interests and profits arising from any investment or transactions in connection with any money belonging to it;(g)proceeds from tournaments conducted by it and collection of fees for coaching in various sports activities.
