Section 12 in Orissa State Youth Welfare Board Rules, 1996
12. Funds of the State Board.
(1)The funds of the State Board shall consist of the following -(a)Amounts allotted or grants sanctioned by Government of India, State Government and other organisations in the public, corporate or private sectors,(b)donations, bequests or other transfers made by organisations or individuals,(c)advertisement charges,(d)income from the investment, assets, programmes and publications of the State Board, and(e)other miscellaneous receipts.(2)The funds of the State Board shall be paid into the credit of the State Board in one or more accounts in the State Bank of India and/or any other Banks. Such of the funds may be invested in long-term or medium term or short-term deposits as may be decided from time to time.
