Section 6 in The Orissa (State) Council for Child Welfare Rules, 1996
6.
The objects of the State Council shall be as follows :-(a)To under take welfare work for children, adolescents and expectant and nursing mothers without any discrimination;(b)To arrange proper education of children for their moral, spiritual, cultural and social development;(c)To encourage aesthetic appreciation, artistic taste, constructive imagination and creativity amongst the children;(d)To initiate, undertake and promote either directly or indirectly various schemes and projects for furtherance of child welfare;(e)To organise and maintain institution for rehabilitation or orphan, abandoned and destitute children and for the training of child welfare worker, volunteers and organiser;(f)To publish and propagate the literature relating to Child Welfare;(g)To co-operate and or collaborate with national and international organisations having similar objectives and to depute or receive representative to and from such organisations;(h)To co-operate with other agencies, both Governmental and non-Governmental, in the organisation and administration of schemes and fund for furtherance of child welfare;(i)To fulfil the objectives and implement the policies and programmes of the Indian Council for Child Welfare; and(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.Authorities of State Council
