Section 25(1) in The Orissa (State) Council for Child Welfare Rules, 1996
(1)The Funds of the District Council shall consist of the following :-(a)The existing funds of the Utkal Balashram Branch (if any) and of the District Council.(b)Grants sanctioned by Government,(c)Grants received from or through the State Council.(d)Donations or contributions from organisations or individuals (including membership subscriptions), out of which seventy-five per cent shall be retained by the District Council and twenty-five percent shall be credited to the State Council every year, and(e)Income from investments and from any other sources.
