Section 13 in The Orissa Cultural Grants Rules, 1995
13. Release of grant-amounts.
(1)After the receipt and acceptance of the duly-executed Bond of Agreement, the Collector shall issue the Release Order addressed to the Secretary of the District Council (with copy inter alia, to the voluntary Organisation).(2)After the receipt of the Release Order from the Collector, the Secretary of the District Council shall release the amount, by account-payee cheque, payable to the voluntary Organisation. The grant amount shall not be disbursed in shape of cash.
