Section 4 in The Orissa Cultural Grants Rules, 1995
4. Grants to State Autonomous Bodies.
(1)Government may sanction such amounts as recurring or non-recurring grants to the State Autonomous Bodies as may be decided from year to year, Grants relating to cultural functions shall also be utilised through the said Bodies.(2)The grant amounts shall be drawn and released in favour of the State Autonomous Bodies by Account-Payee Bank Drafts.
