Section 18(1)(r) in The Orissa (State) Council for Child Welfare Rules, 1996

[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1)(r) in The Orissa (State) Council for Child Welfare Rules, 1996

(r)Individual members shall be designated with honorary status as per the pattern of their contribution either to the State Council or to the District Council of the concerned District, as specified infra

(i)Those who contribute at least Rs.10,000 shall be Honorary Vice-Presidents

(ii)Those who contribute at least Rs.5,000 shall be Honorary Patrons

(iii)Those who contribute at least Rs.2,500 shall be Honorary Vice-Patrons

(iv)Those who contribute at least Rs.1,000 shall be Honorary Life Members, and

(v)Those who contribute at least Rs.50 per annum shall be Annual Members.

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State of Odisha - Subsection

Section 18(1)(r) in The Orissa (State) Council for Child Welfare Rules, 1996