Section 25 in The Orissa (State) Council for Child Welfare Rules, 1996
25. Funds of the District Council.
(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.(2)The Secretary, District Council or any other functionary authorised by the Chairman, shall operate the accounts of the District Council with the State Bank of India and any other Nationalised Banks. The funds may also be invested in long term deposits.(3)The accounts of the Utkal Balashram Branch (if any) in the district shall be maintained separately and operated by the Secretary, Utkal Balashram Branch, who shall be the ex Officio Joint Secretary of the District Council.Utkal Balashram Branches: Guidelines
