Section 12(1) in The Orissa Khadi and Village Industries Board Rules, 1956
(1)All money accruing or payable to the fund of the Board either by way of grants from the State Government or from any other source or sources shall be received by the Secretary or such other officer as the President may authorise in this behalf. The amount or amounts so received shall, as soon as practicable, be duly acknowledged by a receipt in Form No. XI and deposited in the Orissa State Co-operative Bank or the local treasury to the account of the Board. All receipts shall be credited to the account of the Board in the Bank or Treasury, as the case may be, and shall be utilised to meet expenditure that may be incurred for the purposes of the Act.
