- There shall be constituted for each [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] a Primary Education Fund to which shall be credited -(1)the proceeds of any tax levied within the jurisdiction of such [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] under the provisions of this chapter;(2)an annual contribution from the general funds of the Municipality not being less than a minimum by the State Government on that behalf;(3)Such additional contribution from the general funds of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] as the State Government may decide to be necessary in any year in order to balance the budget of the fund for such year;(4)all sums granted to the Municipality by the State Government for the benefit or primary education;(5)all income derived from endowments or other property owned or managed by the Municipality for the benefit of primary education;(6)all other sums of money which may be contributed or received by the Municipality for the purposes of this chapter.
