Section 15 in The Western Orissa Development Council Act, 2000
15. Council Fund.
(1)There shall be established by the Council a Fund to be called the Council Fund to which shall be credited -(a)all sums of money paid to it or any grants made by the Government for the purposes of this Act;(b)any grants that may be made by the Government of India or by any person or authority for the purpose of this Act; and(c)any other amount received by the Council from any other source.(2)The Council Fund shall be applied for payment of all sums, charges and costs necessary for carrying into effect the purpose of this Act.
