Section 5(2) in The Orissa Consumer Welfare Fund Rules, 2007
(2)Any such organisation or institution seeking grant from the fund shall have to fulfill the following conditions, namely :-(i)It must be working for promotion and protection of consumer interests.(ii)It must have a legal status permitting entrustment of Public funds.(iii)It must be non-political, non-denominational and under a non-proprietary management.(iv)It must have well defined objectives for promotion and protection of the interests of the consumers.(v)It must not run for profit to any individual or group of individuals but will be serving the general public without any discrimination of caste, creed, colour or religion.(vi)it must preferably have a specific area of operation to assess the impact of the projects it wants to implement.(vii)It must have completed at least three years of working after its initial registration under the relevant Acts and shall have a commendable track record of consumer protection and guidance activities.(viii)It must be maintaining following audited statements of accounts(a)Receipt and Payments;(b)Income and Expenditure; and(c)Balance Sheet.(ix)It shall not have otherwise been disqualified by the Central/State Government for this purpose.(x)It must not have received similar grant from any other official source, partially or wholly, for the same purpose and for the same period.(xi)It must have raised or be in a position to raise an amount at least twenty percentage of the grants sanctioned from the fund through other sources Provided that the conditions under this rule shall not be applicable to the projects submitted by Government Agencies.
