Section 8 in The Orissa Consumer Welfare Fund Rules, 2007
8. Powers and functions of the Managing Committee.
(1)The Managing Committee shall supervise the maintenance of the fund.(2)It shall, have the power to invest, the fund or any part of it in the approved Government securities or with the nationalised banks.(3)It shall call for the applications in the forms prevailed by it for grant to the eligible institutions or organisations.(4)It shall scrutinise the applications received from eligible organisations for the purposes of sanctioning grant.(5)It shall have authority to call for such documents and information as it may deem necessary for considering the request for grant from the eligible organisations.(6)It shall have the right to prescribe conditions governing grant and the procedure and manner of submission of accounts by the eligible organisations.(7)It shall have the power to inspect or get inspected, the accounts of any beneficiary institution with a view to satisfying itself as to whether the grant have been spent prudently and for the purpose for which these were sanctioned.(8)It shall have the power to sanction grant to eligible organisation in the manner and to the extent it deems fit subject to the conditions laid down in Rule 6.(9)It shall have the power to demand the refund of grant from a grantee organisation or to declare an organisation ineligible for further grant in future in case of default in compliance with any of the conditions prescribed therefore. However, such organisation shall be given a reasonable opportunity of being heard before the demand for refund is made or the organisation is considered ineligible for further grant.(10)It can relax any provision of these rules and can make guidelines for the smooth management and administration of the Fund.(11)The decision of the Managing Committee taken in respect of sub-rules (4) to (10) shall be final and shall not be open for review by any Consumer Forum.
