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[Cites 0, Cited by 5] [Entire Act]

State of Odisha - Section

Section 22 in Orissa Education Act, 1969

22. Boards fund.

(1)The Board Shall have a fund called the District School Board fund to which shall be credited-
(a)all contributions received by the Board from the Board Government and donations and grants received from other sources; and
(b)all sums received by the Board on any other account whatsoever.
(2)The fund shall the expended for the purposes of carrying on trying on the functions of the Board in accordance with the rules made in that, behalf.