Section 12 in The Orissa Public Libraries Act, 2001
12. Orissa Public Library Fund.
(1)The Library Authority shall have a fund called the Orissa Public Library Fund to which shall be credited-(a)grants made by Government, Raja Ram Mohan Roy Library Foundations and other sources of the purpose of Library services in the State;(b)contributions, donations and gifts made by any person;(c)endowments, donations and bequests as may be made by any non-resident Indian any Corporate House; and(d)interest on fixed deposits and receipts form any other source.(2)All moneys credited to the Library Fund shall be deposited in such Nationalised or Scheduled Banks or invested in such manner and shall be operated in such manner, as may be prescribed.(3)The money in the Library Fund shall be utilised for carrying out the purpose of this Act.(4)The Director shall keep a proper account of the receipts and expenditure.
