Section 56A in The Orissa Co-operative Societies Act, 1962
56A. [ Co-operative Education Fund. [Inserted by Orissa Act No. 19 of 1983 Section 56 & Section 17-See O. G. E. dated 11.10.1933.]
(1)There shall be constituted a Co-operative Education Fund which shall vest in the State Co-operative Union and shall be administered by the said Union in the prescribed manner.(2)The Co-operative Education Fund shall consist of all contribution made by Government or by any institution or Society in addition to the amounts specified in Clause (b) of Sub-section (1) or in Sub-section (2) of Section 56.]
