Section 16 in The Orissa (State) Council for Child Welfare Rules, 1996
16. Funds of the State Council.
(1)The funds of the State Council shall consist of the following :-(a)The existing funds of the erstwhile Utkal Balashrams Central Committee and of the State Council.(b)grants that may be sanctioned by Government of India or State Government(c)grants sanctioned by the Indian Council for child welfare(d)donations or contributions from Organisations or individuals(e)contributions amounting to twenty-five per cent of the amounts collected by the District Councils on account of membership subscriptions and public donations; and(f)income from investments and from any other source;(2)The Secretary, State Council or any other functionary authorised by the Chairperson shall operate the accounts of the State Council with the State Bank of India and any other nationalised Banks. The funds may also be invested in long-term deposits.Authorities of the District Councils
