Section 31(2) in The Orissa (State) Council for Child Welfare Rules, 1996
(2)If upon the dissolution of the State Council there remains, after satisfaction of all debts and liabilities, any movable or immovable property whatsoever, the same shall be transferred to some other reputed institution having similar objects or to the Treasurer of Charitable Endowments appointed under the provisions of the Charitable Endowments Act, 1980.
