360. Grants-in-aid by State Government to [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].
- The State Government may, from time to time, make such grants-in-aid to a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] as they may deem necessary for expenditure on-(a)the improvement of any school recognised them;(b)the provision of building to be used as students hostels in connection with any school referred to in Section 358 or any other educational institution and the maintenance and management of such hotels and subject to the prescribed rules the Council shall be charged with and be responsible for the proper distribution of such funds.
