Section 5(1) in The Orissa Consumer Welfare Fund Rules, 2007
(1)The following organisations and institutions shall be eligible for grant from the fund, provided they are voluntarily engaged in protection of consumer interest and provide guidance and necessary support for consumer activities/movements, -(i)Consumer Organisation.(ii)Registered Consumer Co-operative Society.(iii)Registered Public Trusts.(iv)Any Registered Research Organisation.(v)University in the State of Orissa established under an Act of the State Legislature for promotion, research and advancement of education for the welfare of the Consumers.
