Section 8(5) in The Orissa (State) Council for Child Welfare Rules, 1996
(5)Life members(a)Any person contributing at least a sum of Rs.1,000 to the funds of the State Council and having requisite experience in the field of social work covering the areas of maternal and child welfare shall be eligible to apply for life membership of the State Council;(b)The Executive Council shall take a decision considering all such applications for life membership for enrollment of the said applicants as life members;(c)The Executive Council shall have the power to cancel the life membership of any person if the activities of such person shall be judged to be detrimental with the objects of the State Council.
