Section 11 in The Orissa (State) Council of Culture Rules, 1990
11. Funds of the State Council.
(1)The funds of the State Council shall consist of the following :(a)the Foundation Fund;(b)grants sanctioned by the Governor;(c)amounts allotted or grants sanctioned by Government of India, State Government and other organisations in the public, corporate or private sectors,(d)donation, bequesis or other transfer made by organisations or individuals;(e)deposits from the creative artists inhabiting the Kalagram Centre of the Kalamandal;(f)advertisement charges;(g)income from the investments, assets, programmes and publications of the State Council; and(h)other miscellaneous receipts;(2)The funds of the State Council shall be paid into the credit of the State Council in one or more accounts, in the State Bank of India and/or any other Banks. Such of the funds may be invested in long term or medium term or short term deposits as may be decided from time to time.Divisional Councils and District Councils
