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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(2) in The Orissa (State) Council for Child Welfare Rules, 1996

(2)The Secretary, State Council or any other functionary authorised by the Chairperson shall operate the accounts of the State Council with the State Bank of India and any other nationalised Banks. The funds may also be invested in long-term deposits.Authorities of the District Councils