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State of Odisha - Section

Section 15 in The Orissa State Municipal Council's Union Rules, 1966

15. Custody of the Union Fund.

(a)All sums due to the Union shall be remitted to the General Secretary, who shall acknowledge the same, and shall immediately credit the amount so received to the funds of the Union.
(b)The funds of the Union shall be kept in a Bank approved by Government and shall be operated jointly by the General secretary and the Treasurer.