Section 3 in The Orissa Working Journalists Welfare Fund Rules, 2006
3.
There shall be constituted a Fund called the Orissa Working Journalists Welfare Fund which shall consist of contributions made by the Government of Orissa from time to time towards the corpus of the Fund. The Committee shall be competent to accept contributions from other sources for the corpus of the Fund subject to the.condition that such contributors accept the scheme envisaged under these Rules. The corpus of the Fund shall be invested in a fixed deposit in any nationalised Bank in such a manner as to be most beneficial to the Fund in the circumstances.
