Section 8(4) in The Orissa (State) Council for Child Welfare Rules, 1996
(4)Institutional members(a)District council;(b)Utkal Balashrams Branches;(c)Such non-Governmental Organisations working in the field of Child Welfare which contribute rupees five thousands or more to the State Council.Note- Persons who were honourary Vice-President patrons, Vice-Patrons and Life Members of the State Council, prior to the amendment of the Rules shall continue as such for their lifetime.
