Section 12(1) in Orissa State Youth Welfare Board Rules, 1996
(1)The funds of the State Board shall consist of the following -(a)Amounts allotted or grants sanctioned by Government of India, State Government and other organisations in the public, corporate or private sectors,(b)donations, bequests or other transfers made by organisations or individuals,(c)advertisement charges,(d)income from the investment, assets, programmes and publications of the State Board, and(e)other miscellaneous receipts.
