Section 31 in The Orissa (State) Council for Child Welfare Rules, 1996
31. Dissolution of the Society.
(1)The State Council may be dissolved by a resolution adopted by the General Council with the support of not less than four-fifths of the total number of members of the General Council.(2)If upon the dissolution of the State Council there remains, after satisfaction of all debts and liabilities, any movable or immovable property whatsoever, the same shall be transferred to some other reputed institution having similar objects or to the Treasurer of Charitable Endowments appointed under the provisions of the Charitable Endowments Act, 1980.
