Section 18(1) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005
(1)Without prejudice to the generality of powers in this behalf, the fund shall be utilised by the State Government in connection with the following activities namely(a)Implementation of Infrastructure Development Programmes.(b)Promotion of education, health, sanitation and employment in the,rural areas, backward areas and mining areas of the State.(c)Administration of the Act.(d)Development programmes including mineral development and exploration for generation of employment in rural areas, backward areas and mining areas of the State.(e)For other public purpose in rural areas, backward areas and mining areas as enshrined in Section 8 of the Act.
