Section 15(1) in The Orissa Zilla Parishad Act, 1991
(1)The sources of income of a Parishad shall consist of -(i)the Central or State Government funds allotted to the Parishad;(ii)grants from All-India Bodies and Institutions for the development of cottage, village and small scale industries and the like;(iii)such share of the land cess or any other cess or State taxes allotted under any law or fees as may be prescribed;(iv)income from endowments, trusts or other institutions administered by the Parishad.(v)donations and contributions from the Samitis or from the public in any form.
