Section 5(3) in The Orissa Cultural Grants Rules, 1995
(3)A State Autonomous Body may (i) mobilise its own resources by raising donations or otherwise for meeting the additional requirements on schemes and programmes, and (ii) utilise the unspent amounts or savings out of the grants sanctioned during a particular year for its activities during the subsequent years. Notwithstanding anything contained in these rules and the rules hitherto in force, the provision of this sub-rule relating to the utilisation of the savings or unspent amounts by a State Autonomous Body shall be deemed to have always been in operation.
