Section 15 in The Orissa (State) Council of Culture Rules, 1990
15. Contingent Assistance to Eminent Creative Artists.
(1)Assistance up to such amount as may be determined from time to time may be provided subject to the constraints of availability of funds, to eminent creative artists in deserving cases in the contingencies indicated hereunder:(a)on the demise of an eminent creative artists (to be disbursed to a member of the family),(b)permanent incapacitation,(c)cancer-treatment, brain-surgery, heart-surgery, kidney-transplantation,(d)purchase of equipment to overcome the disability of a physical handicap,(e)prolonged indoor treatment, and(f)such other contingencies as may be determined by the Board from time to time.(2)The Member-Secretary may, after obtaining the approval of the Member-Director, disburse the amount of assistance as soon as the need to meet a contingency specified in sub-rule (1) arises and place the matter before the Board in its next meeting.(3)Steps may also be taken to recommend any deserving case to other authorities or organisations for sanctioning special assistance in favour of any creative artist.Honours and Awards
