Section 8 in Orissa State Youth Welfare Board Rules, 1996
8. Chairman and Working Chairman.
(1)The Chief Minister, Orissa shall hold the office of the Chairman of the State Board, ex officio.(2)The Chairman shall administer, direct and supervise the affairs of the State Board.(3)The Minister/Minister of State, Sports and Youth Service, Orissa shall be the working chairman of the State Board. He shall discharge all the functions of the Chairman, during the absence of the Chairman, and as per delegation made from time to time.
