Section 88(2) in The Orissa Development Authorities Act, 1982
(2)It shall be the duty of Art Commission to make recommendations to the State Government as to-(i)restoration and conservation of urban design and of the environment in the development area ;(ii)the planning and development of future urban design and of the environments ;(iii)the restoration and conservation of archeological and historical sites and sites of high scenic beauty ;(iv)the grants, concessions and other modes of compensation for purchase or acquisition of properly to be paid by the State Government or any Authority and the conditions, subject to; which such grants, concessions and compensation should be made ; and(v)any other matter referred to the Commission by the State Government.
