Section 5 in The District Council of Culture Rules, 1994
5. Meetings and functions.
(1)The Council shall meet ordinarily once in three months or more often. The Chairman (in his absence, the Vice-Chairman) shall preside at the meetings of the Council. The Secretary shall convene the meetings and record the minutes thereof. Representatives of the Department or the Directorate of Culture, Orissa may sometimes attend the meetings of the Council.(2)The members of the Council shall function on honorary basis and shall not receive from the Council any Travelling Allowance/Dally Allowance for attending the meetings. The persons representing the Government organisations may, however, draw Travelling Allowance/Daily Allowance from their respective organisations.(3)The executive authority of the society shall be vested in the Council. The Council shall-(a)implement the programmes, schemes and projects for which funds are available; and(b)furnish its recommendations on matters referred to it by the State Government.(4)The Council shall enlist voluntary organisations engaged in promotion of any aspect of culture (including library service), which -(i)have been functioning as registered philanthropic Trusts or as societies registered under the Societies Registration Act, 1860, at least for a period of three years, at the District Level, State Level or National Level;(ii)have a duly-constituted body of management;(iii)have Annual Reports and Audited Statement of Accounts (certified by a Chartered Accountant) for the last two years; and(iv)have no case of criminal proceedings or established, financial mismanagement against them.(5)Without prejudice to the generality of the provisions Sub-rule (3), the Council shall-(a)plan and organise the District Festivals and other approved cultural events of the district;(b)encourage voluntary action in the cultural spheres;(c)sanction disbursement of grants to deserving organisation subject to availability of funds;(d)recommend names of creative artists and experts in comparatively indigent circumstances for sanction of pension;(e)review the existing provisions for cultural training and display, especially in respect of performing arts and visual arts;(f)identify old and traditional art-forms requiring special protection or research or documentation;(g)identify ancient monuments and archaeological sites for possible probes;(h)collaborate with the State Akademic and Government/non-Government organisations in grounding various sociocultural programmes; and(i)augment the resources of the society.
