Section 3 in The Orissa Pension to Indigent Artists Rules, 1976
3. Procedure for selection of pensioners.
(1)Immediately on the commencement of these rules the Department of Tourism, Sports and Culture shall proceed to select pensioners in accordance with Sub-rules (2) to (5).(2)There shall be a Selection Committee under the Chairmanship of the Minister-in-charge. The Secretary, Orissa Sahitya Akademy and another person acquainted with the state of arts nominated by the Minister shall be the members. The Secretary of the Department shall be the Member-Secretary. If, however, there is a whole time Director of Tourism, Sports and Culture, the Director shall be the Member-Secretary and the Secretary of the Department shall be a member.(3)The Committee shall consider the cases of artists who have in the past been provided with some financial assistance by Government or by any of the Akedemies of the State and prepare a list of artists eligible to the pension in accordance with Rule 4. The Committee shall also be competent to include in the list names of artists who have not received any assistance in the past but who are eligible to pension. The list shall not, however, exceed at any time the maximum number of pensioners determined in pursuance of Rule 2.(4)The Committee may, if in its opinion it is necessary so to do, authorise the Secretary of the Department (or the Director if there is a whole time Director) to invite applications for pension from indigent artists through advertisement in newspapers. The particulars to be furnished by each applicant shall be as may be prescribed by the Committee.(5)The list prepared by the Committee shall be submitted to Government and shall be final after receipt of their approval. Government may alter or modify the list submitted to them and such alterations and modifications shall be incorporated in the list.
