Section 3(3) in The Orissa Pension to Indigent Artists Rules, 1976
(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.
