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State of Odisha - Section

Section 3 in The District Council of Culture Rules, 1994

3. Status and composition.

(1)There shall be a District Council of Culture, registered as a Society under the Societies Registration Act, 1860, for each district. (The District Cultural Advisory Committee constituted in Resolution No. 7005 S.C., dated the 18th August, 1993 shall be deemed to have been incorporated in the Council).
(2)The Divisional Commissioner shall be the Patron of the Council.
(3)The Council shall comprise the members specified hereunder-
(a)the District Collector, who shall be the Chairman of the Council;
(b)the Additional District Magistrate in charge of Culture, who shall be the Vice-Chairman of the Council;
(c)not more than three National awardees hailing from or residing within the district (if any), nominated by the State Government or a term of three years;
(d)not more than three State awardees, hailing from or residing within the district (if any) nominated by the State Government for a term of three years;
(e)the creative artists and experts hailing from or residing within the district, who are representing the district as members of the State Akademis;
(f)the Station Director, All-India Radio, within whose area of operation the district is situated;
(g)the Director, Doordarshan Kendra or his nominee;
(h)the Principal or Director of Government/University College (if any) of Visual arts and performing arts;
(i)the District Information and Public Relation Officer;
(j)the Curator in charge of the District;
(k)the Cultural Co-ordinator,
(l)the Finance Officer;
(m)the District Cultural Officer; and
(n)representatives of six National/State/District level voluntary organisations (if any) which , have executed any programme or scheme within the district and have been enlisted as per Sub-rule (4) of Rule 5, three nominated by the State Government and three nominated by the rest of the members of the Council.
(4)Existence of vacancies in the Council shall not invalidate the proceedings of the Council.
(5)The Chairman may co-opt any functionary or person as special invitee as and when necessitated by specified occasions.