Section 8 in The Orissa Cultural Grants Rules, 1995
8. Eligibility and criteria.
(1)The following norms shall be adopted for the purpose of sanction of grants-in-aid to voluntary organisations (other than State Autonomous Bodies) :(a)The voluntary Organisation must have been registered as a Society, Trust, Charitable Company or Co-operative Society under the relevant Act and it must be having a sound position to operate its activities;(b)it must be pursuing the object of promotion of culture as a major segment of its activities;(c)it must have a Secretary (Chief Executive Officer, who is authorised to sue and be sued) and a managing body/Board of Directors/ Managing Committee/Governing Body/Executive Boards etc.) duly constituted as per its codified Rules;(d)it must not be a political or communal Organisation and must not be operating for the profit of any individual or group of individuals;(e)it must not have committed any financial irregularity in the past and must have furnished the Utilisation Certificates, Annual Reports and Audited Statements of Accounts in respect of earlier grants; and(f)it must be willing to abide by the terms and conditions of the grants and the provisions of these rules.(2)Notwithstanding anything contained in these rules, no voluntary Organisation shall have any claim whatsoever to receive grants in-aid as a matter of right.
