Section 8(1) in The Orissa Cultural Grants Rules, 1995
(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.
