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State of Odisha - Section

Section 6 in The Orissa (State) Council of Culture Rules, 1990

6. Executive Board.

(1)The Executive Board shall comprise the following members, namely :-
(a) Chairman .. Chairman
(b) Secretary, Government of India, Department of Culture or hisrepresentative (not below the rank of Joint Secretary toGovernment, of India.) .. Member
(c) Secretary, to Government of Orissa, Department of Culture .. Member-Director
(d) Presidents (or their nominees the Secretaries) of the StateAkademis .. Members
(e) Director General, Indian Council for Cultural Relations .. Member
(f) Three experts and creative artists out of those specified atclause (c) of sub-rule (2) of Rule 5 to be nominated by theChairman (one each from each Revenue Division) .. Members
(g) Director of Culture, Orissa .. Member
(h) Director, Eastern Zonal Cultural Centre .. Member
(i) Such other experts or functionaries as may be associated onspecific occasion .. Member
(j) Member-Secretary .. Member-Secretary
(2)The Board may meet as often as necessary, ordinarily once in three months,to transact its business. The transaction of business may also be made by circulation of notes.
(3)The executive authority to plan, execute, administer, monitor and review the activities of the State Council shall be vested in the Board.
(4)Without prejudice to the generality of the provisions in sub-rule (3), the board shall approve the Annual Report, and the Annual Audited Financial Statement of the State Council.
(5)The Boards may constitute such Committees (associating specified members of the General Council and for other experts) and formulate such regulations or executive guidelines as may be consider necessary from time to time to further the objects of the State Council.
(6)The Board may delegate such powers and functions to be exercised and performed by such functionaries as may be considered necessary, from time to time.Office Bearers of the State Council