Section 3 in The Western Orissa Development Council Act, 2000
3. Establishment and incorporation of Council.
(1)There shall be established and constituted by the Government, a Council to be known as the Western Orissa Development Council for the accelerated development and advancement of the area of the Council which shall comprise the districts or Baragarh, Bolangir, Boudh, Deogarh, Jharsuguda, Kalahandi, Nuapada, Sambalpur, Sonepur and Sundargarh and may include [any other area] [Substituted vide Notification No. 7399-Legislative dated 3.1.5.2003 O.G.E.No. 824 dated 31.5.2003.] as may be prescribed.(2)The Council shall be a body corporate with the name aforesaid having perpetual succession and a common seal with power, subject to the provisions this Act, to acquire, hold and dispose property, both movable and immovable, and to contract with approval of the Government, and shall, by the said name, sue and be sued.(3)The Council shall be deemed to have been incorporated for the purposes, among others, of preparing plans and programmes for the all round development in the Council area promoting original research of advancement of education, of educational and financial condition of the people, of inspecting the different institutions, organisations, local authorities and supervising all matters relating to the general standard of the people of the area and of promoting their physical, mental and moral welfare.(4)The headquarters of the Council shall be at such a place within the Council area as may be notified in the Gazette by the Government in consultation with Council which shall meet for the purpose at such place as the Government may fix.[4] [Re-numbered vide Notification No. 10942 dated 19.7.2001 O.G.E.No. 1355 dated 19.7.2001.]. Composition of Council.- The Council shall consist of following members, namely :(a)[ a Chairman to be nominated by Government, who shall be a person from the Council area; [Substituted vide Notification No. 10942 dated 19.7.2001 O.G.E.No. 1355 dated 19.7.2001.](a-1) two members of the Lok Sabha, representing any constituency, either wholly or in part, within the Council area, to be nominated by Government on rotational basis;](b)eleven members of the Orissa Legislative Assembly [not being less than one from each district within the Council area] [Inserted vide Notification No. 10942 dated 19.7.2001 O.G.E.No. 1355 dated 19.7.2001.] elected from any constituency, either wholly or partly within the Council area, to be nominated by Government on rotational basis;(c)ten experts to be nominated by Government from amongst persons who have -(i)special knowledge of planning, finance and accounts of Government, or(ii)wide experience in public administration or social service, or(iii)expertise or special knowledge in different fields like Education including law, technical education and vocational training, Agriculture, Industries, Irrigation, Public Health, Forestry, Mining, Public Works, Employment or management of people's problems;[Provided that at least seven experts shall be persons from the Council area] [Added vide Notification No. 10942 dated 19.7.2001 O.G.E.No. 1355 dated 19.7.2001.](d)Revenue Divisional Commissioner of the Division under which the maximum portion of Council area is situated; and(e)Chief Executive Officer, who shall be the Member-Secretary of the Council.[* * *] [Omitted vide Notification No. 10942 dated 19.7.2001 O.G.E.No. 1355 dated 19.7.2001.]
