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State of Odisha - Section

Section 6 in Orissa State Youth Welfare Board Rules, 1996

6. Executive Board.

(1)The executive Board shall comprise the following members, namely :
(a) Minister/Minister of State, Sports and Youth Services, Orissa ... Chairman
(b) Secretary to Government Sports and Youth Services Deptt.Orissa, Bhubaneswar ... Vice-Chairman
(c) Director of Tourism, Orissa ... Member
(d) Director of Culture, Orissa ... Member
(e) Director of Higher Education, Orissa ... Member
(f) Director of Secondary Education, Orissa ... Member
(g) Deputy Director General, National Cadet Corps Orissa ... Member
(h) Secretary, Orissa Sangeet Natak Akademi ... Member
(i) Liaison Officer, National Service Scheme-cum-Deputy Secretaryto Government, Higher Education Deptt. Orissa ... Member
(j) Deputy/Assistant Programme Adviser National Service SchemeRegional Centre, Bhubaneswar ... Member
(k) Regional Director, Nehru Yuva Kendra Sangathan, Bhubaneswar ... Member
(l) Secretary, Orissa State Branch, Youth Hostel Association ofIndia ... Member
(m) A representative of the Orissa Council of Sports ... Member
(n) Director of Sports and Youth Services, Orissa ... Member-Secretary
(o) Joint Secretary, Orissa State Youth Welfare Board, Bhubaneswar ... Member-Joint Secretary
(2)The Executive 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 Board shall be vested in the Executive Board.
(4)Without prejudice to the generality of the provision in Sub-rule (3), the Executive Board shall approve the Annual Report and the Annual Audited Financial Statement of the State Board.
(5)The Executive Board may constitute such Committees (Associating specified members of the General Council and/or other experts) and formulate such regulations or executive guidelines as may be considered necessary, from time to time, to further the objects of the State Board.
(6)The Executive Board may delegate such powers and functions to be exercised and performed by such functionaries may be considered necessary from time to time.Academy of Adventure and Martial Arts