Section 109 in The Orissa Development Authorities Rules, 1983
109. Functions and powers of the Art Commission.
(1)Save as provided under Sub-section (2) of Section 88, it shall be the duty of the Art Commission to advise the State Government in the matters of preserving, developing and maintaining the aesthetic quality of urban and environmental designs within or outside a development area and to provide guidance and advice to any Authority or any Local Body in respect of any project of building or engineering operations or any development proposal which affects or is likely to affect the sky-line or the aesthetic quality of the surroundings of any public amenities provided therein.(2)Without prejudice to the generality of the provisions in Sub-rule (1), it shall be the duty of the Art Commission to render necessary assistance and advice to the State Government, any Authority and Local Body in respect of the following matters, namely :(a)development of district centres, areas earmarked for Government buildings and for Government residential complexes, public parks and public gardens;(b)re-development of areas within the jurisdiction of any Authority or Local Body;(c)architectural expressions and visual appearances of new buildings in areas specified under Clauses (a) and (b) including selection of models or statues and fountains therein;(d)re-development of areas in the vicinitly of places of archaeological and historical importance;(e)conservation, preservation and beautification of monumental buildings, public parks and public gardens including location or installation of statues and fountains therein;(f)underpasses, overpasses and regulations in respect of street furniture and boardings;(g)location and development of power houses, water-towers, television and other communication towers and other allied structures;(h)any other projects which is calculated to beautify any development area or to add to the cultural vitiality or to enhance the quality of the surroundings thereof; and(i)such other matters as may be determined by the State Government from time to time.Explanation - For the purpose of Clause (a) of this sub-rule "district centre" means a self-contained unit comprising areas for retail shopping, general business, commercial and professional offices, for forwarding and booking, Government Offices, cinemas, restaurants, hotels and alike.
