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State of Odisha - Section

Section 8 in The Orissa (State) Council for Child Welfare Rules, 1996

8.

(1)The Governor of Orissa and the Chief Minister, Orissa shall be the Chief patron and the Vice-Chief patron respectively of the General Council, Minister/Minister of State, Women and Child Development, Orissa and Minister, Finance, Orissa shall be patrons of the General Council.
(2)The General Council shall comprise the following members, namely :-
(a) Chairperson .. Chairperson
(b) Secretary, Government of India, Department of Women and ChildDevelopment (or his representative not below the rank of JointSecretary, Government of India) .. Member
(c) 6 Eminent experts and social workers in the field of ChildWelfare [2 each to be nominated by the Chairperson from eachRevenue Division for a term of three(3) years] .. Do.
(d) Secretary to Governor, Orissa .. Member
(e) Divisional Commissioners .. Do.
(f) Secretaries to Government of Orissa, Department of H. & F.W., Orissa, Department of School and Mass Education, Departmentof Labour & Employment Department of I. & P. R. .. Do.
(g) Secretary-General, Indian Council for Child Welfare .. Do.
(h) Secretary, Indian Red Cross Society, State Branch .. Do.
(i) Chairperson, State Social Welfare,Advisory Board .. Do.
(j) Director, Social Welfare .. Do.
(k) Director, Elementary Education .. Do.
(l) Director, Health Services, Orissa .. Do.
(m) Chief of UNICEF, Bhubaneswar Office .. Do.
(n) Member-Director .. Do.
(o) Member-Secretary .. Member-Secretary
(3)Organisations which contribute Rs.5.00 lakhs or more to the State Council for patronage of Child Welfare shall be corporate members and shall be represented in the General Council by the Chairman or the Managing Director of that Organisation.
(4)Institutional members
(a)District council;
(b)Utkal Balashrams Branches;
(c)Such non-Governmental Organisations working in the field of Child Welfare which contribute rupees five thousands or more to the State Council.
Note- Persons who were honourary Vice-President patrons, Vice-Patrons and Life Members of the State Council, prior to the amendment of the Rules shall continue as such for their lifetime.
(1)Each institutional member shall be represented through one of its office bearers.
(5)Life members
(a)Any person contributing at least a sum of Rs.1,000 to the funds of the State Council and having requisite experience in the field of social work covering the areas of maternal and child welfare shall be eligible to apply for life membership of the State Council;
(b)The Executive Council shall take a decision considering all such applications for life membership for enrollment of the said applicants as life members;
(c)The Executive Council shall have the power to cancel the life membership of any person if the activities of such person shall be judged to be detrimental with the objects of the State Council.