Section 106 in The Orissa Development Authorities Rules, 1983
106. Member-Secretary and other staff of the Art Commission.
(1)The State Government may appoint one of the members of the Art Commission as the Secretary of such Commission.(2)The State Government may in order to enable the Art Commission to discharge its responsibilities properly assign to it with such establishment consisting of such number of officers and employees as may be considered necessary by the State Government.(3)The remuneration, fee, allowances, if any, of the Chairman and members of the Art Commission, the pay and allowances and other entitlements of the officers and employees of the Art Commission and any other expenditure that may be incurred in connection with its functioning shall be met out of the Consolidated Fund of the State.
