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State of Odisha - Section

Section 14 in The Orissa Government Rules of Business

14.

These rules may, to such extent as necessary, be supplemented by instructions to be issued by the Governor on the advice of the Chief Minister.First ScheduleAllocation of business amongst departments[Vide Rule 4]
  Department   Branch   Subject
          Union Subjects
[I. [Substituted vide Notification. No. 14346/Gen., 10.6.1980.] General Administration] 1. General 1. [(a) [Substituted vide Orissa Gazette Extraordinary No. 1192/5.10.1994.] All matters relating to Indian Administrative ServiceOfficers, except sanction of House Building and Motor CarAdvance.
    (b) Matters relating to Indian Police Service Officers and IndianForest Service officers regarding recruitment, promotion,confirmation, determination of seniority, creation of temporaryand ex-cadre posts triennial review, maintenance of C. C. R'sand property statements and framing of rules therein.]
          State Subjects
        1. State Public Service Commission.
        2. Safeguarding of the rights and legitimate interest of allestablishments.
        3. Method of recruitment and direct recruitment to the OrissaFinance Service and Orissa Police Service.
        4. Method of recruitment to Class III (Ministerial) and Class IV(Non-technical) posts in the Departments, Heads of Departmentsand District Offices.
        5. Orissa Administrative Service Class II and Orissa SubordinateAdministrative Service-Principles and method of recruitment-
          Their cadres-General principles regarding fixation of pay andseniority-Pension-Sanction of General Provident Fund advanceswhere relaxation of rules is necessary-Extension of service andre-employment-Deputation outside the State.
        6. Government Servants' Conduct Rules and the Civil Service(Classification, Control and Appeal) Rules.
        7. Compilation of A. D. List, Desk Diary, the District OfficersHandy Reference Book and departmental examination rules of allgazetted services of the State.
        8. Civil List.
        9. General conditions of service, affecting all public servicesin matters of appointment, confirmation, leave, pay, travellingallowance, pension, extension and re-employment, etc., andinterpretation of rules pertaining thereto, Retrenchment.
          (Note- Rules involving financialconsideration will require reference to the Finance Departmentalso.)
        10. [ [Substituted vide Notification No. 556/21.1.1985.] Accord of sanction for the prosecution of any public servantfor any offence where such sanction is required to be accordedby the State Government.]
        11. Appointment and leave to Governor.
        12. Minister -
          (a) Their appointment and allocation of business among them.
          (b) Their salaries, allowances and privileges.
          (c) Their Class IV Establishment and contingencies.
        13. Inquiries and statistics for the purpose of any of thematters in this list.
        14. Work connected with the transaction of business of theCouncil of Ministers.
        15. Official language.
        16. Rules of Business.
        17. Secretariat instructions.
        18. All matters affecting Orissa Administrative Service, Class Iand posting and transfer of Orissa Administrative Service ClassI (Junior Branch) Officers of the rank of Under-Secretary toGovernment.
        18-A. Framing of Rules and Regulations affecting the services ofOrissa Administrative Service Class I (Junior Branch).
        19. Organisation and Methods.
        20. Staff of the Governor.
          (Note-This includesMilitary Secretary's establishment and the Secretariat staff ofthe Governor.)
        20. [ [Inserted vide O.G.E. No. 432 dated 16.3.1999.] Supervision of revision and updating of Manuals, Codes, Rulesand circuits pertaining to all Departments includingsimplification of Rules and procedures where necessary in allDepartments.]
        21. Chief Minister's establishment.
          (Note-The General Administration Department willalso deal with such other subject as may be specificallyassigned to it by the Chief Minister by general or specialorders).
          State Subjects
    2. Administration of New Capital 1. General control over New Capital and Government land lyingwithin the Notified Area Council.
      2. Planning the construction programme and allotment ofbuildings for official and residential purposes.
      3. Leasing and transferring of sites in New Capital,
        4. Integration of Bhubaneswar old town with New Capital.
        5. Development and provision of amenities in New Capital.
        6. Arboricultural operations.
        7. Allotment of accommodation in the Secretariat and ofresidential quarters at Cuttack-1.
        8. [ [Added vide Orissa Gazette Extraordinary No. 43/17.1.1992.] Orissa Public Premises (Eviction of Unauthorised Occupants)Act, 1972 and matters connected therewith.]
          State Subjects
    3. Administrative Tribunal 1. Administrative Tribunal.
      2. Disciplinary proceedings before the Administrative Tribunal.
        3. [ [Inserted vide Notification. No. 3000/27.4.1985.] Commissioner for Departmental Inquiries and matters connectedtherewith.]
    4. Vigilance 1. Vigilance Organisation.
          State-Subjects
    5. Parliamentary Affairs 1. Dates of summoning and prorogation of the Assembly
      2. Planning and co-ordination of legislative and other officialbusiness of the Assembly.
        3. Allocation of Government time in Assembly for discussion ofmotions given notice of by member.
        4. Liaison within leaders of Groups and Chief Whip and DeputyChief Whips.
        5. Lists of Members for Select Committees on Bills.
        6. Appointment of M. L. A.'s to various Committees and bodiesset up by Government.
        7. Functioning of Informal Consultative Committees of Members ofthe Assembly and Parliament for various Departments ofGovernment.
        8. Implementation of assurances given by Ministers in theAssembly.
        9. Government's stand on private Member's Bills and Resolutions.
        10. Speaker's Salary and Allowances Act.
        11. Deputy Speaker's Salary and Allowances Act.
        12. Orissa Legislative Assembly Members' Salaries and AllowancesAct.
        13. Matters connected with powers, privileges and amenities ofSpeaker, Deputy Speakers, leader of opposition, Government ChiefWhip and Government Deputy Chief Whip and Members of Assembly.
        14. Advice to Departments on procedural and other legislativematters.
        15. [ [Inserted vide Notification. No. 12645/AIS-II/28.10.1983.] The Orissa Lokpal and Lokayuktas Act, 1970 and mattersconnected therewith]
    6. Special establishment 1. Collection and maintenance of C.C.Rules of all gazettedofficers of the State including I.A.S.Officers serving under theState and all matters relating thereto.
          State Subject
    6. [ [Inserted vide O.G.E. No. 1570 dated 21.9.2002.] Administrative Reforms Cell 1. Civil Service Reforms aimed at making the civil serviceresponsive accountable and transparent.
      2. Identification of surplus manpower, creation of a surpluspool and redeployment of personnel.
      3. To carry out functional reviews of Departments within theGovernment with a view to identify functions, schemes andprocedures which have become redundant over the years. Thereview will identify personnel which continue to be assigned forsuch redundant functions.
        4. Training of personnel including retraining of surpluspersonnel
        5. Examination of various Service Rules to permit lateral entryand to restructure manpower among the different groups based onthe requirements and expectations of modern time.
        6. Bringing out transparent Transfer Policy from time to time.
        7. Examination and improvement of the system of recording annualassessment of officials.
        8. System of reward and punishment/incentives and disincentives
        9. Identify Departments and process in the Government to becomputerised.
        10. Improve transparency in Government transactions, withparticular emphasis on anti-corruption measures.
        11. Promote computer literacy in order to cover all the employeeswithin a period of three years.
        12. Computerise key public services within one year. The areas,are maintenance of land records, registration of sales,registration of births and deaths, payment of Bills, the ServiceCo-operative Societies, the Regional Transport Offices, theTreasuries, Pension Administration, etc.
        13.(a) Work Study by trained and qualified personnel
        (b) Instructions on management of services and techniques indepartment of Government/Heads of Departments/ OtherOffices/Other Organisations as decided by Government from timeto time.
        (c) Staffing Pattern
        (d) Fixation of Yardstick
        (e) Mechanisation in Administration to avoid waste and toeconomise expenditure.
        (f) Modernisation of Government Offices and introduction ofmodern office equipments in all Government Offices.
        14. Other related matters pertaining to Civil Service ReformsProgramme.]
    7. Training Co-ordination 1. All training matters excluding Technical Training andincluding Foreign Training
      2. Identification of Training needs for all State GovernmentDepartments.
      3. Co-ordination measures for decentralisation and enhanceddelegation of powers to appropriate levels.
        4. Co-ordination of Training activities of Departments andsupervision of Gopabandhu Academy of Administration.
          Union Subjects
    8. [ [Inserted vide O.G.E. No. 88 dated 27.1.1998.] Aviation 1. Communication to the extent described under the head"Aircraft and Air Navigation" and all mattersconnected therewith.
          State Subjects
        1. Directorate of Aviation.
        2. Government Aviation Training Institute.
        3. Acquisition, maintenance and operation of GovernmentAircraft.]
    9. Public grievances 1. Redressal of Public grievances
          Union Subjects
II. Home 1. Appointment 1. Requisitioning and acquisition of immovable property exceptfor the purpose of the Union under the Orissa Requisition andAcquisition of Immovable Property Act, 1952.
    2. All matters relating to the Orissa Secretariat Service.
        3. Orissa Secretariat Ministerial, Stenographers, includingMinister's Personal Assistants and Typists
        4. Special holidays, special casual leave and office hours
        5. Record room and its establishment.
        6. Secretariat Library
        7. Motor car establishment.
        9. Criminal Law including all matters included in the IndianPenal Code at the commencement of the Constitution but excludingoffences against law with respect to any of the mattersspecified in List I or List II and excluding the use of Naval,Army or Air Forces or any other Armed Forces of the Union in aidof the civil power.
        10. Criminal procedure including all matters included in the Codeof Criminal Procedure at commencement of the Constitution.
        11. [ [Added vide Notification No. RB-3/99-41604/Gen., dated 22.11.2000.] Appointment of Law Officers under the Orissa StateProsecution Service Rules, 1997.]
          Union Subjects
    2. Reforms 1. Matters relating to Constitution and Organisation of the HighCourts except provisions as to the officers and servants of theHigh Court.
          State Subjects
        1. Officers and servants of the High Court-Administrative chargeof the High Court buildings and residences of Judges andofficers of the said Court.
        2. Matters relating to the posting, leave and deputation of theI.P.S. Officers
        3. Matters relating to the cadre, promotion, appointment, pay,seniority, G.P. Fund, deputation, leave, posting, transfer andpension of the Superior Judicial Service Officers.
        4. Constitutional Reforms
        5. Linguistic and Religious Minority
          Union Subjects
    3. Election 1. Election to Parliament
          State Subjects
        1. Election to State Legislature
          Union Subjects
    4. Political 1. Defence of India-All matters connected with Navy, Army andAir Forces in India or with Indian Marine Service or with anyother force raised in India other than Military and Armed Policewholly maintained by the State Government.
      2. Naval, Army and Air Force works and cantonments.
        3. Arms, firearms and ammunition.
        4. Rulers, their privileges, privy purse allowances torelatives, private properties, etc.
        5. Territorial Army and National Volunteer Force.
        6. United Nations Organisation.
        7. Control of Petroleum and Explosives and sanction ofprosecution.
          State Subjects
        1. public Order (but not including the use of Naval, Army or AirForces or any other armed forces of the Union in aid of thecivil powers).
        2. Theatres and dramatic performances, cinemas subject to theprovision of entry 60 of List I in the 7th Schedule ofConstitution, sports, entertainments and amusements.
        3. Preventive detention for reasons connected with the securityof the State, the maintenance of public order or the maintenanceof supplies and services essential to the community-Personssubjected to such detention.
        4. Removal from one State to another State of prisoners, accusedpersons and persons subjected to preventive detention forreasons specified in entry 3 of List III in the 7th Schedule ofthe Constitution.
        5. Warrant of precedence.
        6. Sanction of prosecution under Sections 12-A, 153-A and 108,I.P.C.
          State symbols and flags.
          Lotteries and raffles.
          Recognition of Associations.
          State Soldiers', Sailors' and Airmen's Board.
        11. Visit of V.I.Ps. and deaths of V.I.P's.
        12. Sainik School, Dehradun.
        13. Control of newspapers, books and printing presses.
        14. [ [Added vide Orissa Gazette Extraordinary No. 829/28.6.1993.] Security Arrangement in the Secretariat]
          [Union Subjects [Added vide Orissa Gazette Extraordinary No. 1192/5.10.1994.]
          Matters relating to Indian Police Service Officers, such asposting, transfer, leave, General Provident Fund, pay andallowances, advances (except Motor Car and House Building),deputation disciplinary proceedings, trainings, Group InsuranceScheme, matters pertaining to conduct rules, Leave TravelConcession and medical and attendance etc. which have not beenspecifically allotted to General Administration Department.]
          State Subjects
    5. Police 1. Police including railways and village police
        2. All police services
        3. Suppression of Immoral Traffic in Women and Girls Act, 1956(except establishment and maintenance of Protective Homesallocated to C.D. and Rural Reconstruction Department).
        4. Habitual Offenders' Act.
        5. Control of poisons.
        6. Betting and gambling.
        7. Vagrancy, nomadic and migratory tribes.
        8. Grant of rent-free quarters.
        9. [ [Inserted vide Orissa Gazette Extraordinary No. 61/18.1.1991.] Allegations and complaints relating to atrocities againstWomen, Scheduled Castes and Scheduled Tribes.]
          State Subjects
    6. [ [Inserted vide Notification No. 327-Gen./19.2.1980.] Jail and Reformatories 1. Prisons and other institutions of a like nature and personsdetained therein, arrangements with other States for the use ofprisons and other institutions excluding Borstal institutions.
      2. Control of all officers in the Jails Department.
      3. Grant of rent-free quarters to officers under the control ofthe Department.
        4. Removal of prisoners from one State to another State.
        5. Petitions from Stare prisoners for premature release.]
        6. [* * *] [Deleted vide Orissa Gazette Extraordinary No. 932/19.6.1989.]
        7. [* * *] [Deleted vide Orissa Gazette Extraordinary No. 932/19.6.1989.]
        8. [* * *] [Deleted vide Orissa Gazette Extraordinary No. 932/19.6.1989.]
          Union Subjects
    7. Passport 1. Citizenship, naturalisation and aliens.
      2. Admission into and emigration and expulsion from India,Passports and Visas.
        3. Pilgrimage to places outside India.
          Union Subjects
III Finance 1. Finance 1. Public debt of the Union.
      2. Currency and coinage.
      3. Savings Bank.
        4. Taxes on income other than agricultural income.
        5. The Indian Audit Department.
        6. Union Excise duties.
        7. Grant-in-aid from the Union Government.
          State Subjects
        1. T.A.Rules, Orissa Service Code, Leave Rules,Fundamental-cum-Supplementary Rules, Civil Service Regulations(Pension Rules).
          (Note-Interpretation and framing of rules underthis item which affects conditions of service of Governmentservants shall also be referred by the Finance Department to theGeneral Administration Department for opinion of the latterDepartment).
        2. Grant of rent-free quarters to officers under the control ofthe Department.
        3. Interpretation of Financial Code and other questions offinancial nature.
        4. Treasury Administration.
        5. Orissa Finance Service and Subordinate Finance Service.
        6. Political Sufferers' Pension.
        7. All duties imposed on Finance Department under the Rules ofBusiness.
        8. Taxes on entry of goods in a local area for consumption, useor sale therein.
        9. Capitation Taxes.
        10. Accounts matters relating to Secretariate Establishment.
        11. Small Savings.
        12. Institutional Finance.
        13. [ [Inserted vide Notification No. 6090/AIS/II/26.7. 1985.] Processing the reimbursement claims relating to co-ordinationof projects sponsored for assistance of the World Bank and itssubsidiaries.]
    2. Pay and allowances 1. Pay and allowances (grant of special pay, compensatory andother allowances).
      2. Economy.
        3. Pay revision and taxation of pay on revised scales.
        4. Dearness allowance.
    3. Audit and Miscellaneous 1. Internal Audit Organisation.
      2. Audit Reports on e-State Accounts and other accounts.
        3. General Provident Fund, Contributory Provident Fund andI.C.S. Provident Fund.
        4. Grant of advances for purchase of conveyances,house-building, permanent advances and other advances.
        5. Liveries.
        6. [* * *] [Deleted vide Orissa Gazette Extraordinary No. 249/4.3.1991.]
        7. [* * *] [Deleted vide Orissa Gazette Extraordinary No. 249/4.3.1991.]
        8. States investments.
        9. Mayurbhanj State Bank.
        10. Local Fund Audit.
        11. Charitable Endowment Fund.
        12. The Orissa Local Fund Audit Act, 1948.
    4. Codes 1. Compilation and examination of Financial Codes and Manuals.
    5. Budget 1. Ways and means.
      2. Loans including reconciliation of loans accounts andverification of accounts in connection with Grow More FoodLoans.
        3. Examination and compilation of Budgets and Preparation ofAppropriation Bills.
        4. Scrutiny of supplementary demand schedules.
        5. Scrutiny of new demand schedules
        6. Appropriation accounts
        7. Re-appropriation
        8. Surrender of savings
        9. Administrative approval to building projects both residentialand not-residential.
        10. Revision of Controlling of Officer's budget forms.
        11. Forecast of High Commissioner's estimates.
        12. Discretionary grant.
        13. Contract grant.
        14. Orissa Contingency Fund.
        15. Public debt of the State.
    6. Commercial Taxes 1. Taxes on agricultural income.
      2. Taxes on sale of goods other than newspapers.
        3. Taxes on advertisement other than advertisements published inthe newspapers.
        4. Taxes on luxuries including taxes on entertainments,amusements, betting and gambling.
        5. Taxes on sale of motor spirits.
          Union subjects
[IV. [Substituted vide O.G.E. No. 923 dated 29.6.2006.] Revenue and Disaster Management Department] 1. Revenue 1. Botanical Survey.
    2. Survey of India.
      (Note-includes the preparation andsupply of maps for State purposes).
    3. Census.
        4. Court of Ward for the Estates of Rulers of Indian States.
        5. Metereology.
          State Subjects
        1. All matters relating to O.A.S.Class I (Junior Branch) (exceptthose allocated to General Administration Department) and O.A.S.Class II in respect of which Government orders are required tobe taken in the Revenue Department in terms of GovernmentResolution No. 4408-Gen., dated the 31st March, 1959.
        2. Territorial changes other than inter-State and declaration ofLaws in connection therewith.
        3. [ [Inserted vide O.G.E. No. 1348 dated 10.11.1997 and item Number 3 to 34 renumbered as item numbers 4 to 35)] Disputes about Inter-State boundaries]
        4. Land Revenue Administration as described under the followingheads :
        (i) Constitution and Organisation of and procedure in Rent andRevenue Courts;
        (ii)(a) Assessment and collection of land revenue and rent;
        (b) Laws regarding land tenures, relations between landlords andtenants, collection of rents and public demands;
        (c) Land Improvement and Agricultural Loans excluding loans underthe Orissa Intensive Cultivation Scheme Loans Rules;
        (d) [ [Substituted vide Notification No. 995/8.2.1985.] Colonisation, disposal of State Land and alienation of land]
        (e) Rights in or over land
        (f) Escheats;
        (g) Maintenance of land records, survey for revenue purposes,record-of-rights;
        (h) Court of Wards encumbered and attached estates;
        (i) Management of Government estates.
          (Note-Including jurisdiction over RevenueOfficers, partition of estates, collection and assessment ofcess (including embankment cess), land registration,administration of the Public Demands Recovery Act.)
        5. [ [Substituted vide O.G.E. No. 923 dated 29.6.2006.] Special Relief and Disaster Management].
        6. Land acquisition (including acquisition under OrissaDevelopment of Industries, etc. Act).
        7. Treasure Trove.
        8. Registration of deeds and documents.
        9. [* * *] [Deleted vide Notification No. 8599/11.10.1985.]
        10. Duties in respect of succession of agricultural land.
        11. Estate duty in respect of agricultural land.
        12. [ [Substituted vide Notification No. 995/8.2.1983.] Matters relating to the non-Gazetted establishment under theadministrative control of Revenue Department.
        13. All matters relating to persons employed in the Settlement,Consolidation and Registration hierarchies.
        14. Administrative charges of all Circuit Houses, RevenueInspection Bungalows and Revenue Rest Sheds.
        15. Administrative charge of all the residential buildings bornein the books of Revenue Department.
        16. Administrative charge of all the not-residential buildingsborne in the books of Revenue Department.]
        17. Gazetteers and Statistical Memoirs.
        18. [ [Substituted vide Notification No. 995/8.2.1985.] Libraries maintained in the Revenue Department and in theoffices subordinate thereto.]
        19. Holidays.
        20. Grant of rent-free quarters for officers under the control ofthe Revenue Department.
        21. Crop reports and forecasts.
        22. Water-rate and Cess.
        23. Betterment Levy.
        24. Departmental construction of Revenue Buildings.
        25. Fire accidents.
        26. Cyclones.
        27. Administration of Orissa Compulsory Labour Act.
        28. National water-supply and sanitation schemes.
        29. Recovery of loans granted to the displaced persons from EastPakistan.
        30. [ [Substituted vide Notification No. 995/8.2.1985.] Sairat.]
        31. All matters relating to Orissa Money Lenders Act and moneylenders.
        32. Stamps.
        33. [ [Inserted vide Orissa Gazette Extraordinary No. 1592/13.11.1986.] All matters relating to Relief and Rehabilitation ofdisplaced persons of National Test Range, Baliapal in BalasoreDistrict.]
        34. [ [Inserted vide Orissa Gazette Extraordinary No. 1334/1989.] Societies Registration Act.]
    2. Land Reforms 1. Anchal Sasan.
      2. Bhoodan Yagna.
        3. Estate Abolition and management.
        4. Consolidation of holdings.
          Union Subjects
V. Excise 1. Excise 1. Salt in so far as the subject is administered by the Member(Excise), Board of Revenue.
          State Subjects
        1. Excise, the control of production, manufacture, possessiontransport, purchase and sale of intoxicating drugs and liquorsand levying of licence fees on or relating to such articles.
        2. Control of officers serving in the Excise Department.
        3. [ [Substituted vide Notification. No. 995/8.2.1985.] Administrative charge of all residential and non-residentialbuildings borne in the books of the Excise Department.]
        4. Grant of rent-free quarters to officers under the control ofthe Excise Department.
        5. Duties of Excise on the following goods manufactured orproduced in the State and countervailing duties at the same orlower rates on similar goods manufactured or produced elsewherein India :
        (a) Alcoholic liquors for human consumption.
        (b) Opium, India hemp and other narcotic drugs but not includingmedicinal and toilet preparations containing alcohol of anysubstances mentioned in these sub-paragraphs
        6. Prohibition
          Union Subjects
[VI. [Substituted vide Orissa Gazette Part II-A-No. 3/15.1.1993.] Higher Education] 1. University 1. University Grants Commission
          State Subjects
        1. University (Excluding Orissa University of Agriculture andTechnology) and University Education.
        2. Research Centre for Higher Studies (like the NabakrushnaChoudhury Centre for Development Studies and Institute ofPhysics).
          Union Subjects
    2. N.C.C. 1. National Cadet Corps.
    3. Scholarship and Stipend 1. National Talent Scholarship.
      2. National Scholarships.
          State Subject
        1. Loan Stipend Fund.
          State Subjects
    4. Degree College 1. Degree Education, including Degree Colleges, Government andPrivate and Autonomous Colleges.
      2. State Education Tribunal
        3. Libraries (Higher Secondary Schools, Vocational Schools,College and University).
          State Subjects
    5. Higher Secondary Education 1. Higher Secondary Education including +2 Colleges and HigherSecondary Schools.
      2. Vocational Education at Higher Secondary level includingVocational School.
      3. Council of Higher Secondary Education
        4. State Selection Board
        5. Orissa Bureau of Text Book Preparation and Production.
          State Subjects
    6. General 1. Control of all officers and staff under the Department ofHigher Education.
      2. Administrative charge of all buildings under the control ofthe Department of Higher Education.
        3. Grant of rent-free quarters to the Officers under the controlof the Department.
        4. All Acts, Rules and Regulations concerning the subjects dealtwithin the Department of Higher Education.
        5. [ [Inserted vide O.G.E. No. 1359 dated 2.12.1995.] Youth Red Cross.
        6. Rovers and Rangers.]
          Union Subjects
VIA. School and Mass Education 1. Awards 1. National Award to Teachers
          State Subjects
    2. Primary Education 1. Primary Education and Early Childhood Care and Educationincluding Primary Schools and Upper Primary Schools.
      2. Paper Cell
          State Subjects
    3. Secondary Education 1. Secondary Education including Secondary Schools.
      2. Special Education.
        3. Minority Community Education.
        4. District Selection Boards
        5. Board of Secondary Education.
        6. Text Book Press.
        7. English Language Teaching Institute.
        8. Libraries (Schools).
          State Subjects
    4. Teachers' Training 1. Teachers, Education and Training including Teachers' TrainingColleges and Teachers' Training Schools.
      2. State Council of Educational Research and Training.
        3. All Teachers' Training Programmes including Institute ofAdvanced Studies in Education, College of Teachers' Educationand District Institute of Education and Training.
        4. State Institute of Educational Technology.
          State Subjects
    5. Mass and Adult Education 1. Non-Formal Education.
      2. Mass Education including Adult Education
        3. State Resource Centre and District Resource Unit.
          State subjects
    6. General 1. Control of all officers and staff serving under theDepartment of Schools and Mass Education.
      2. Administrative charge of all buildings under the control ofthe Department of Schools and Mass Education.
        3. Grant of rent-free quarters to officers under the control ofthe Department.
        4. All Acts, Rules and Regulations concerning the subjects dealtwith in the Department of Schools and Mass Education.]
        5. [ [Inserted vide O.G.E. No. 1359 dated 2.12.1995.] Junior Red Cross.
        6. Scouts and Guides.]
[VII.] [Substituted vide Orissa Gazette Extraordinary No. /4.3.1991.] [Sports and Youth Services.] [Substituted vide Orissa Gazette Extraordinary No. 78 dated 19.1.1996.] 1. Sports   Union Subject
      Nil
        State Subjects
        1. Development of Sports.
        2. Imparting Training for Development of games.
        3. Sports, Schools and Sports Hostel.
        4. Stadiums and Sports Expenses.
        5. Rural Sports Centres.
        6. Sports Coaching Programme.
        7. Matters relating to all Sports and Games, AssociationsOrganisations/institutions.
        8. Control of Officers working under the Directorate of Sports.
        9. Sports Council.
        10. Games and Sports Education and Training.
    2. [* * *] [Deleted vide Orissa Gazette Extraordinary No. 78 dated 19.1.1996.]    
          Union Subjects.
["VII-A [Substituted vide Orissa Gazette Extraordinary No. 78 dated 19.1.1996.] Tourism and Culture 1. Tourism 1. Development Tourism
        State Subjects
        1. Tourist Office
        2. Tourist Counter
        3. Creation of facilities for tourists a different places ofattractions.
        4. Projection of the tourist image of the State.
        5. Orissa Tourism Development Corporation Limited and thefacilities created by it for the tourists.
        6. Subsidiary Companies formed BY QTDC.
        7. Inquiries and Statistics for the purpose of any of thematters specified in the list.
        8. Administration of Orissa Tourism Service.
        9. Control of Officers working in Tourism Department.
        10. Administrative charge of all buildings occupied by TourismDepartment other than residences in New Capital, Bhubaneswar andPuri.
        11. Grant of rent free quarters to officers serving under theadministrative control of Tourism Department.
        12. Financial Assistance to Local Bodies for development ofSocial Tourism in the State.
        13. Hotel Management and Catering Technology.
          Union Subject
    2. Culture 1. Archaeology
          State Subjects
        1. Archaeology
        2. Archives
        3. Museum
        4. Development of Modern Indian Language.
        5. Development of Arts like Dance, Drama, Music andFine Arts, etc.
        6. Art Education
        7. Sangit Mohavidyalaya
        8. Students Excursion and Other Excursion for educationalpurposes outside the State.
        9. Cultural Excursions
        10. Other Cultural Schemes and Projects
        11. Financial Assistance to distinguished Artists and men ofletters.
        12. Sahitya Academy and Similar Literary Bodies.
        13. State Library and Public Libraries (except Libraries attachedto Educational Institutions, Government Department and offices).
        14. Arts and Crafts Colleges at Khalikote and Bhubaneswar andV.D. Arts and Crafts School at Jeypore.
        15. Deputation of Cultural Troups to different States and outsidethe Country. .
        16. Theatre and Drama Performance.]
          State Subjects
VIII. Health and Family Welfare 1. Health 1. Regulation of medical qualification and standards.
      2. Medical administration including hospitals, dispensaries andasylums and provision for medical education.
          Union Subjects
    2. Sports and Culture 1. Archaeology
          State Subjects
        1. Archaeology
        2. Archives
        3. Museum;
        4. Development of Modern Indian Languages
        5. Development of Arts, like -
        (a) Dance;
        (b) Drama;
        (c) Music;
        (d) Fine Arts, etc.
        6. Development of Sports
        7. Students' excursion and other excursion for educationalpurposes outside the State.
        8. Cultural excursion.
        9. Other Cultural Schemes.
        10. Financial assistance to distinguished artists and men ofletters.
        11. Control of officers serving in and buildings belonging toSports and Culture.
        12. Sahitya Academy and similar literary bodies.
        13. State Library and Public Libraries (except libraries attachedto Educational Institutions and Government Offices);
        14. Art and Crafts School at Khalikote and Vikram Development ArtSchool at Jeypore".
        3. Control of officers serving in the Medical Department.
        4. Administrative charge of all buildings occupied by theMedical Department other than residences in the new Capital andat Puri.
        5. Grant of rent-free quarters for officers under the control ofthe Department.
        6. Licences regarding manufacture and sale of drugs other thandangerous and intoxicating drugs.
          State Subjects
    2. Public Health 1. Public health and sanitation.
        2. Pilgrimages other than pilgrimages outside India.
        3. Adulteration of food-stuff and other goods.
        4. Control of officers serving in the Public Health Department.
        5. Administrative charge of all buildings occupied by the PublicHealth Department other than residences in the new Capital andat Puri.
        6. [ [Substituted vide Notification. No. 8399/11.10.1985.] Registration of Births and Deaths Act, 1969 (Act 18 of1969).]
        7. [* * *] [Deleted vide Notification. No. 8399/11.10.1985.].
        8. Grant of rent-free quarters to officers under the control ofthe department.
          Union Subjects
    3. Family Welfare 1. Appointment of State and District Honorary Family WelfareEducation Leaders.
        2. Grant-in-aid to Voluntary Organisation for Family Welfarework exceed in the limit of State Government to sanction suchgrant-in-aid.
          State Subjects
        1. Appointment of Block and Group Family Welfare HonoraryEducation Leaders.
        2. Grant-in-aid to Voluntary organisations for family planningwork within the limit fixed by Government of India.
        3. Control of officers serving under the Family WelfareDepartment.
        4. Administrative charge of all buildings constructed for FamilyWelfare Organisation.
        5. Administration of family Welfare Programme in the State.
        6. Administration of all Family Welfare Institution and TrainingCentres.
          Union Subject
[IX. [Substituted vide Orissa Gazette Extraordinary No. 249/4.3.199 - Notification No. 270-R.B/19/91/2.1.1991.] Agriculture]   Agriculture 1. Produce Cass Act.
          State Subjects
        1. Agriculture including research institute, experimentaldemonstration and other farms introduction of improved method,provision for agricultural education, protection againstdestruction by insects and prevention of plants diseases.
        2. Control of all Officers serving in Agriculture Department.
        3. Administrative charge of buildings occupied by AgricultureDepartment other than residences in the New Capital and at Puri.
        4. Grant on rent-free quarters to Officers under the control ofthe Department.
        5. Soil Conservation.
        6. Drought prone area Programme.
        7. Orissa University of Agriculture and Technology.
        8. Horticulture.
        9. [* * *] [Omitted vide Orissa Gazette Extraordinary No. 1386/20.10.199 - Notification No. 20897-R.B.11/93/.29.9.1993.]
        10. [* * *] [Deleted vide Orissa Gazette Extraordinary No. 43/17.1.1992.]
        11. The Orissa Agro Industries Corporation.
        12. The Orissa State Seeds Corporation.
        13. The Orissa State Cashew Development Corporation.
        14. Precurement, distribution and quality control of Agricultureinputs.
        15. The Seed Certification Agency.
        16. The Orissa State Oil seeds Growers' Federation.]
        17. [ [Inserted vide O.G.E. No. 227 dated 22.2.1995.] Planning and Implementation of Land and Water Managementthrough the State Land Use Board]
        18. [ [Inserted vide O.G.E. No. 288 dated 7.3.1995.] Implementation of National Waste Land Development BoardSchemes on Waste Land Development in non-forest land.]
          State Subjects
[IX-A. [Inserted vide Orissa Gazette Extraordinary No. 249/4.3.199-Notification No. 270-R.B.-19.91/2.1.1991.] Co-operation 1. Co-operation 1. Co-operative Societies.
    2. Rural Development including Rural credit and ruralindebtedness.
        3. Control of all Officers serving in the Department.
        4. Administrative charge of buildings occupied by the Departmentother than residences in the new Capital and at Puri
        5. [ [Added vide Orissa Gazette Extraordinary No. 43/17.1.1992.] Crop Loan Insurance Scheme.]
    2. Marketing Organisation 1. Co-operative Marketing.
      2. Regulated Market and Marketing Intelligence.
        3. Orissa State Warehousing Corporation.]
          Union Subjects
[X. [Substituted vide Orissa Gazette Extraordinary No. 52/1991.] Forest and Environment] 1. Forest 1. [ [Substituted vide Orissa Gazette Extraordinary No. 1192/5.10.1994.] Matters relating to Indian Forest Service Officers such asposting transfer, leave, General Provident Fund, pay andallowances advance (except Motor Car and House Building),deputation pension, pensionary benefits, initiation and disposalof disciplinary proceedings, trainings, Group Insurance Schemematters pertaining to conduct rules, Leave Travel Concession andmedical attendance etc. which have not been specificallyallotted to General Administration Department.
          State Subjects
        1. Forests including preservation of games therein.
        2. Protection of wild animals and birds.
        3. Rewards for destruction of wild animals.
        4. Sericulture.
        5. Control of all officers employed in the Forest Department.
        6. Grant of rent-free quarters to officers under the control ofthe Department.
        7. Orissa Forest Corporation
        8. Zoological Gardens/Sanctuaries/National Park.
        9. Afforestation/Re-generation of Forests.
        10. Social Forestry Project
        11. Kendu Leaf Operation
        12. Rewards for protection of Forest/Plantation, etc.
    2. Environmental Protection and Conservation 1. Nodal agency for Environmental Management and Conservation.
      2. Implementation of Pollution Control Acts and Rules.
      3. Environmental Impact Assessment of Development Projects/Industries.
        4. [* * *] [Deleted vide O.G.E. No. 227 dated 22.2.1995]
        5. Eco-management and protection of natural living resources andendangered ecosystems including wet lands, waste lands, grasslands, mango-groves.
        6. Eco-restoration development, protection and maintenance ofselected nature reserves/location.
        7. Promotion of Environmental Awareness and EnvironmentalEducation.
        8. Promotion of research education and training or humanresource development on environmental, conservation andprotection.
        9. Museum of Natural History.
        10. State Pollution Control and Prevention Board.
        11. Overall co-ordination of conservation and management ofChilika Lake and Anshupa Lake and mango-groves areas of theState.
        12. Parija National Plant Resources Centre.
        13. Chandaka Elephant Sanctuary.]
          Union Subjects
[XI. [Substituted vide O.G.E. No. 78 dated 19.1.1996.] Industries 1. Industries 1. Joint Stock Company
          Note-Include Provident InsurancesSocieties and Life Insurance Companies except SocietiesRegistration Act.
          State Subjects
        1. Development of Industries and all matters connectedtherewith.
        2. Grant of State-aid under the Orissa State-aid to IndustriesAct.
        3. Control of the Officers serving in the Industries Department.
        4. Administration charge of the building occupied by theDepartment of the residences in the New Capital and at Puri.
        5. Grant of rent free quarters to officers under the control ofthe Department.
        6. Technical Education including higher technical training inIndia and abroad.
        7. Industries Survey
        8. Standards
        9. State Purchasing Organisation
        10. Pilot Projects
        11. Rural Industries Centre
        12. Panchayat Samity Industries
        13. Orissa Instruments Company
    2. Handicrafts 1. Handicrafts
        2. The Orissa Co-operative Handicrafts Corporation
        3. Export Development Corporation
          Union Subjects
    3. Village and Cottage Industries 1. Salt except in so far as the subject is assigned to theExcise Department
      2. The Orissa Khadi, Village and Cottage Industries Board.
        3. Matters connected with research, training and manufacture andsupply of equipments for Village and Cottage Industries.
        4. Administration of Gold Control and Rehabilitation ofGoldsmith.]
          Union Subjects
[XI-A. [Inserted vide Orissa Gazette Extraordinary No. 249/4.3.1991-Notification No. 270-R.B.19/91/2.1.1991.] Textiles and Handloom       Nil
        State Subjects
      (i) Development of Textile industries.
        (ii) Development of Handloom.
        (iii) Orissa Handloom Corporation.
        (iv) Orissa State Textile Corporation Ltd., Choudwar.
        (v) Orissa Textile Mills Ltd., Choudwar.
        (vi) Orissa State Co-operative Spinning Mills Federation Ltd.,Bhubaneswar.
        (vii) New Mayurbhanj Textiles.
        (viii) Orissa State Powerloom (Servicing) Co-operative Society.]
          Union Subjects
XII. Mining and Geology 1. Mining 1. Administration of Mineral Development Act and rules
      2. Development of mineral resources
        3. Geological survey.
          State Subjects
        1. [ [Substituted vide Notification No. 995/8.2.1985.] Mineral research.
        2. Development and utilisation of mineral resources.
        3. Development and administration of minor minerals.
        4. Survey and exploration of mineral resources.
        5. Engineering Geology and investigation of mineral potentialsurvey in the reservoir areas of potential irrigation projectsand evaluation and assessment of ground water resources.
        6. Orissa Mining Corporation Limited.
        7. Orissa Mining Corporation Alloys Limited.
        8. Administration of Orissa Mining Areas Development Fund.]
          Union Subjects
XIII. Commerce and Transport 1. Commerce 1. Shipping and navigation.
      2. Light-houses including lightships, beacons and otherprovisions for the safety of shipping and aircraft.
        3. Port quarantine including hospitals connected therewith,seamen's and marine hospitals.
        4. Post, telegraphs, telephones, wireless, broadcasting andother like forms of communication.
        5. Customs.
        6. Commerce including banking.
        7. [* * *] [Deleted vide Orissa Gazette Extraordinary No. 1384/2.2.9.1989.]
        8. Patents, inventions and designs.
        9. Emigration from and immigration into India and inter-Stateimmigration.
          State Subjects
        1. Ports.
        2. Stores.
        3. Grant of rent-free quarters to Officers under the control ofthe Department.
        4. State Government Press excluding Text-Book Press,Bhubaneswar.
        5. Stationery.
        6. Forms.
        7. Inland Water Transport.
        8. Administration of various Navigation Act and Rules madethereunder pertaining to Inland Water Transport.
        9. [ [Added vide Notification No. 995/8.2.1935.] Office equipments.
        10. Printing]
        11. [* * *] [Deleted vide Orissa Gazette Extraordinary No. 1384/22.9.1989.]
          Union Subjects
    2. Transport 1. Communication to the extent described under the head"Railways".
        2. [* * *] [Deleted vide Orissa Gazette Extraordinary No. 1501/13.12.1991.]
          State Subjects
        1. Control of motor vehicles so far as it concerns theco-ordination of motor transport in the State and requisitioningthereof for public and defence purposes.
        2. Control of motor vehicles including administration of theMotor Vehicles Act and the Motor Vehicles Taxation Act and allquestions connected therewith.
        3. Rail road co-ordination.
        4. Nationalisation of Road Transport Services.
        5. Orissa Board of Communication and Transport.
        6. Distribution of Motor Vehicle grant.
        7. Operation of Transport Pool.
        8. [* * *] [Deleted vide Orissa Gazette Extraordinary No. 1501/13.12.1991.]
        9. [* * *] [Deleted vide Orissa Gazette Extraordinary No. 1501/13.12.1991.]
        10. [* * *] [Deleted vide Orissa Gazette Extraordinary No. 1501/13.12.1991.]
        11. [ [Inserted vide Notification No. 995/8.2.1985.] Administration of Orissa State Commercial[* * *] [Deleted vide Notification No. 995/8.2.1985.]Corporation.]
        12. [ [Inserted vide Notification No 3676/23.5.1985.] Administration of the Orissa State Commercial TransportCorporation.]
    3. [* * *] [Deleted vide Orissa Gazette Extraordinary No. 88 dated 27.1.1998.]    
          Union Subject
XIV. Labour and Employment 1. Labour and Employment 1. Employment Exchanges Organisation.
          State Subjects
        1. Administration of Factories Act, 1948.
        2. Industrial Disputes and Administration of Industrial DisputesAct, 1947.
        3. Regulations of employment of children in undertakings.
        4. Administration of the Indian Boilers Act, 1923.
        5. Administration of the Indian Trade Union Act, 1925.
        6. Smoke nuisance.
        7. Administration of Minimum Wages Act, 1948.
        8. All subjects relating to International Labour Organisationand Questionairies.
        9. Matters relating, to Tea District Emigrant, Labour andPlantation Labour.
        10. Administration of Orissa Shops and Commercial EstablishmentAct, 1956.
        11. Matters relating of Labour Officers in India and abroad.
        12. Administration of Industrial Statistics Act, 1953.
        13. Welfare of Labour including administration of Employees'Provident Funds Act, 1952; Employees' Liabilities Act, 1948;Employees' State Insurance Act, 1948; Personal Injury (E.P.)Act, 1962; Maternity Benefits Act, 1953; Workmen's CompensationAct, 1926; Payment of Wages Act, 1936 and matters relating toBonus, Commission, State Labour Advisory and Stowing Board.
        14. Grant of rent-free quarters to officers under the control ofthe Department.
        15. Relationship between labour and management including theadministration of Industrial Employment (S.O.) Act, 1946 andmatters relating to Emergency Production Committee and Worker'sEducation.
        16. Administration of Motor Transport Workers Act, 1961.
        17. [ [Inserted vide Notification No. 9327/29.11.1985.] Payment of Bonus Act, 1965.]
        18. Working Journalists and other News Paper Employees'(Conditions of Service) and Miscellaneous Provisions Act, 1955.
        19. Beedi and Cigar Workers' (Conditions of Employment) Act,1966.
        20. Orissa Welfare Officers' (Recruitment and Conditions ofService) Rules.
        21. Wage Boards' recommendation and implementation thereof.
        22. Contract Labour (Regulations and Abolition). Act, 1970.
        23. Indian Labour Conference Standing Labour Committee.
        24. Inter-State Migrant Workmen (Regulation of Employment andConditions of Service) Act, 1979.
        25. Equal Remuneration Act, 1976.
          Union Subjects
XV. Law 1. Judicial 1. Civil law including laws regarding status, property rights,liabilities and Civil Procedure.
        2. Criminal law including Criminal Procedure.
          These items include opinion on Bills circulated by theGovernment of India on subjects not specifically dealt with byany other Administrative Department.
          State Subjects
        1. The Orissa Judicial Service.
        2. Administration of Justice, including constitution, powers,maintenance and Organisation of Courts of Civil and Criminaljurisdiction within the State. The subject includes -
        (a) Acts, Administration and extension for judicial purposes;
        (b) Appeals against sentences in lower Courts;
        (c) Court-fees;
        (d) Civil Courts-Building and Establishment;
        (e) Court language;
        (f) Examinations-Pleadership and Mukhtarship;
        (g) Extradition of fugitive offenders;
        (h) Forms-Judicial;
        (i) Law Officers of Government in all Courts-Appointment of;[(Except appointment of Law Officers under the Orissa StateProsecution Service Rules, 1997)] [Added vide Notification No. 41604-Dated 22.11.2000.]
        (j) Inter-State property;
        (k) Jurisdiction over judicial officers;
        (l) Jurors and assessors;
        (m) Law books, law reports, chronological tables;
        (n) Legal business-Conduct of;
        (o) Lunatics criminals;
        (p) Petition for mercy from and remission or suspension (underSection 401 of the Criminal Procedure Code) of the sentences ofall prisoners except political prisoners);
        (q) Release of transported convicts;
        (r) Probate and letters of administration granted to persons ofEuropean extraction.
        3. [* * *]
        4. Evidence and oaths, recognition of laws, Public Acts andrecords and judicial proceedings.
        5. Hindu marriage and divorce, infant and minors, adoption,Wills, intestacy and succession, joint family and partition.
        6. Transfer of property other than agricultural land.
        7. Trust and Trustees.
        8. Bankruptcy and insolvency.
        9. Administrator-General and official trustee.
        10. Legal profession.
        11. Provincial law reports including supply to Government and tothe public.
        12. Control of all Class III and Class IV Government servants'establishment employed in the offices of or subordinate toDistrict and Sessions Judges.
        13. Imposition by legislation of punishment by fine, penalty orimprisonment for enforcing any law of State relating to anyState Subject.
        14. Administrative charge of all buildings occupied by CivilCourts.
        15. Administrative charge of all residences of judicial officersother than officers of the Indian Civil Service not located inthe new Capital and at Puri.
        16. Sanction to the defences of public servants at the expense ofGovernment in Civil and Criminal cases.
        17. Grant of rent-free quarters to officers under the control ofthe Department.
        18. Hindu Religious Endowments and Act relating thereto.
        19. [ [Inserted vide Notification No. 8399/11.10.1985.] Registration of Mohammedan Marriages.]
        20. Registration of Births and Deaths and Marriage Act, 1886(except the Registration of Births and Deaths Act 18 of 1969allotted against Health and Family Welfare Department].
        21. Converts Marriage Dissolution Act, 1866.
        22. Indian Divorce Act, 1869.
        23. Indian Christian Marriage Act.
        24. Marriages' Validation Act, 1862.
        25. The Child Marriage Restraint Act, 1929.
        26. Hindu Marriage (Validation of Proceedings) Act, '1960.
        27. Dissolution of Muslim Marriage Act, 1959.
        28. Foreign Marriage Act, 1969.
        29. Special Marriage Act, 1954.
        30. Anand Marriage Act 1909.
        31. Arya Marriage Validation Act, 1937.
        32. Hindu Widows' Re-marriage Act, 1856. (Repealed by C.A.24 of1983)
        33. Orissa Hindu Marriage Registration Rules, 1960.
          State Subjects
    2. Legislative 1. Advising other departments on the expediency of legislation,the competence of the State Legislature to enact laws, necessityfor the recommendation of the Governor, previous sanction of thePresident or for reservation for the President's assent.
        2. Drafting of all official Bills and Ordinances of differentDepartments of Government in accordance with the memorandumapproved by the Council of Ministers.
        3. Examination of all unofficial Bills and advising allAdministrative Departments on the subject-matter.
        4. Certification of all official and not-official Bills afterthey are passed by the Legislature of the State and their firstand final publication. The printing and publication ofOrdinances.
        5. Preparation of the annual compilation of Orissa Laws andprinting them in book form.
        6. Drafting of all Regulations in accordance with theinstructions of the Administrative Departments, taking of stepsfor enforcing them as laws of the State including their firstpublication.
        7. Custody of authenticated copies of the Orissa Laws.
        8. Advising other Departments and the drafts prepared by them inrespect of Statutory Rules, Notifications, Orders, etc. or ofbye-law to be issued by Administrative Department and givingthem a scrutiny before their final publication.
        9. Revision of Orissa Acts, Codes and collection of StatutoryRules and Orders including -
        (i) the preparation and revision of Orissa Code;
        (ii) the preparation and revision of local Statutory Rules andOrders.
        10. The preparation and issue of lists showing the effects of thelegislation.
        11. Republication of the Bills and Acts of the Parliament in theOrissa, Gazette in consultation with the AdministrativeDepartments concemec
        12. The preparation and printing of modified edition of laws inOrissa; showing all amendments made at the instance of otherAdministrative Departments.
          State Subjects
    3. [ [Inserted vide Notification No. 31160/11.12.1981.] Translation 1. Translation of laws and other statutory notifications intothe regions language of the State.
        2. Printing of Oriya translation of laws.]
          Union Subject
XVI. Works 1. Appointment 1. The Indian Service of Engineers (other than Irrigation andPower)
          State Subjects
        1. Orissa Service of Engineers (Roads and Buildings).
        2. [* * *]
        3. Control of all officers serving in the Department.
        4. Control of alt petty and office establishment.
        5. Grant of rent-free quarters to officers under the control ofthe Department.
          Union Subjects
    2. Roads and Buildings 1. Immovable property in the State acquired by and maintained atthe cost of Union Government.
        (Note-This item includes the construction andmaintenance of Civil and Military buildings and other works onbehalf of the Union Government)
        2. Civil Aviation, construction and maintenance of landinggrounds.
        3. National Highways so far as State Governments are entrustedwith their construction and maintenance.
          State Subjects
        1. Residences of the Governor.
        2. The administrative charge of all Capital buildings atBhubaneswar, Cuttack and Puri.
        3. The-Administrative charge of Secretariat and Assembly Chamberin the new Capital.
        4. Public Works included under the following heads :
        (a) construction and maintenance of State buildings (other thanresidences of Governor), save in so far as the work is under theorders of Government undertaken by the Department using orrequiring such buildings;
        (b) care of monuments and tombs of archaeological and historicalinterest as may be entrusted to the P.W.D.;
        (c) roads, bridges, ferries, tunnels, ropeways, causeways andother means of communications;
        (d) Administrative charge of the Inspection Bungalows andRest-sheds.
        5. Installation and maintenance of electrical wiring and otherapparatus in Government buildings.
        6. Codes-Publication of Orissa Public Works Department Code.
        7. [ [Inserted vide Notification No. 25512-Gen./16.10.1982.] Construction and maintenance of Public Health Installationsin Orissa Bhawan, New Delhi and Utkal Bhawan, Calcutta.]
        8. [ [Inserted vide Orissa Gazette Extraordinary No. 1060/2.8.1985.] Execution of Septic Tanks, Road pits and Wells where CentralSwerage system and water-supply are not in existence.]
          Union Subject
XVII. Irrigation and Power 1. Appointment 1. The Indian Service of Engineers' Irrigation, Electrical andMechanical
          State Subjects
        1. Orissa Service of Engineers Electrical/Irrigation.
        2. Orissa Service of Engineers Electrical/Mechanical.
        2-A. Orissa Service of Engineers (Rural Engineering as it stood onthe 10th June, 1980.)
        3. Control of all officers serving in the Department.
        4. Control of all petty and office establishment and all waterregulation, navigation and special revenue establishment of theOrissa canals.
        5. Grant of rent-free quarters to officers under the control ofthe Department.
        6. Orissa Construction Corporation.
          State Subjects
    2. Irrigation, Flood Control, Embankment and Drainage 1. Administration of various Navigation, Embankment and DrainageAct and rules made thereunder.
      2. Water for irrigation and navigation canals, drainage,embankments and water storage and all works connected therewith.
      3. Maintenance of Indian waterways.
      4. Construction and maintenance of building required solely forthe administration of canals and embankments.
        5. Flood control and river taming works.
        6. [ [Substituted vide Orissa Gazette Extraordinary No. 925/1.6.1992.] All matters relating to Civil Construction and maintenance ofDam Projects except Upper Indravati Hydro-electric Project up tothe point of generation in co-ordination with the EnergyDepartment.]
        7. [ [Inserted vide Orissa Gazette Extraordinary No. 1386/20.10.1993.] Command Area Development.]
          State Subject
    3. Hirakud Project 1. All matters relating to Hirakud Project.
          State Subjects
    4. Electricity 1. Administration of the Indian Electricity Act, 1910 and therules made thereunder, i.e., grant of licence for electricitysupply and inspection of electrical installations.
        2. Administration of the Electricity (Supply) Act, 1948.
        3. Water power.
        4. State Electricity Board.
        5. Preparation, construction, maintenance and operation ofGovernment Electrical Schemes-Hydro or Thermal Stations andconstruction of such transmission lines and distributionsystems, sub-stations, etc. connect therewith as are nottransferred to the State Electricity Board.
        6. Making out rate for sale of power generated by Governmentinstallations.
        7. Encouraging utilsation of electrical energy including mode!schemes and shoe-rooms.
        8. The electricity aspect of the Duduma and Hirakud DamProjects.
        9. Talcher Thermal Scheme.
        10. All matters relating to land acquisition, land reclamationand re-settlement in connection with the projects pertaining tothe Department.
          State Subjects
    5. Rural Development 1. Technical assistance to Panchayat Samitis.
      2. Residual functions of the erestwhile Rural DevelopmentDepartment.
          State Subjects
XVIII. Food and Civil Supplies 1. Supply 1. Control of food-stuffs.
      2. Control over other essential commodities.
      3. Procurement and distribution of food-grains.
        4. Priorities in the matter of Railways Transport.
        5. Weights and measures.
        6. Marketing Intelligence.
          Union Subjects
[XIX.] [Substituted vide Orissa Gazette Extraordinary No. 1316/27.10.1994.] [Scheduled Tribes and Scheduled Castes Development] [Substituted vide O.G.E. No. 362 dated 5.3.1999.] 1. Scheduled Tribes welfare 1. Welfare of ex-Criminal Tribes.
    2. Inclusion and exclusion in the Scheduled list for tribes.
      3. Prevention on atrocities so far as it relates to ScheduledTribes.
          State Subjects
        1. Welfare of Scheduled Tribes, Execution of Special Schemes andCo-ordination of the works undertaken by other Departments ofthe Government in this direction.
        2. Submission of annual report to the President regardingadministration of Scheduled Areas.
        3. All matters relating to Tribes Advisory Council.
        4. Application of laws to the Scheduled Areas.
        5. Regulations for peace and good governments of ScheduledAreas.
        6. Problem of shifting cultivation.
        7. Organisation and control of Tribal and Scheduled CasteResearch-cum-Training Institute.
        8. Central Grants under Article 275 (1) of the Constitution ofIndia.
        9. Sub-Plan for tribal regions and matters related thereto.
        10. Latter relating to the Orissa Reservation of Vacancies inPosts and Services (for Scheduled Castes and Scheduled Tribes)Act, 1975 and rules framed thereunder.
        11. Matters relating to Tribal Development Co-operativeCorporation.
        12. Education of Scheduled Tribes.
        13. Matters relating to Academy of Tribal Dialect and Culture.
        14. Rehabilitation and re-settlement of tribals.
        15. All Plans, non-Plan Central and Centrally Sponsored Schemesconcerning tribals.
        16. The entire field establishment and matters relating toEducation under the erstwhile Harijan and Tribal WelfareDepartment except the Educational institution for ScheduledCastes.
          Union Subjects
    2. Scheduled Castes welfare 1. Removal of untouchability.
      2. Inclusion and exclusion in the scheduled list for ScheduledCastes.
        3. Prevention of atrocities so far as it relates to ScheduledCastes.
          State Subjects
        1. Welfare of Scheduled Castes including execution of SpecialScheme and Co-ordination to the works undertaken by otherDepartments of the Government in this direction.
        2. All matters relating to State Scheduled Castes Welfare Board.
        3. Matters relating to the Scheduled Castes and Scheduled TribesDevelopment Finance Co-operative Corporation.
        4. All Plans, non-Plan Central and Centrally Sponsored Schemesconcerning Scheduled Castes.
    3. [* * *] [Deleted vide O.G.E. No. 672 dated 5.5.1999.]    
          State Subjects
XX. Planning and Co-ordination 1. Planning 1. Five-year plans, annual plans and matters connectedtherewith.
      2. District and Regional Plan.
      3. State Planning Board
      4. Man-power Projection and Planning.
        5. State Evaluation Unit.
        6. Issue of general guidelines regarding formation andimplementation of Developmental Programmes at the district levelby the District Development Boards and other agencies.
        7. Co-ordination and analysis of data required by the Governmentin execution of the economic and social policy andinterpretation of statistics.
        8. [ [Inserted vide Orissa Gazette Extraordinary No. 996/21.8.1991.] Architectural Wing and Building Centre relating to PublicWorks.]
    2. Co-ordination 1. Inter-Departmental Co-ordination in the matter of formulationand implementation of development programmes.
      2. Servicing the Inter-Departmental Committee of Secretaries.
        3. Fortnight confidential reports of District Magistrates forpurpose of co-ordination of developmental activities.
        4. Volunteer programme in Orissa.
        5. Co-ordination of special employment programmes of the State.
        6. [ [Inserted vide Orissa Gazette Extraordinary No. 346/9.3.1989.] Co-ordination of Projects sponsored for assistance of WorldBank and its subsidiaries except processing of the reimbursementclaims.]
        7. [* * *] [Deleted vide Notification No. 3116-Gen/.11.12.1981.]
    3. Training 1. Training assistance under Technical Aid Programmes.
    4. [* * *] [Deleted vide Orissa Gazette Extraordinary No. 109/29.1.1991.]    
    5. Bureau of Statistics and Economics 1. Matters relating to the Bureau of Statistics and Economics.
          Union Subject
[XX-A. [Inserted vide Orissa Gazette Extraordinary No. 109/29.1.1991.] Public Enterprises]   Public Enterprises   Nil
          State Subjects
        1. Laying down general policies and directives of management,marketing, finances, services, etc. of Public Undertakings andreview of their performances.
        2. Planning of new Public Undertakings of all categories.
        3. Project Approval Committee.
        4. Recruitment policies to regulate recruitment to all postsunder Public Sector Undertakings.
        5. Recruitment to the posts of Directors and higher posts inPublic Sector Undertakings, including deputation to those posts.
        6. Enforcement of financial discipline and propriety inBudgeting, Accounting and Audit in the Public SectorUndertakings.
        7. Prescribing Procedure for finalising all contract andpurchases and to enforce the same.
        8. Eliciting information and data from Public SectorUndertakings and to take preventive measures against theirbecoming sick.
        9. Enforcing mutual assistance and co-operation among PublicSector Undertakings.
        10. According concurrence of MOUS and reviewing their progress.
        11. Nomination of a representative to be a member of the Board ofDirectors of such undertakings as may be considered necessary.
          Union Subjects
[XXI. [Substituted vide Orissa Gazette Extraordinary No. 1321/27.10.1994.] Panchayati Raj] 1. Community Development 1. Allotment of Community Development Blocks.
    2. Allotment of Extension Training Centres, Basic AgriculturalSchools and other such training institutes.
          State Subjects
        1. Extension Training Centres.
        2. Orientation and Training of Block Development Officers andall officers at all levels connected with development programmesin the Philosophy of Community development in service trainingof Village Level Workers and training of village Leaders.
        3. Immediate control of all Officers serving in the CommunityDevelopment Blocks and Extension Training Centres.
        4. Administration charge of the building occupied by theofficers of Community Development Blocks and Extension TrainingCentres.
        5. Administrative Intelligence Unit.
        6. The Orissa Panchayat Samiti Act, 1959.
        7. Delimitation and Constitution of Panchayat Samitis.
        8. Training of Members, Zilla Parishads and Panchayat Samitis.
        9. Well Construction Programme.
        10. Economic Rehabilitation of Rural Poor.
        11. National Rural Employment Programme.
        12. Integrated Rural Development Programme.
        13. Bonded Labour Scheme and Rehabilitation of Bonded Labour.
        14. All matters relating to Prime Minister's Programme for Smalland Marginal Farmers.
        15. Rural Landless Employment Guarantee Programme.
        16. Construction and maintenance of all Block Office Building andBlock Residential Quarters.
        17. Panchayat Samiti Roads-Panchayat Samiti Roads except 4,500kms. of Standardised Panchayat Samiti Roads and 3,500 kms. ofPanchayat Samiti Roads at the rate of about 10 kms. of PanchayatSamiti Roads in each Panchayat Samiti as will be indicated byR.D. Department.
        18. Risk Fund for Consumption Credit.
        19. Dug well Programme.
        20. [ [Inserted vide O.G.E.No. 1141 dated 18.7.2005.] All matters relating to Universal Health Insurance Scheme forfamilies below poverty line, Group Health Insurance Scheme forSelf-Help Groups and Credit Linked Groups.]
          State Subjects
    2. Gram Panchayats 1. The Orissa Grama Panchayat Act, 1964.
        2. Audit of accounts of Grama Panchayats.
        3. Grants and loans to Grama Panchayats.
        4. Terms and conditions of transfer of public properties toGrama Panchayats.
        5. Establishment of Cattle Pound in Grama Panchayats andPrevention of cattle trespass.
        6. Establishment and formation of Grama Panchayat andAdalat Panchayats.
        7. Construction and repairs of Graingolas and Panchayat Ghar.
        8. Panchayat Budget and Taxes.
        9. Training of Secretaries and Members of Grama Panchayats.
        10. Country Planning.
        11. Panchayat Roads
        12. Panchayat Buildings.
          Union Subject
XXI-A. Women and Child Development 1. Social Welfare 1. Central Social Welfare Board.
        State Subjects
      1. Nutrition and Feeding Programmes for Women and Children.
        2. Programmes for mentally retarded and physically handicapped.
        3. Orphanages.
        4. Dowry prohibition.
        5. State Social Welfare Advisory Board.
        6. Mahila Samitis.
        7. Welfare and Social Security Programmes for women and children
        8. Vocational training for rural women.
        9. Old age pension scheme.
        10. Establishment and maintenance of protective homes under theSuppression of Immoral Traffic in Women and Girls' Act, 1956.
        11. Juvenile Homes.
        12. Observation Homes.
        13. Special Homes.
        14. After Care Home under Juvenile Justice Services.
        15. Juvenile Welfare Boards and State Advisory Boards.
        16. Juvenile Courts.
        17. Control of Begging and Beggars in rural areas.
        18. Adoption.
        19. Maintenance of Balwadi and Cretches.
        20. Short Stay Homes for women and girls,
        21. Working Women's Hostel.
        22. Support to training and employment programme for women(STEP).
        23. Awareness generation schemes for women and children.
        24. Balika Mandala.
        25. Rastriya Mahila Kosh.
        26. Mahila Samridhi Yojana.
          State Subjects
        27. Mahila Vikas Samabaya Nigama.
        28. State Commission for women.
        29. Children under difficult circumstances.
        30. State council for child welfare.
        31. Co-operation for American Relief Everywhere (CARE)
        32. State Children Fund.
        33. Field Establishment relating to Integrated Child DevelopmentScheme and Social Welfare at the District, Sub-Division andBlock levels.
        34. Social Safety Net.
        35. Home Economics Training Centre and Administrative charge ofthe Buildings occupied by such Centres.
          State Subjects
XXII. Housing and Urban Development 1. Urban Development 1. Local-self Government-Constitution and power of MunicipalCorporation, Municipalities and Notified Area Council,Improvement Trust and matters arising under Cantonment Act,1924.
    2. Burials and burial grounds, cremation grounds within thejurisdiction of Municipal Corporation, Municipalities andNotified Area Councils.
      3. Markets, fairs, ferries and ghats within the jurisdiction ofMunicipalities and Notified Areas.
        4. Grant of rent-free quarters to officers under the control ofthe Department.
        5. Tramways within Municipal areas.
        6. Control of begging and beggars.
        7. Town Planning and Town Improvement.
        8. Urban water-supply and drainage.
        9. Slum clearance.
        10. Relief and Rehabilitation of displaced persons from erstwhileEast Pakistan, except recovery of loans granted to the displacedpersons from the erstwhile East Pakistan.
        11. Management of evacuee property in the State.
        12. Matters connected with the Dandakaranya Project.
        13. Lodging House Fund.
        14. Piped Water-supply.
        15. Tube-wells and Piped water-supply in respect of Ruralwater-supply.
        16. Urban Land (Ceiling and Regulation) Act, 1976.
        17. Urban Property Tax.
    2. Public Health Engineering 1. Orissa Service of Engineers (Public Health).
      2. Control of all Officers serving in the Public HealthEngineering Organisation.
      3. Control of all office establishments of the Public HealthEngineering Organisation:
        4. Grant of rent-free quarters to the officers under the controlof the Public Health Engineering Organisation.
        5. [ [Substituted vide Notification No. 25515-Gen., 16.10.1982.] Construction and maintenance of external and internalWater-supply, Sanitary and Sewerage installation for StateGovernment building both residential and non-residential exceptthe construction and maintenance of Public health installationsin Orissa Bhawan, New Delhi and Utkal Bhawan, Calcutta.]
        6. Construction and maintenance of Urban Water-supply, Sanitaryand Sewerage installation owned by Government.
        7. Construction of Water-supply, Sanitary and Sewerage Scheme onbehalf of local bodies at their cost and on payment of centageswhen required to do so.
          State Subjects
    3. Housing 1. Subsidised Industrial Housings.
        2. Low Income Group Housing.
        3. Middle Income Group Housing.
        4. Village Housing Project Scheme.
        5. Rental Housing.
        5-A. Integrated Housing Scheme.
        6. Land Acquisition and Development Scheme for Slum Clearance.
        7. Administration of the House Rent Control Act, 1958.
          Union Subjects
XXIII. Information and Public Relations   Information and Public Relations 1. Broadcasting and Telecasting.
    2. Production of documentary films relating to Orissa (throughthe Films Division of the Ministry of Information andBroadcasting).
    3. [ [Inserted vide O.G.E. No. 808 dated 12.6.2006.] The Right to Information Act, 2005]
        State Subjects
        1. Publicity and propaganda including production of informativeand educative literature on activities of Government PressNotes, advertisements, monthly summary of principal activitiesof the Government of Orissa, Fortnightly Press Reports, UtkalPrasanga and Orissa Review.
        2. Translation and supply of newspaper extracts to Departments.
        3. Regulation of the supply of Government Publications to theGovernment Officers and to the public except the Indian LawReporter Service.
        4. Monthly and annual reports on newspapers and periodicalspublished in Orissa.
        5. Management and control of Reading Rooms of the Informationand Public Relations Department.
        6. Organisation of exhibitions for Departments of Government inthe State and outside.
        7. Organisation and celebration of republic day, national weekand Independence day, etc.
        8. Control of all officers serving under the Information andPublic Relations Department.
        9. Administrative charge of all buildings occupied by theInformation and Public Relations Department other thanresidences in the new Capital and at Puri.
          State Subjects
[XXIV. [Substituted vide Orissa Gazette Extraordinary No. 52/1991.] Science and Technology] 1. Development of Science and Technology 1. State Council on Science and Technology.
    2. Nodal Agency for promotion of Science and Technology in theState.
      3. Development, Co-ordination and Supervision of all activitiesrelating to Information Technology including Computer,Communication and Software.
        4. Application of Remote Sensing Technologies and Administrationof Orissa Remote Sensing Application Centre.
        5. Encouragement to and funding of application oriented researchin Science and Technology.
        6. Development and Administration of specific institution forresearch in the field of Science and Technology includingInstitutes of Life Sciences, Institute of Material Sciences.
        7. Promotion and Development of research and institutions in thefield of Atmospheric Sciences, Astronomical Sciences, OceanResources.
        8. Science and Technology Communication through AwarenessPromotion, Support to Institutional Organisations for Seminar/Workshops, etc., Development of Science Centres andAdministration of Pathani Samanta Planatorium.
        9. Science and Technology Entreprenureship DevelopmentProgrammes.
        10. Development of Library and Ducumentation Centre for Scienceand Technology.
        11. Orissa Bigyan Academy.
        12. Pathani Samanta Planatorium.
        13. Popularisation of Science.
    2. Development of Renewable Energy Resources 1. Promotion and Development of Renewable Sources of Energy andTechnologies comprising of Bio-energy, Wind Energy, SolarEnergy, Wave and Tidal Energy and other new sources of energy.
      2. Conservation of energy and promotion of energy savingdevices.
      3. Administration of the Orissa Renewable Energy DevelopmentAgency.
        4. Implementation of Integrated Rural Energy Planning Programmesincluding Urjagram.
        5. Development and Promotion of Appropriate Technologies.
          Union Subjects
XXV. [* * *] [Deleted vide Notification No. 6168/21.7.1986.]       Nil
          State Subjects
[XXVI. [Substituted vide Orissa Gazette Extraordinary No.249/4.3.1991.] Public Grievances and Pension Administration] 1. Grievances 1. [ [Substituted vide Orissa Gazette Extraordinary No. 43/17.1.1992.] Allegations and Complaints against the conduct of Governmentservants excepting-
      (a) Complaints concerning policy matters;
      (b) Complaints which have already been disposed of in aDepartment with the approval of Minister;
        (c) Matters relating to Service Conditions;
        (d) Complaints on commercial contracts;
        (e) The cases which are quasi-judicial in nature or are subjudice.]
          Union Subject
        1. Youth Hostel
          State Subjects
    2. Youth Services 1. National Service Scheme
      2. Institutions and Programmes of Youth Welfare including theYouth Welfare Board'.
        3. Programmes of Students' Welfare.
        4. Sports and Games for Students.
        5. Scouts and Guides movement.
        6. Students' Excursion.
        7. The Orissa Lokpal and Lokayuktas Act, 1970 and mattersconnected therewith.
        8. Other Public Grievances.
    3. Pension Administration 1. Rules and Policy pertaining to Pension.
      2. Pension Adalat.
      3. Non-Government Aided School Teachers' Pension.
        4. Pension of employees of Autonomous bodies.
        5. Complaints relating to Pension.
          State Subjects
    3. [ [Inserted vide O.G.E. No. 432 dated 16.3.1999.] Administrative Reforms.] 1. Administrative Reforms
      2.(a) Work Study by trained and qualified personnel.
        (b) Instructions on management of services and techniques inDepartments of Government/Heads of Department/ OtherOffices/Other Organisations as decided by Government from timeto time.
          Union Subjects
[XXX. [Inserted vide O.G.E. No. 672 dated 5.5.1999.] Minorities and Backward Classes Welfare. 1. Minorities Welfare 1. Identification of Minority Communities.
      2. National Minorities Development and Finance Corporation.
      3. Pre-examination coaching for Civil Services for Minorities.
        4. Maulana Abul Kalom Azad Foundation
          State Subjects
        1. Welfare of Minorities, Formulations, Execution andCo-ordination of implementation of Special Schemes forMinorities.
        2. All Plan, Non-Plan, Central and Centrally Sponsored Schemesconcerning Minority Communities.
        3. Nomination of Channalising Agency/Setting up MinoritiesDevelopment and Finance Corporation for implementation ofeconomic development programmes for the Minority Communities inthe State.
        4. Constitution of Commissioner for Minorities
        5. 15-Point Programme for Welfare of Minorities.
          Union Subjects
    2. Backward Classes Welfare. 1. Report of the Commission to investigate the condition ofBackward Classes set up under Article 340 of the Constitution.
      2. National Commission for Backward Classes constituted toexamine the request for inclusion in and exclusion from theCentral List of Backward Classes.
          State Subjects
        1. Welfare of all other Backward Classes- "Execution ofSpecial Scheme for other Backward classes and Co-ordination ofwork."
        2. Identification of other Backward Classes, inclusion in andexclusion from the State list of other Backward Classes.
        3. Matters relating to State Commission for other BackwardClasses.
        4. Matters relating to the Orissa Backward Classes DevelopmentFinance Co-operative Corporation.
        5. All Plan, Non-Plan, Central and Centrally Sponsored Schemesconcerning other Backward Classes.]
Second Schedule[See Rule 8 (1)]