Section 109(1) in The Orissa Development Authorities Rules, 1983
(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.
