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State of Odisha - Section

Section 4 in The Gandhi Pathagar Rules, 1994

4. Managing Committee.

(1)The Managing Committee of the Gandhi Pathagar shall comprise the following members, namely :
(a) Chairman of the Panchayat Samiti Chairman
(b) Vice-Chairman of the Panchayat Samiti Vice-Chairman
(c) Block Development Officer Member-Director
(d) Principal of the College (if any) situated at the Blockheadquarters Member
(e) Sub-divisional Information and Public Relations Officer Do
(f) Headmaster/Headmistress of the High School situated at theBlock headquarters Do
(g) Youth Coordinator, Nehru Yuvak Kendra Member
(h) A representative of the District Mass Education Officer Do
(i) Two representatives from among voluntary culturalorganisations (if any) functioning at the Block headquarters, tobe nominated by the District Collector-cum-Chairman, DistrictCouncil of Culture Do
(j) An Extension Officer of the Block to be nominated, from timeto time, by the Block Development Officer Member-Convenor
(k) Such other members as may be nominated by the DistrictCollector-cum-Chairman, District Council of Culture Members
(2)The term of the members specified at Clauses (i) and (k) of Sub-rule (1) shall be three years. Existence of vacancies in the Committee shall not invalidate the proceedings or decisions of the Committee.
(3)The Committee shall meet from time to time to review the functioning of the Gandhi Pathagar and to take remedial action wherever necessary. The Chairman, and in his absence the Vice-Chairman, shall preside at the meetings. The presence of four members shall constitute the quorum.
(4)The Executive Board under the Committee shall comprise the Chairman, the Vice-Chairman, the Member-Director and the Member-Convenor. The Executive Board shall be competent to take any action that may be required to be taken urgently, provided that the Member-Convenor shall place the matter before the next meeting of the Committee for ratification.