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State of Odisha - Act

Orissa State Youth Welfare Board Rules, 1996

ODISHA
India

Orissa State Youth Welfare Board Rules, 1996

Rule ORISSA-STATE-YOUTH-WELFARE-BOARD-RULES-1996 of 1996

  • Published on 21 June 1996
  • Commenced on 21 June 1996
  • [This is the version of this document from 21 June 1996.]
  • [Note: The original publication document is not available and this content could not be verified.]
Orissa State Youth Welfare Board Rules, 1996Published vide Notification No. 1925-VISYS-30/96-SYS, dated 21st June, 1996, Orissa Gazette Extraordinary No. 717 dated 12.7.1996Sports & Youth Services DepartmentNo. 1925-VISYS-30/96-SYS. - With a view to restructuring the Orissa State Youth Welfare Board to pursue the overall object of promotion of welfare of the youth in the spheres of creativity, adventure, socio-cultural service and other constructive activities, and in supersession of all earlier rules and instructions, the following rules are hereby framed, namely:Preliminary

1. Short title.

- These rules shall be called the Orissa State Youth Welfare Board Rules, 1996, hereinafter referred to as the rules.

2. Definition.

- In these rules, unless the context signifies otherwise.
(a)"Academy" means the Orissa State Academy of Adventure and Martial Arts;
(b)"District Council" means the District Councils mentioned in Rule 14;
(c)"Executive Board" means the Executive Board of the Orissa State Youth Welfare Board;
(d)"General Council" means the General Council of the State Board;
(e)"Government" means the State Government of Orissa in the Department of Sports and Youth Services;
(f)"Marital Arts" means various genres of Marital Arts of Orissa including Ghumura, Paik Akhada, Ranapa, Banbadi, Chhau and Birabaja; and
(g)"State Board" means the Orissa Youth Welfare Board;
Objects and the State BoardObjects :

3.

(1)The Orissa State Youth Welfare Board, with headquarters at Bhubaneswar, shall pursue the following objects, namely :
(a)encouragement of positive human values, spirit of socio-cultural service, aesthetic appreciation, artistic taste, positive imagination and creativity amongst the youth;
(b)promotion of excellence of the youth in Sports and art, sculpture, literature, music, dance, drama and other creative arts;
(c)establishment and management of the Orissa State Academy of Adventure and Marital Arts and promotion of the spirit of adventure and valour amongst the youth;
(d)establishment and management of Yuva Kalyan Bhavan at the State headquarters;
(e)promotion of the spirit of national integration through inter State cultural interaction and other measures;
(f)administrative of State Youth Award Scheme, State Youth Festival Adventure programmes, Youth Games Youth Training, Assistance to voluntary Organisations and other Youth Welfare Schemes of Government and release of grants to various institutions and voluntary organisations working for youth welfare;
(g)implementation and monitoring of Government of India Scheme including National Youth Festival, National Youth Awards, Youth Hostels and Schemes for assistance to voluntary organisation engaged in Youth welfare programmes;
(h)monitoring and coordination of matters relating to National service scheme and Neheru Memorial Yuva Kendra Sangathan;
(i)organisation of various programmes involving the Youth in seminars, conferences, exhibitions, dance programmes, music concerts, poets meets, cultural exchange programmes etc.
(j)interaction and collaboration, in Youth-oriented programmes with the Indian Council for Cultural Relations National Sahitya Akademi, National Sangeet Natak Academy, National Lalit Kala Akademi, National School or Drama, Eastern Zonal Cultural Centre and other National and Zonal organisations;
(k)collaboration with the Orissa Council of Sports, Orissa Sangeet Natak Akademi, Orissa Sahitya Akademi Orissa Lalit Kala Akademi District Councils and other organisation in Youth-oriented programmes and;
(l)undertaking any other projects or schemes or programmes having a bearing on the overall objects of the State Board.
(2)The State Board may get associated with reputed national and international bodies and may also collaborate with various organisation for the propose of implementation of its overall objects or for specific projects, schemes or programmes.Bodies of the State Board

4. Bodies of the State Board.

(1)The State Board shall have the following bodies namely : (a) the General Council and (b) the Executive Board.
(2)No act or proceedings of the Board shall be invalid merely by reason of the existence of vacancies or any defects in the Constitution of its bodies.

5.

General Councils or the General Council shall comprise the following members namely :
(a) Chairman ... Chairman
(b) Working Chairman ... Working Chairman
(c) Secretary to Government Sports and Youth Deptt ... Vice-Chairman
(d) Secretary to Government of India, Department of Youth Affairs(or his representative not below the rank of Deputy Secretary) ... Member
(e) Three Members of the Orissa Legislative Assembly belowthirty-five years of age, nominated by Government for a term oftwo years ... Members
(f) Director of Tourism, Orissa ... Member
(g) Director of Culture, Orissa ... Member
(h) Director of Higher Education, Orissa ... Member
(i) Director of Secondary Education, Orissa ... Member
(j) Deputy Director General, National Cadet Corps, Orissa ... Member
(k) Secretary, Orissa Sangeet Natak Akademi ... Member
(l) Secretary, Orissa Lalit Kala Akademi ... Member
(m) Secretary Orissa Sahitya Akademi ... Member
(n) Liaison Officer, National Service Scheme-cum-Deputy Secretaryto Government Higher Education Department Orissa ... Member
(o) Regional Director, Government of India, Tourism Office,Calcutta ... Member
(p) Deputy/Assistant Programme Adviser, National Service Scheme,Regional Centre, Orissa BBSR ... Member
(q) Regional Director, Nehru Yuva Kendra Sangathan, Orissa,Bhubaneswar ... Member
(r) Secretary, Orissa State Branch Youth Hostel Association ofIndia ... Members
(s) Not more than seven experts in various genres of Martial Artsof Orissa, Nominated by Government for a term of two years ... Members
(t) Not more than three persons having attainment in adventureactivities (including Adventure Sports) Nominated by Governmentof a period of two years ... Members
(u) Three voluntary Organisation engaged in Youth WelfareProgrammes (to be presented by the President/Secretary) nominatedby Government for a term of two years ... Members
(v) A representative of the Orissa Council of Sports ... Members
(w) Director of Sports and Youth Service, Orissa ... Members Secretary
(x) Joint Secretary, Orissa State Youth Welfare Member-cum-Board,Bhubaneswar ... Joint Secretary
(2)Organisations which contribute Rupees five lakhs or more to the State Board for patronage of Youth Welfare shall be corporate members, to be represented in the general Council by the Chairman or the Managing Director of the Organisation concerned.
(3)The General Council shall meet at least once a year ordinarily. In the annual Meeting of the General Council (a) the Annual Report and the Annual Audited Statement of Accounts approved by the Executive Board shall be presented and (b) the suggestions of the individual members in the context of various programmes, schemes and projects for promotion of Youth Welfare shall be recorded.

6. Executive Board.

(1)The executive Board shall comprise the following members, namely :
(a) Minister/Minister of State, Sports and Youth Services, Orissa ... Chairman
(b) Secretary to Government Sports and Youth Services Deptt.Orissa, Bhubaneswar ... Vice-Chairman
(c) Director of Tourism, Orissa ... Member
(d) Director of Culture, Orissa ... Member
(e) Director of Higher Education, Orissa ... Member
(f) Director of Secondary Education, Orissa ... Member
(g) Deputy Director General, National Cadet Corps Orissa ... Member
(h) Secretary, Orissa Sangeet Natak Akademi ... Member
(i) Liaison Officer, National Service Scheme-cum-Deputy Secretaryto Government, Higher Education Deptt. Orissa ... Member
(j) Deputy/Assistant Programme Adviser National Service SchemeRegional Centre, Bhubaneswar ... Member
(k) Regional Director, Nehru Yuva Kendra Sangathan, Bhubaneswar ... Member
(l) Secretary, Orissa State Branch, Youth Hostel Association ofIndia ... Member
(m) A representative of the Orissa Council of Sports ... Member
(n) Director of Sports and Youth Services, Orissa ... Member-Secretary
(o) Joint Secretary, Orissa State Youth Welfare Board, Bhubaneswar ... Member-Joint Secretary
(2)The Executive Board may meet as often as necessary, Ordinarily once in three months, to transact its business. The transaction of business may also be made by circulation of notes.
(3)The executive authority to plan, execute, administer, monitor and review the activities of the State Board shall be vested in the Executive Board.
(4)Without prejudice to the generality of the provision in Sub-rule (3), the Executive Board shall approve the Annual Report and the Annual Audited Financial Statement of the State Board.
(5)The Executive Board may constitute such Committees (Associating specified members of the General Council and/or other experts) and formulate such regulations or executive guidelines as may be considered necessary, from time to time, to further the objects of the State Board.
(6)The Executive Board may delegate such powers and functions to be exercised and performed by such functionaries may be considered necessary from time to time.Academy of Adventure and Martial Arts

7. Academy.

(1)The Orissa State Academy of Adventure and Martial Arts (incorporating the Kalinga Adventure Centre) shall be a constituent body of the State Board shall comprise the following members :
(a) Secretary to Government Sports and Youth Services DepartmentOrissa, Bhubaneswar ... Chairman
(b) Director of Tourism, Orissa ... Member
(c) Director of Culture, Orissa ... Member
(d) Deputy Director General, National Cadet Corps, Orissa ... Member
(e) Secretary, Orissa Sangeet Natak Akademi ... Member
(f) Liaison Officer, National Service Scheme-cum-Deputy Secretaryto Government Higher Education Deptt. Orissa ... Member
(g) Deputy/Assistant Programme Adviser National Service SchemeRegional Centre Orissa Bhubaneswar ... Member
(h) Regional Director, Neheru Yuva Kendra Sangathan, Orissa,Bhubaneswar ... Member
(i) The nominees to the State Board as per Clause (s) and (t) ofSub-rule (1) of Rule 5 ... Member
(j) A representative of the Orissa Council of Sports ... Member
(k) Director of Sports and Y. S. Orissa ... Member Secretary
(l) Joint Secretary, Orissa State Youth Welfare Board, Bhubaneswar ... Member-Joint Secy.
(2)The Academy shall undertake various programmes, schemes and projects for promotion of (i) various generes of Martial Ars and (ii) Adventure-activities including trekking rock-climbing, cycling, yachting, rafting, kayaking, Surfing Sailing, Motor-boating, gliding and ballooning. For this purpose, collaborative ventures shall be under taken with the support of the Orissa Council of Sports, the Orissa Sangeet Natak Akademi and other organisation.Office-Bearers of the State Board

8. Chairman and Working Chairman.

(1)The Chief Minister, Orissa shall hold the office of the Chairman of the State Board, ex officio.
(2)The Chairman shall administer, direct and supervise the affairs of the State Board.
(3)The Minister/Minister of State, Sports and Youth Service, Orissa shall be the working chairman of the State Board. He shall discharge all the functions of the Chairman, during the absence of the Chairman, and as per delegation made from time to time.

9. Vice-Chairman.

- The Secretary to Government of Orissa Department of Sports and Youth Services shall function as the Vice-chairman of the State Board ex-officio. The day-to-day management of the Board shall be supervised by the Vice Chairman with the assistance of the Member-Secretary.

10. Member-Secretary.

(1)The Director of Sports and Youth Services Orissa shall be the Member-Secretary of the State Board.
(2)The Member-Secretary shall -
(a)Subject to the overall supervision of the Chairman, the Working Chairman and the Vice Chairman, act as the Executive, Officer of the State Board for the purpose of administration, direction and Management of all its affairs;
(b)represent the State Board in all matters and sue or be sued on its behalf in matters of litigation;
(c)be in charge of the funds and other assets of the State Board;
(d)be deemed to be the appointing authority in respect of all the employees of the State Board;
(e)convene the meeting of the various bodies of the State Board employees of the State Board;
(f)perform such other functions as may be assigned to him, from time to time, by the Vice Chairman.

11. Joint Secretary.

(1)The Joint/Deputy Secretary to Government or any other functionary may be nominated to act as the Joint Secretary of the State Board, from time to time.
(2)The joint secretary of the State Board shall -
(a)Assist the Vice Chairman and the Member-Secretary in all matters.
(b)be in charge of the funds, accounts, records and documents of the State Board; and
(c)Exercise such powers and perform such functions as may be delegated to him by the Vice-Chairman from time to time.
Funds of the State Board

12. Funds of the State Board.

(1)The funds of the State Board shall consist of the following -
(a)Amounts allotted or grants sanctioned by Government of India, State Government and other organisations in the public, corporate or private sectors,
(b)donations, bequests or other transfers made by organisations or individuals,
(c)advertisement charges,
(d)income from the investment, assets, programmes and publications of the State Board, and
(e)other miscellaneous receipts.
(2)The funds of the State Board shall be paid into the credit of the State Board in one or more accounts in the State Bank of India and/or any other Banks. Such of the funds may be invested in long-term or medium term or short-term deposits as may be decided from time to time.

13. State level Youth Hostel Committee.

(1)The Executive Board shall function as the State Level Youth Hostel Committee, with a view to supervising one management of Youth Hostels and strengthening the youth hostel movement in the State.
(2)The meetings of the State Level Youth Hostel Committee shall be held from time to time. Concurrently with the meetings of the Executive Board.District Councils

14. District Councils.

(1)There shall be a District Council of Youth Welfare in every district, comprising the following members :
(a) District Collector ... Chairman
(b) Additional District Magistrate in charge of Youth Welfare andCulture ... Vice-Chairman
(c) Not more than three persons from among National/State awardeesin literature/ Visual Arts/Performing arts hailing from orresiding with the District (if any) and creative artists andexperts hailing from or residing within the District, who arerepresenting the District as members of the State Akademise,Nominated by the State Government for a term of three years ... Member
(d) Not more than three persons from among the Socio CulturalActivists and Sports persons who have represented the State inSports or Conferred with State Youth Award by the State YouthWelfare Board to be nominated by the Chairman ... Member
(e) The Station Director, All India Radio within whose area ofoperation of the District is situated ... Member
(f) The Director, Doordarsan Kendra or his nominee ... Member
(g) The principal or Director of Government/University College (if any)of visual arts and performing arts ... Member
(h) Principal, Government College of Physical Education (if any)Situated in the District ... Member
(i) The District information and Public Relations Officer ... Member
(j) The District Culture Officer ... Member
(k) The Youth Coordinator Nehru Yuva Kendra ... Member
(l) Warden of Youth Hostel (if any) in the District ... Member
(m) The representatives of not more than four National/ State/District level voluntary organisations (if any) which haveexecuted any programme or scheme within the District, out of whomtwo shall be nominated by the State Government and the restnominated by the Chairman of the district Council ... Member
(n) The District Sports Officer ... Member-Secretary
(2)The Chairman may co-opt any functionary or person as special invitee/women/Social worker, 1 September 1994 (as amended form time to time) shall function as the District Councils for promotion of Youth Welfare. The District Sports Officer, the Tourist Officer of the District and the Wardens of the Youth Hostels (if any) in the District shall be co-opted as members of the District Council.
(3)The District Council for promotion of Youth Welfare shall also function as the local Management Committee of the Youth Hostels within the District. The Secretary, Orissa State Branch of the Youth Hostel Association of India shall be invited to the meetings of the local management Committee.Youth Festivals and State Awards

15. Youth Festivals.

(1)The Executive Board shall organise the District Level Youth Culture Festival and the State Level Youth Cultural Festival in Collaboration with the District Councils, the Orissa Sangeet Natak Akademi, the Orissa Council of Sports and other organisation.
(2)The selection of young artists for participation in the National Youth Festival shall be made on the basis of the Youth Festivals organised as per Sub-rule (A).

16. State Awards.

- The Executive Board shall finalise the State Awards for voluntary Socio-cultural organisations and individuals youth engaged in socio-cultural welfare and State Youth Awards for individual excellence in (a) Odissi Dance, (b) Odissi Music, (c) Visual Arts (d) Poetry and (e) Fiction/ Creative Essay.

17. National Youth Award.

- The Executive Board shall finalise the recommendations for the National Youth Awards as per the guidelines of Government of India.Projects Appraisal Committee

18. Project Appraisal Committee.

(1)The Project Appraisal Committee shall comprise the (a) Director of Youth Services, Orissa (Chairman) (b) Director of Culture, Orissa (c) Director of Tourism, Orissa (d) Secretaries of Orissa Sahitya Akademi, Orissa Sangeet Natak Akademi and Orissa Lalit Kala Academy, (e) Joint/Deputy Secretary to Government, Sports and Youth Services Department, and (f) representative of Finance Department and planing and co-ordination Department.
(2)The Project Appraisal Committee shall finalise the project-proposals of voluntary cultural organisations for recommendation to Government of India for assistance under various schemed of youth welfare;Provided that the Chairman of the Committee with the approval of the Secretary to Government, Sports and Youth Services Department, Orissa, may forward any project proposal to Government of India and place the matter before the Committee for ratifaction.
(3)The Project Appraisal Committees shall scrutinies the applications of various institutions and voluntary socio cultural organisations for sanction of grants under various Youth Welfare schemes administered by the State. The recommendations of the Committee shall be placed through the Vice Chairman and Working Chairman, for consideration and approval of the Chairman of State Board for sanction of grants.General

19. Audits.

(1)The accounts of the State Board (including its constituent Bodies) shall be audited annually by a reputed firm of Chartered Accountants.
(2)The Auditors appointed by the Government of India and/or State Government shall be competent to audit the accounts in respect of the grants in favour of the State Board.

20. Interpretation and Amendment.

(1)If any question arises relating to the interpretation of any of the provisions of these rules, the matter shall be referred to the Executive Board.
(2)The Executive Board may propose amendments to any of the provisions of these rules with the support of not less than two-thirds of the members present in a meeting specially convened for the purpose and the amendments shall be notified if the same are approved by the State Government. The State Government may amend any of the provisions of the rules after consultation with the executive Board.