Section 105 in The Orissa Development Authorities Rules, 1983
105. Terms and conditions of service of the Chairman and members of the Art Commission.
(1)The Chairman and the other members of the Art Commission appointed under Section 83 shall, unless their appointment is terminated early by the State Government, hold office for a term of three years from the date of their appointment.(2)A person holding office as Chairman or a member of the Art Commission may be eligible for re-appointment.(3)The Chairman or any other member of the Art Commission, if he is a non-official member may resign his office by writing under his hand addressed, to the State Government, but he shall continue in office until his resignation is accepted by the State Government.(4)Any casual vacancy in the office of the Chairman or a member of the Art Commission caused by resignation or otherwise shall be filed by fresh appointment under Sub-section (1) of Section 88.(5)The Chairman or any member of the Art Commission may be, appointed either on whole-time or part-time basis.(6)A non-official whole-time Chairman or member of the Art Commission may be paid such remuneration as the State Government may determine from time to time.(7)A part-time Chairman or member of the Art Commission may be paid such fee or allowances as the State Government may determine from time to time.(8)Subject to the foregoing provisions, of this rule, the terms and conditions of service of the Chairman and other members of the Art Commission shall be such as may be determined by the State Government from time to time.
