Section 4 in The Orissa Pension to Indigent Artists Rules, 1976
4. Conditions of eligibility.
(1)An artist, in order to be eligible to the pension, should-(i)be at least sixty years of age if a male and at least fifty years of age if a female :Provided that the age-limit in either case is relaxable by a maximum of ten years if the artists has been suddenly incapacitated by an injury or a physical handicap or a serious ailment resulting in premature withdrawal from active life :(ii)[ An Artist, in order to be eligible to the pension should not be having income from whatever source, exceeding Rs. 12,000 per annum.] [Substituted vide O.G.(S) No. 3 dated 18.1.2002.](iii)not be having a son or a daughter or a wife (a husband in the case of a female artist) whose annual income is rupees three thousand and five hundred or above;(iv)not have been convicted of any criminal offence :Provided that the Government may, having regard to the circumstances of each case, waive this disability, if in their judgement the conviction was based on grounds other than moral turpitude;(v)have made significant contribution to the literature, music, dance and theatre of Orissa or to painting and sculpture -Provided that it shall be competent for the committee to consider cases of eminent contributors to the State's traditional trades based on skilled craftsmanship.(2)The Secretary of the Department shall be competent to cause necessary enquiries to ascertain the eligibility of an artist in terms of Clauses (i) to (v) of Sub-rule (1).
