Section 88 in The Orissa Development Authorities Act, 1982
88. Art Commission.
(1)The State Government may, by notification, constitute an Art Commission for the State which shall consist of a Chairman and such other members representing among others, visual arts or architecture, Indian History of Archeology and the Environmental Science, as it may appoint.(2)It shall be the duty of Art Commission to make recommendations to the State Government as to-(i)restoration and conservation of urban design and of the environment in the development area ;(ii)the planning and development of future urban design and of the environments ;(iii)the restoration and conservation of archeological and historical sites and sites of high scenic beauty ;(iv)the grants, concessions and other modes of compensation for purchase or acquisition of properly to be paid by the State Government or any Authority and the conditions, subject to; which such grants, concessions and compensation should be made ; and(v)any other matter referred to the Commission by the State Government.(3)The powers to be exercised, the functions to be performed and the procedure to be followed by the Art Commission shall be such as may be prescribed by rules.(4)The State Government may, after consideration of the recommendations of the Art Commission and after giving an opportunity to the Authority to make any representation, issue such directions to, the Authority as it may think fit and the Authority shall comply with every such direction.
