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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1) in The Orissa (State) Council for Child Welfare Rules, 1996

(1)The General Body of the Districts Council shall comprise the following namely :-Patron-in-Chief-
(a)Divisional Commissioner of the Revenue Division
Office Bearers-
(b)Chairman-District Collector
(c)Vice-Chairman-Additional District Magistrate and one non-official Member nominated by the Patron-in-Chief.
(d)Secretary,- District Social Welfare Officer
Ex-Officio Member-
(e)Project Officer, District Rural Development Agency
(f)Sub-Collector of the District
(g)Chief District Medical Officer
(h)Inspector of Schools
(i)District Development Officer
(j)District Welfare Officer
(k)District Information and Public Relation Officer
(l)Members of Parliament
(m)Chairman of Municipalities/Notified Area Council and the Head of Zilla Parishad (if constituted).
(n)Secretary of the Utkal Balashram Branch (if any) in the District, who shall act as the ex officio Joint Secretary of the District Council.
(o)Principal of the Anganwadi Training Centre (if any) in the District
Nominated members-
(p)Not more than five well known social workers interested in Child Welfare
Institutional Members-
(q)Non-political Organisations which contribute one-time subscription of rupees one thousand and above.
Individuals Members-
(r)Individual members shall be designated with honorary status as per the pattern of their contribution either to the State Council or to the District Council of the concerned District, as specified infra
(i)Those who contribute at least Rs.10,000 shall be Honorary Vice-Presidents
(ii)Those who contribute at least Rs.5,000 shall be Honorary Patrons
(iii)Those who contribute at least Rs.2,500 shall be Honorary Vice-Patrons
(iv)Those who contribute at least Rs.1,000 shall be Honorary Life Members, and
(v)Those who contribute at least Rs.50 per annum shall be Annual Members.
Note - (I) Person (if any) who were Honorary Vice-President, Patrons, Vice-Patrons and Life Members of the District Council before the amendments of the rules, shall continue as such for their life time.
(II)The Executive Council shall be competent to revise the amounts specified in clause (q) and (r) supra, from time to time.
(III)Each Institutional Member shall be represented through one of its office-bearers.