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The Orissa Government Rules of Business

Published vide Notification No. 4192-Gen./14.12.1956

or352

No. 4192-Gen., dated 14th December, 1956. - In exercise of the powers conferred by Clause (3) of Article 166 of the Constitution of India, and in supersession of all previous rules made in this behalf, the Governor of Orissa is pleased to make the following rules, namely :

  1. These rules may be called the Orissa Government Rules of Business.
  2. In these rules, unless the context otherwise requires-

(a) "Article" means an article of the Constitution of India;

(b) "Council" means the Council of Ministers constituted under Article 163;

(c) "Cabinet" means the Committee of the Council of Ministers specified in Rule 4-A;

[(d) "Secretary" means a Secretary to the Government of Orissa and includes a Principal Secretary, a Special Secretary, an Additional Secretary, a Joint Secretary, a Deputy Secretary and an Undersecretary.]

  1. The General Clauses Act, 1897 applies for the interpretation of these rules as it applies for the interpretation of a Central Act.
  2. The business of the Government shall be transacted in the departments specified in the First Schedule and shall be classified and distributed between those departments and their branches as laid down therein.

4A. There shall be a Committee of the Council of Ministers to be called the Cabinet which shall consist of the Ministers. Except when the Council of Ministers meets on any occasion, all matters referred to in the Second Schedule shall ordinarily be considered as a meeting of the Cabinet :

Provided that a Minister of State or a Deputy Minister may attend the meeting of the Cabinet when requested to do so, either when a subject with which he is concerned is under discussion or otherwise :

Provided further that a Minister of State-in-charge of a department where there is no Minister in-charge of that department, shall attend the meeting of a Cabinet where at a subject with which he is concerned is fixed or taken up for consideration.

  1. The Governor shall, on the advice of the Chief Minister, allot the business of the Government by assigning one or more departments to the charge of a Minister or of a Minister of State :

Provided that different branches of a department or different subject under a branch may be assigned to the charge of different Minister or Ministers of State :

Provided further that a Minister of State or a Deputy Minister may be in subordinate charge of a department or of specified branches of a department or of specified subjects under a branch, under the Minister in-charge or Minister of State in-charge, as the case may be, or may assist the Minister in-charge or the Minister of State in-charge, as the case may be, in such manner as may be indicated by such Minister in-charge or Minister of State in-charge.

  1. Each department of the Secretariat shall consist of a Secretary to Government who shall be the official head of that department and of such other officers and staff subordinate to him as the State Government may determine :

Provided that more than one department may be placed in charge of the same Secretary :

Provided further that different branches of a department may be placed in charge of different Secretaries.

  1. The Council shall be collectively responsible for all executive orders issued in the name of the Governor in accordance with these rules whether such orders are authorised by an individual Minister or Minister of State on a matter appertaining his port folioor as a result of discussion at a meeting of the Council or of the Cabinet or howsoever otherwise.
  2. (1) All cases referred to in the Second Schedule shall be brought before the Cabinet by the direction of-

(i) the Chief Minister, or

(ii) the Minister in-charge or the Minister of State in-charge of the case with the consent of the Chief Minister.

(2) Cases shall also be brought before the Cabinet by the Chief Minister by the direction of the Governor under Clause (c) of Article 167 :

Provided that no case in regard to which the Finance Department is required to be consulted under Rule 10 shall, save in exceptional circumstances under the direction of the Chief Minister, be discussed by the Cabinet unless the Finance Minister has had opportunity for its consideration :

[Provided further that the Chief Minister may anticipate approval of the Cabinet in cases of emergency, if the meeting of the Cabinet is likely to be delayed. Such cases shall have to be placed before the next meeting of the Cabinet as and when held].

  1. (1) Without prejudice to the provisions of Rule 7 the Minister in-charge or the Minister of State in-charge of a Department or a branch or branches thereof shall be primarily responsible for the disposal of business appertaining that department or branch.

(2) Every Minister, every Minister of State, every Deputy Minister and every Secretary shall transmit to the Chief Minister all such information with respect to the business of the Government as the Chief Minister may from time to time require to be transmitted to him.

  1. (1) No department shall without previous consultation with the Finance Department authorise any orders (other than orders pursuant to any general delegations made by the Finance Department) which either immediately or by their repercussions, will affect the finances of the State or which in particular, either-

(a) relate to the number or gradings or cadres of post or the emoluments or other conditions of service or post; or

(b) involve any grant of land or assignment of revenue or concession, grant lease or licence of mineral or forest rights or a right to water, power or any easement or privilege in respect of such concession; or

(c) in any way involve any relinquishment of revenue.

(2) No proposal which requires previous consultation with the Finance Department under Sub-rule (1) of this rule but in which the Finance Department has not concurred, may be proceeded with unless a decision to that effect has been taken by the Cabinet.

(3) No re-appropriation shall be made by any department other than the Finance Department except in accordance with such general delegations as the Finance Department may have made.

(4) Except to the extent that power may have been delegated to the Departments under rules approved by the Finance Department, every order of an Administrative Department conveying a sanction to be enforced in audit, should be communicated in the manner as prescribed by the Finance Department from time to time.

(5) Nothing in this rule shall be construed as authorising any department including the Finance Department, to make re-appropriations from one grant specified in the /Appropriation Act to another such grant.

  1. All orders or instruments made or executed by order or on behalf of the Government of Orissa shall be expressed to be made by or by order of or executed in the name of the Governor of Orissa.

[12. Every order or instrument of the Government of the State shall be signed either by a Principal Secretary, a Secretary, a Special Secretary, a Joint Secretary, a Deputy Secretary or an Under-Secretary or such other officer as may be specially empowered in that behalf and such signature shall be deemed to be the proper authentication of such order or instrument.

Explanation - In this rule the references to a Principal Secretary, a Secretary, a Special Secretary, a Joint Secretary, a Deputy Secretary and an Undersecretary shall include references, respectively to an Additional Principal Secretary, an Additional Secretary, an Additional Joint Secretary, an Additional Deputy Secretary and an Additional Under-Secretary.]

  1. The Secretary of the department or branch concerned is in each case responsible for the proper transaction of business and the careful observance of these rules, and when he considers that there has been any material departure from them he shall personally bring the matter to the notice of the Minister in-charge or the Minister of State in-charge, as the case may be, and the Chief Secretary. The Secretary in each department or branch shall also be responsible for the due execution of sanctioned policy and for the discipline and efficiency of the administrative department or branch in his charge.
  2. These rules may, to such extent as necessary, be supplemented by instructions to be issued by the Governor on the advice of the Chief Minister.

First Schedule

Allocation of business amongst departments

[Vide Rule 4]

Department Branch Subject
Union Subjects
[I. General Administration] 1. General [1.(a) All matters relating to Indian Administrative Service Officers, except sanction of House Building and Motor Car Advance.
(b) Matters relating to Indian Police Service Officers and Indian Forest Service officers regarding recruitment, promotion, confirmation, determination of seniority, creation of temporary and ex-cadre posts triennial review, maintenance of C. C. R's and property statements and framing of rules therein.]
State Subjects
1. State Public Service Commission.
2. Safeguarding of the rights and legitimate interest of all establishments.
3. Method of recruitment and direct recruitment to the Orissa Finance Service and Orissa Police Service.
4. Method of recruitment to Class III (Ministerial) and Class IV (Non-technical) posts in the Departments, Heads of Departments and District Offices.
5. Orissa Administrative Service Class II and Orissa Subordinate Administrative Service-Principles and method of recruitment-
Their cadres-General principles regarding fixation of pay and seniority-Pension-Sanction of General Provident Fund advances where relaxation of rules is necessary-Extension of service and re-employment-Deputation outside the State.
6. Government Servants' Conduct Rules and the Civil Service (Classification, Control and Appeal) Rules.
7. Compilation of A. D. List, Desk Diary, the District Officers Handy Reference Book and departmental examination rules of all gazetted services of the State.
8. Civil List.
9. General conditions of service, affecting all public services in matters of appointment, confirmation, leave, pay, travelling allowance, pension, extension and re-employment, etc., and interpretation of rules pertaining thereto, Retrenchment.
(Note - Rules involving financial consideration will require reference to the Finance Department also.)
[10. Accord of sanction for the prosecution of any public servant for any offence where such sanction is required to be accorded by the State Government.]
11. Appointment and leave to Governor.
12. Minister -
(a) Their appointment and allocation of business among them.
(b) Their salaries, allowances and privileges.
(c) Their Class IV Establishment and contingencies.
13. Inquiries and statistics for the purpose of any of the matters in this list.
14. Work connected with the transaction of business of the Council of Ministers.
15. Official language.
16. Rules of Business.
17. Secretariat instructions.
18. All matters affecting Orissa Administrative Service, Class I and posting and transfer of Orissa Administrative Service Class I (Junior Branch) Officers of the rank of Under-Secretary to Government.
18-A. Framing of Rules and Regulations affecting the services of Orissa Administrative Service Class I (Junior Branch).
19. Organisation and Methods.
20. Staff of the Governor.
(Note-This includes Military Secretary's establishment and the Secretariat staff of the Governor.)
[20. Supervision of revision and updating of Manuals, Codes, Rules and circuits pertaining to all Departments including simplification of Rules and procedures where necessary in all Departments.]
21. Chief Minister's establishment.
(Note-The General Administration Department will also deal with such other subject as may be specifically assigned to it by the Chief Minister by general or special orders).
State Subjects
2. Administration of New Capital 1. General control over New Capital and Government land lying within the Notified Area Council.
2. Planning the construction programme and allotment of buildings for official and residential purposes.
3. Leasing and transferring of sites in New Capital,
4. Integration of Bhubaneswar old town with New Capital.
5. Development and provision of amenities in New Capital.
6. Arboricultural operations.
7. Allotment of accommodation in the Secretariat and of residential quarters at Cuttack-1.
[8. Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972 and matters connected therewith.]
State Subjects
3. Administrative Tribunal 1. Administrative Tribunal.
2. Disciplinary proceedings before the Administrative Tribunal.
[3. Commissioner for Departmental Inquiries and matters connected therewith.]
4. Vigilance 1. Vigilance Organisation.
State-Subjects
5. Parliamentary Affairs 1. Dates of summoning and prorogation of the Assembly
2. Planning and co-ordination of legislative and other official business of the Assembly.
3. Allocation of Government time in Assembly for discussion of motions given notice of by member.
4. Liaison within leaders of Groups and Chief Whip and Deputy Chief Whips.
5. Lists of Members for Select Committees on Bills.
6. Appointment of M. L. A.'s to various Committees and bodies set up by Government.
7. Functioning of Informal Consultative Committees of Members of the Assembly and Parliament for various Departments of Government.
8. Implementation of assurances given by Ministers in the Assembly.
9. Government's stand on private Member's Bills and Resolutions.
10. Speaker's Salary and Allowances Act.
11. Deputy Speaker's Salary and Allowances Act.
12. Orissa Legislative Assembly Members' Salaries and Allowances Act.
13. Matters connected with powers, privileges and amenities of Speaker, Deputy Speakers, leader of opposition, Government Chief Whip and Government Deputy Chief Whip and Members of Assembly.
14. Advice to Departments on procedural and other legislative matters.
[15. The Orissa Lokpal and Lokayuktas Act, 1970 and matters connected therewith]
6. Special establishment 1. Collection and maintenance of C.C.Rules of all gazetted officers of the State including I.A.S.Officers serving under the State and all matters relating thereto.
State Subject
[6. Administrative Reforms Cell 1. Civil Service Reforms aimed at making the civil service responsive accountable and transparent.
2. Identification of surplus manpower, creation of a surplus pool and redeployment of personnel.
3. To carry out functional reviews of Departments within the Government with a view to identify functions, schemes and procedures which have become redundant over the years. The review will identify personnel which continue to be assigned for such redundant functions.
4. Training of personnel including retraining of surplus personnel
5. Examination of various Service Rules to permit lateral entry and to restructure manpower among the different groups based on the requirements and expectations of modern time.
6. Bringing out transparent Transfer Policy from time to time.
7. Examination and improvement of the system of recording annual assessment of officials.
8. System of reward and punishment/incentives and disincentives
9. Identify Departments and process in the Government to be computerised.
10. Improve transparency in Government transactions, with particular emphasis on anti-corruption measures.
11. Promote computer literacy in order to cover all the employees within a period of three years.
12. Computerise key public services within one year. The areas, are maintenance of land records, registration of sales, registration of births and deaths, payment of Bills, the Service Co-operative Societies, the Regional Transport Offices, the Treasuries, Pension Administration, etc.
13.(a) Work Study by trained and qualified personnel
(b) Instructions on management of services and techniques in department of Government/Heads of Departments/ Other Offices/Other Organisations as decided by Government from time to time.
(c) Staffing Pattern
(d) Fixation of Yardstick
(e) Mechanisation in Administration to avoid waste and to economise expenditure.
(f) Modernisation of Government Offices and introduction of modern office equipments in all Government Offices.
14. Other related matters pertaining to Civil Service Reforms Programme.]
7. Training Co-ordination 1. All training matters excluding Technical Training and including Foreign Training
2. Identification of Training needs for all State Government Departments.
3. Co-ordination measures for decentralisation and enhanced delegation of powers to appropriate levels.
4. Co-ordination of Training activities of Departments and supervision of Gopabandhu Academy of Administration.
Union Subjects
[8. Aviation 1. Communication to the extent described under the head "Aircraft and Air Navigation" and all matters connected therewith.
State Subjects
1. Directorate of Aviation.
2. Government Aviation Training Institute.
3. Acquisition, maintenance and operation of Government Aircraft.]
9. Public grievances 1. Redressal of Public grievances
Union Subjects
II. Home 1. Appointment 1. Requisitioning and acquisition of immovable property except for the purpose of the Union under the Orissa Requisition and Acquisition of Immovable Property Act, 1952.
2. All matters relating to the Orissa Secretariat Service.
3. Orissa Secretariat Ministerial, Stenographers, including Minister's Personal Assistants and Typists
4. Special holidays, special casual leave and office hours
5. Record room and its establishment.
6. Secretariat Library
7. Motor car establishment.
9. Criminal Law including all matters included in the Indian Penal Code at the commencement of the Constitution but excluding offences against law with respect to any of the matters specified in List I or List II and excluding the use of Naval, Army or Air Forces or any other Armed Forces of the Union in aid of the civil power.
10. Criminal procedure including all matters included in the Code of Criminal Procedure at commencement of the Constitution.
[11. Appointment of Law Officers under the Orissa State Prosecution Service Rules, 1997.]
Union Subjects
2. Reforms 1. Matters relating to Constitution and Organisation of the High Courts except provisions as to the officers and servants of the High Court.
State Subjects
1. Officers and servants of the High Court-Administrative charge of the High Court buildings and residences of Judges and officers of the said Court.
2. Matters relating to the posting, leave and deputation of the I.P.S. Officers
3. Matters relating to the cadre, promotion, appointment, pay, seniority, G.P. Fund, deputation, leave, posting, transfer and pension of the Superior Judicial Service Officers.
4. Constitutional Reforms
5. Linguistic and Religious Minority
Union Subjects
3. Election 1. Election to Parliament
State Subjects
1. Election to State Legislature
Union Subjects
4. Political 1. Defence of India-All matters connected with Navy, Army and Air Forces in India or with Indian Marine Service or with any other force raised in India other than Military and Armed Police wholly maintained by the State Government.
2. Naval, Army and Air Force works and cantonments.
3. Arms, firearms and ammunition.
4. Rulers, their privileges, privy purse allowances to relatives, private properties, etc.
5. Territorial Army and National Volunteer Force.
6. United Nations Organisation.
7. Control of Petroleum and Explosives and sanction of prosecution.
State Subjects
1. public Order (but not including the use of Naval, Army or Air Forces or any other armed forces of the Union in aid of the civil powers).
2. Theatres and dramatic performances, cinemas subject to the provision of entry 60 of List I in the 7th Schedule of Constitution, sports, entertainments and amusements.
3. Preventive detention for reasons connected with the security of the State, the maintenance of public order or the maintenance of supplies and services essential to the community-Persons subjected to such detention.
4. Removal from one State to another State of prisoners, accused persons and persons subjected to preventive detention for reasons specified in entry 3 of List III in the 7th Schedule of the Constitution.
5. Warrant of precedence.
6. Sanction of prosecution under Sections 12-A, 153-A and 108, I.P.C.
State symbols and flags.
Lotteries and raffles.
Recognition of Associations.
State Soldiers', Sailors' and Airmen's Board.
11. Visit of V.I.Ps. and deaths of V.I.P's.
12. Sainik School, Dehradun.
13. Control of newspapers, books and printing presses.
[14. Security Arrangement in the Secretariat]
[Union Subjects
Matters relating to Indian Police Service Officers, such as posting, transfer, leave, General Provident Fund, pay and allowances, advances (except Motor Car and House Building), deputation disciplinary proceedings, trainings, Group Insurance Scheme, matters pertaining to conduct rules, Leave Travel Concession and medical and attendance etc. which have not been specifically allotted to General Administration Department.]
State Subjects
5. Police 1. Police including railways and village police
2. All police services
3. Suppression of Immoral Traffic in Women and Girls Act, 1956 (except establishment and maintenance of Protective Homes allocated to C.D. and Rural Reconstruction Department).
4. Habitual Offenders' Act.
5. Control of poisons.
6. Betting and gambling.
7. Vagrancy, nomadic and migratory tribes.
8. Grant of rent-free quarters.
[9. Allegations and complaints relating to atrocities against Women, Scheduled Castes and Scheduled Tribes.]
State Subjects
[6. Jail and Reformatories 1. Prisons and other institutions of a like nature and persons detained therein, arrangements with other States for the use of prisons and other institutions excluding Borstal institutions.
2. Control of all officers in the Jails Department.
3. Grant of rent-free quarters to officers under the control of the Department.
4. Removal of prisoners from one State to another State.
5. Petitions from Stare prisoners for premature release.]
6. [* * *]
7. [* * *]
8. [* * *]
Union Subjects
7. Passport 1. Citizenship, naturalisation and aliens.
2. Admission into and emigration and expulsion from India, Passports and Visas.
3. Pilgrimage to places outside India.
Union Subjects
III Finance 1. Finance 1. Public debt of the Union.
2. Currency and coinage.
3. Savings Bank.
4. Taxes on income other than agricultural income.
5. The Indian Audit Department.
6. Union Excise duties.
7. Grant-in-aid from the Union Government.
State Subjects
1. T.A.Rules, Orissa Service Code, Leave Rules, Fundamental-cum-Supplementary Rules, Civil Service Regulations (Pension Rules).
(Note-Interpretation and framing of rules under this item which affects conditions of service of Government servants shall also be referred by the Finance Department to the General Administration Department for opinion of the latter Department).
2. Grant of rent-free quarters to officers under the control of the Department.
3. Interpretation of Financial Code and other questions of financial nature.
4. Treasury Administration.
5. Orissa Finance Service and Subordinate Finance Service.
6. Political Sufferers' Pension.
7. All duties imposed on Finance Department under the Rules of Business.
8. Taxes on entry of goods in a local area for consumption, use or sale therein.
9. Capitation Taxes.
10. Accounts matters relating to Secretariate Establishment.
11. Small Savings.
12. Institutional Finance.
[13. Processing the reimbursement claims relating to co-ordination of projects sponsored for assistance of the World Bank and its subsidiaries.]
2. Pay and allowances 1. Pay and allowances (grant of special pay, compensatory and other allowances).
2. Economy.
3. Pay revision and taxation of pay on revised scales.
4. Dearness allowance.
3. Audit and Miscellaneous 1. Internal Audit Organisation.
2. Audit Reports on e-State Accounts and other accounts.
3. General Provident Fund, Contributory Provident Fund and I.C.S. Provident Fund.
4. Grant of advances for purchase of conveyances, house-building, permanent advances and other advances.
5. Liveries.
6. [* * *]
7. [* * *]
8. States investments.
9. Mayurbhanj State Bank.
10. Local Fund Audit.
11. Charitable Endowment Fund.
12. The Orissa Local Fund Audit Act, 1948.
4. Codes 1. Compilation and examination of Financial Codes and Manuals.
5. Budget 1. Ways and means.
2. Loans including reconciliation of loans accounts and verification of accounts in connection with Grow More Food Loans.
3. Examination and compilation of Budgets and Preparation of Appropriation Bills.
4. Scrutiny of supplementary demand schedules.
5. Scrutiny of new demand schedules
6. Appropriation accounts
7. Re-appropriation
8. Surrender of savings
9. Administrative approval to building projects both residential and not-residential.
10. Revision of Controlling of Officer's budget forms.
11. Forecast of High Commissioner's estimates.
12. Discretionary grant.
13. Contract grant.
14. Orissa Contingency Fund.
15. Public debt of the State.
6. Commercial Taxes 1. Taxes on agricultural income.
2. Taxes on sale of goods other than newspapers.
3. Taxes on advertisement other than advertisements published in the newspapers.
4. Taxes on luxuries including taxes on entertainments, amusements, betting and gambling.
5. Taxes on sale of motor spirits.
Union subjects
[IV. Revenue and Disaster Management Department] 1. Revenue 1. Botanical Survey.
2. Survey of India.
(Note-includes the preparation and supply of maps for State purposes).
3. Census.
4. Court of Ward for the Estates of Rulers of Indian States.
5. Metereology.
State Subjects
1. All matters relating to O.A.S.Class I (Junior Branch) (except those allocated to General Administration Department) and O.A.S. Class II in respect of which Government orders are required to be taken in the Revenue Department in terms of Government Resolution No. 4408-Gen., dated the 31st March, 1959.
2. Territorial changes other than inter-State and declaration of Laws in connection therewith.
[3. Disputes about Inter-State boundaries]
4. Land Revenue Administration as described under the following heads :
(i) Constitution and Organisation of and procedure in Rent and Revenue Courts;
(ii)(a) Assessment and collection of land revenue and rent;
(b) Laws regarding land tenures, relations between landlords and tenants, collection of rents and public demands;
(c) Land Improvement and Agricultural Loans excluding loans under the Orissa Intensive Cultivation Scheme Loans Rules;
[(d) Colonisation, disposal of State Land and alienation of land]
(e) Rights in or over land
(f) Escheats;
(g) Maintenance of land records, survey for revenue purposes, record-of-rights;
(h) Court of Wards encumbered and attached estates;
(i) Management of Government estates.
(Note -Including jurisdiction over Revenue Officers, partition of estates, collection and assessment of cess (including embankment cess), land registration, administration of the Public Demands Recovery Act.)
[5. Special Relief and Disaster Management].
6. Land acquisition (including acquisition under Orissa Development of Industries, etc. Act).
7. Treasure Trove.
8. Registration of deeds and documents.
9. [* * *]
10. Duties in respect of succession of agricultural land.
11. Estate duty in respect of agricultural land.
[12. Matters relating to the non-Gazetted establishment under the administrative control of Revenue Department.
13. All matters relating to persons employed in the Settlement, Consolidation and Registration hierarchies.
14. Administrative charges of all Circuit Houses, Revenue Inspection Bungalows and Revenue Rest Sheds.
15. Administrative charge of all the residential buildings borne in the books of Revenue Department.
16. Administrative charge of all the not-residential buildings borne in the books of Revenue Department.]
17. Gazetteers and Statistical Memoirs.
[18. Libraries maintained in the Revenue Department and in the offices subordinate thereto.]
19. Holidays.
20. Grant of rent-free quarters for officers under the control of the Revenue Department.
21. Crop reports and forecasts.
22. Water-rate and Cess.
23. Betterment Levy.
24. Departmental construction of Revenue Buildings.
25. Fire accidents.
26. Cyclones.
27. Administration of Orissa Compulsory Labour Act.
28. National water-supply and sanitation schemes.
29. Recovery of loans granted to the displaced persons from East Pakistan.
[30. Sairat.]
31. All matters relating to Orissa Money Lenders Act and money lenders.
32. Stamps.
[33. All matters relating to Relief and Rehabilitation of displaced persons of National Test Range, Baliapal in Balasore District.]
[34. Societies Registration Act.]
2. Land Reforms 1. Anchal Sasan.
2. Bhoodan Yagna.
3. Estate Abolition and management.
4. Consolidation of holdings.
Union Subjects
V. Excise 1. Excise 1. Salt in so far as the subject is administered by the Member (Excise), Board of Revenue.
State Subjects
1. Excise, the control of production, manufacture, possession transport, purchase and sale of intoxicating drugs and liquors and levying of licence fees on or relating to such articles.
2. Control of officers serving in the Excise Department.
[3. Administrative charge of all residential and non-residential buildings borne in the books of the Excise Department.]
4. Grant of rent-free quarters to officers under the control of the Excise Department.
5. Duties of Excise on the following goods manufactured or produced in the State and countervailing duties at the same or lower rates on similar goods manufactured or produced elsewhere in India :
(a) Alcoholic liquors for human consumption.
(b) Opium, India hemp and other narcotic drugs but not including medicinal and toilet preparations containing alcohol of any substances mentioned in these sub-paragraphs
6. Prohibition
Union Subjects
[VI. Higher Education] 1. University 1. University Grants Commission
State Subjects
1. University (Excluding Orissa University of Agriculture and Technology) and University Education.
2. Research Centre for Higher Studies (like the Nabakrushna Choudhury Centre for Development Studies and Institute of Physics).
Union Subjects
2. N.C.C. 1. National Cadet Corps.
3. Scholarship and Stipend 1. National Talent Scholarship.
2. National Scholarships.
State Subject
1. Loan Stipend Fund.
State Subjects
4. Degree College 1. Degree Education, including Degree Colleges, Government and Private and Autonomous Colleges.
2. State Education Tribunal
3. Libraries (Higher Secondary Schools, Vocational Schools, College and University).
State Subjects
5. Higher Secondary Education 1. Higher Secondary Education including +2 Colleges and Higher Secondary Schools.
2. Vocational Education at Higher Secondary level including Vocational School.
3. Council of Higher Secondary Education
4. State Selection Board
5. Orissa Bureau of Text Book Preparation and Production.
State Subjects
6. General 1. Control of all officers and staff under the Department of Higher Education.
2. Administrative charge of all buildings under the control of the Department of Higher Education.
3. Grant of rent-free quarters to the Officers under the control of the Department.
4. All Acts, Rules and Regulations concerning the subjects dealt within the Department of Higher Education.
[5. Youth Red Cross.
6. Rovers and Rangers.]
Union Subjects
VIA. School and Mass Education 1. Awards 1. National Award to Teachers
State Subjects
2. Primary Education 1. Primary Education and Early Childhood Care and Education including Primary Schools and Upper Primary Schools.
2. Paper Cell
State Subjects
3. Secondary Education 1. Secondary Education including Secondary Schools.
2. Special Education.
3. Minority Community Education.
4. District Selection Boards
5. Board of Secondary Education.
6. Text Book Press.
7. English Language Teaching Institute.
8. Libraries (Schools).
State Subjects
4. Teachers' Training 1. Teachers, Education and Training including Teachers' Training Colleges and Teachers' Training Schools.
2. State Council of Educational Research and Training.
3. All Teachers' Training Programmes including Institute of Advanced Studies in Education, College of Teachers' Education and District Institute of Education and Training.
4. State Institute of Educational Technology.
State Subjects
5. Mass and Adult Education 1. Non-Formal Education.
2. Mass Education including Adult Education
3. State Resource Centre and District Resource Unit.
State subjects
6. General 1. Control of all officers and staff serving under the Department of Schools and Mass Education.
2. Administrative charge of all buildings under the control of the Department of Schools and Mass Education.
3. Grant of rent-free quarters to officers under the control of the Department.
4. All Acts, Rules and Regulations concerning the subjects dealt with in the Department of Schools and Mass Education.]
[5. Junior Red Cross.
6. Scouts and Guides.]
[VII.] [Sports and Youth Services.] 1. Sports Union Subject
Nil
State Subjects
1. Development of Sports.
2. Imparting Training for Development of games.
3. Sports, Schools and Sports Hostel.
4. Stadiums and Sports Expenses.
5. Rural Sports Centres.
6. Sports Coaching Programme.
7. Matters relating to all Sports and Games, Associations Organisations/institutions.
8. Control of Officers working under the Directorate of Sports.
9. Sports Council.
10. Games and Sports Education and Training.
2. [* * *]
Union Subjects.
["VII-A Tourism and Culture 1. Tourism 1. Development Tourism
State Subjects
1. Tourist Office
2. Tourist Counter
3. Creation of facilities for tourists a different places of attractions.
4. Projection of the tourist image of the State.
5. Orissa Tourism Development Corporation Limited and the facilities created by it for the tourists.
6. Subsidiary Companies formed BY QTDC.
7. Inquiries and Statistics for the purpose of any of the matters specified in the list.
8. Administration of Orissa Tourism Service.
9. Control of Officers working in Tourism Department.
10. Administrative charge of all buildings occupied by Tourism Department other than residences in New Capital, Bhubaneswar and Puri.
11. Grant of rent free quarters to officers serving under the administrative control of Tourism Department.
12. Financial Assistance to Local Bodies for development of Social Tourism in the State.
13. Hotel Management and Catering Technology.
Union Subject
2. Culture 1. Archaeology
State Subjects
1. Archaeology
2. Archives
3. Museum
4. Development of Modern Indian Language.
5. Development of Arts like Dance, Drama, Music and Fine Arts, etc.
6. Art Education
7. Sangit Mohavidyalaya
8. Students Excursion and Other Excursion for educational purposes outside the State.
9. Cultural Excursions
10. Other Cultural Schemes and Projects
11. Financial Assistance to distinguished Artists and men of letters.
12. Sahitya Academy and Similar Literary Bodies.
13. State Library and Public Libraries (except Libraries attached to Educational Institutions, Government Department and offices).
14. Arts and Crafts Colleges at Khalikote and Bhubaneswar and V.D. Arts and Crafts School at Jeypore.
15. Deputation of Cultural Troups to different States and outside the Country. .
16. Theatre and Drama Performance.]
State Subjects
VIII. Health and Family Welfare 1. Health 1. Regulation of medical qualification and standards.
2. Medical administration including hospitals, dispensaries and asylums and provision for medical education.
Union Subjects
2. Sports and Culture 1. Archaeology
State Subjects
1. Archaeology
2. Archives
3. Museum;
4. Development of Modern Indian Languages
5. Development of Arts, like -
(a) Dance;
(b) Drama;
(c) Music;
(d) Fine Arts, etc.
6. Development of Sports
7. Students' excursion and other excursion for educational purposes outside the State.
8. Cultural excursion.
9. Other Cultural Schemes.
10. Financial assistance to distinguished artists and men of letters.
11. Control of officers serving in and buildings belonging to Sports and Culture.
12. Sahitya Academy and similar literary bodies.
13. State Library and Public Libraries (except libraries attached to Educational Institutions and Government Offices);
14. Art and Crafts School at Khalikote and Vikram Development Art School at Jeypore".
3. Control of officers serving in the Medical Department.
4. Administrative charge of all buildings occupied by the Medical Department other than residences in the new Capital and at Puri.
5. Grant of rent-free quarters for officers under the control of the Department.
6. Licences regarding manufacture and sale of drugs other than dangerous and intoxicating drugs.
State Subjects
2. Public Health 1. Public health and sanitation.
2. Pilgrimages other than pilgrimages outside India.
3. Adulteration of food-stuff and other goods.
4. Control of officers serving in the Public Health Department.
5. Administrative charge of all buildings occupied by the Public Health Department other than residences in the new Capital and at Puri.
[6. Registration of Births and Deaths Act, 1969 (Act 18 of 1969).]
7. [* * *].
8. Grant of rent-free quarters to officers under the control of the department.
Union Subjects
3. Family Welfare 1. Appointment of State and District Honorary Family Welfare Education Leaders.
2. Grant-in-aid to Voluntary Organisation for Family Welfare work exceed in the limit of State Government to sanction such grant-in-aid.
State Subjects
1. Appointment of Block and Group Family Welfare Honorary Education Leaders.
2. Grant-in-aid to Voluntary organisations for family planning work within the limit fixed by Government of India.
3. Control of officers serving under the Family Welfare Department.
4. Administrative charge of all buildings constructed for Family Welfare Organisation.
5. Administration of family Welfare Programme in the State.
6. Administration of all Family Welfare Institution and Training Centres.
Union Subject
[IX. Agriculture] Agriculture 1. Produce Cass Act.
State Subjects
1. Agriculture including research institute, experimental demonstration and other farms introduction of improved method, provision for agricultural education, protection against destruction by insects and prevention of plants diseases.
2. Control of all Officers serving in Agriculture Department.
3. Administrative charge of buildings occupied by Agriculture Department other than residences in the New Capital and at Puri.
4. Grant on rent-free quarters to Officers under the control of the Department.
5. Soil Conservation.
6. Drought prone area Programme.
7. Orissa University of Agriculture and Technology.
8. Horticulture.
9. [* * *]
10. [* * *]
11. The Orissa Agro Industries Corporation.
12. The Orissa State Seeds Corporation.
13. The Orissa State Cashew Development Corporation.
14. Precurement, distribution and quality control of Agriculture inputs.
15. The Seed Certification Agency.
16. The Orissa State Oil seeds Growers' Federation.]
[17. Planning and Implementation of Land and Water Management through the State Land Use Board]
[18. Implementation of National Waste Land Development Board Schemes on Waste Land Development in non-forest land.]
State Subjects
[IX-A. Co-operation 1. Co-operation 1. Co-operative Societies.
2. Rural Development including Rural credit and rural indebtedness.
3. Control of all Officers serving in the Department.
4. Administrative charge of buildings occupied by the Department other than residences in the new Capital and at Puri
[5. Crop Loan Insurance Scheme.]
2. Marketing Organisation 1. Co-operative Marketing.
2. Regulated Market and Marketing Intelligence.
3. Orissa State Warehousing Corporation.]
Union Subjects
[X. Forest and Environment] 1. Forest [1. Matters relating to Indian Forest Service Officers such as posting transfer, leave, General Provident Fund, pay and allowances advance (except Motor Car and House Building), deputation pension, pensionary benefits, initiation and disposal of disciplinary proceedings, trainings, Group Insurance Scheme matters pertaining to conduct rules, Leave Travel Concession and medical attendance etc. which have not been specifically allotted to General Administration Department.
State Subjects
1. Forests including preservation of games therein.
2. Protection of wild animals and birds.
3. Rewards for destruction of wild animals.
4. Sericulture.
5. Control of all officers employed in the Forest Department.
6. Grant of rent-free quarters to officers under the control of the Department.
7. Orissa Forest Corporation
8. Zoological Gardens/Sanctuaries/National Park.
9. Afforestation/Re-generation of Forests.
10. Social Forestry Project
11. Kendu Leaf Operation
12. Rewards for protection of Forest/Plantation, etc.
2. Environmental Protection and Conservation 1. Nodal agency for Environmental Management and Conservation.
2. Implementation of Pollution Control Acts and Rules.
3. Environmental Impact Assessment of Development Projects/ Industries.
4. [* * *]
5. Eco-management and protection of natural living resources and endangered ecosystems including wet lands, waste lands, grass lands, mango-groves.
6. Eco-restoration development, protection and maintenance of selected nature reserves/location.
7. Promotion of Environmental Awareness and Environmental Education.
8. Promotion of research education and training or human resource development on environmental, conservation and protection.
9. Museum of Natural History.
10. State Pollution Control and Prevention Board.
11. Overall co-ordination of conservation and management of Chilika Lake and Anshupa Lake and mango-groves areas of the State.
12. Parija National Plant Resources Centre.
13. Chandaka Elephant Sanctuary.]
Union Subjects
[XI. Industries 1. Industries 1. Joint Stock Company
Note-Include Provident Insurances Societies and Life Insurance Companies except Societies Registration Act.
State Subjects
1. Development of Industries and all matters connected therewith.
2. Grant of State-aid under the Orissa State-aid to Industries Act.
3. Control of the Officers serving in the Industries Department.
4. Administration charge of the building occupied by the Department of the residences in the New Capital and at Puri.
5. Grant of rent free quarters to officers under the control of the Department.
6. Technical Education including higher technical training in India and abroad.
7. Industries Survey
8. Standards
9. State Purchasing Organisation
10. Pilot Projects
11. Rural Industries Centre
12. Panchayat Samity Industries
13. Orissa Instruments Company
2. Handicrafts 1. Handicrafts
2. The Orissa Co-operative Handicrafts Corporation
3. Export Development Corporation
Union Subjects
3. Village and Cottage Industries 1. Salt except in so far as the subject is assigned to the Excise Department
2. The Orissa Khadi, Village and Cottage Industries Board.
3. Matters connected with research, training and manufacture and supply of equipments for Village and Cottage Industries.
4. Administration of Gold Control and Rehabilitation of Goldsmith.]
Union Subjects
[XI-A. Textiles and Handloom Nil
State Subjects
(i) Development of Textile industries.
(ii) Development of Handloom.
(iii) Orissa Handloom Corporation.
(iv) Orissa State Textile Corporation Ltd., Choudwar.
(v) Orissa Textile Mills Ltd., Choudwar.
(vi) Orissa State Co-operative Spinning Mills Federation Ltd., Bhubaneswar.
(vii) New Mayurbhanj Textiles.
(viii) Orissa State Powerloom (Servicing) Co-operative Society.]
Union Subjects
XII. Mining and Geology 1. Mining 1. Administration of Mineral Development Act and rules
2. Development of mineral resources
3. Geological survey.
State Subjects
[1. Mineral research.
2. Development and utilisation of mineral resources.
3. Development and administration of minor minerals.
4. Survey and exploration of mineral resources.
5. Engineering Geology and investigation of mineral potential survey in the reservoir areas of potential irrigation projects and evaluation and assessment of ground water resources.
6. Orissa Mining Corporation Limited.
7. Orissa Mining Corporation Alloys Limited.
8. Administration of Orissa Mining Areas Development Fund.]
Union Subjects
XIII. Commerce and Transport 1. Commerce 1. Shipping and navigation.
2. Light-houses including lightships, beacons and other provisions for the safety of shipping and aircraft.
3. Port quarantine including hospitals connected therewith, seamen's and marine hospitals.
4. Post, telegraphs, telephones, wireless, broadcasting and other like forms of communication.
5. Customs.
6. Commerce including banking.
7. [* * *]
8. Patents, inventions and designs.
9. Emigration from and immigration into India and inter-State immigration.
State Subjects
1. Ports.
2. Stores.
3. Grant of rent-free quarters to Officers under the control of the Department.
4. State Government Press excluding Text-Book Press, Bhubaneswar.
5. Stationery.
6. Forms.
7. Inland Water Transport.
8. Administration of various Navigation Act and Rules made thereunder pertaining to Inland Water Transport.
[9. Office equipments.
10. Printing]
11. [* * *]
Union Subjects
2. Transport 1. Communication to the extent described under the head "Railways".
2. [* * *]
State Subjects
1. Control of motor vehicles so far as it concerns the co-ordination of motor transport in the State and requisitioning thereof for public and defence purposes.
2. Control of motor vehicles including administration of the Motor Vehicles Act and the Motor Vehicles Taxation Act and all questions connected therewith.
3. Rail road co-ordination.
4. Nationalisation of Road Transport Services.
5. Orissa Board of Communication and Transport.
6. Distribution of Motor Vehicle grant.
7. Operation of Transport Pool.
8. [* * *]
9. [* * *]
10. [* * *]
[11. Administration of Orissa State Commercial [* * *] Corporation.]
[12. Administration of the Orissa State Commercial Transport Corporation.]
3. [* * *]
Union Subject
XIV. Labour and Employment 1. Labour and Employment 1. Employment Exchanges Organisation.
State Subjects
1. Administration of Factories Act, 1948.
2. Industrial Disputes and Administration of Industrial Disputes Act, 1947.
3. Regulations of employment of children in undertakings.
4. Administration of the Indian Boilers Act, 1923.
5. Administration of the Indian Trade Union Act, 1925.
6. Smoke nuisance.
7. Administration of Minimum Wages Act, 1948.
8. All subjects relating to International Labour Organisation and Questionairies.
9. Matters relating, to Tea District Emigrant, Labour and Plantation Labour.
10. Administration of Orissa Shops and Commercial Establishment Act, 1956.
11. Matters relating of Labour Officers in India and abroad.
12. Administration of Industrial Statistics Act, 1953.
13. Welfare of Labour including administration of Employees' Provident Funds Act, 1952; Employees' Liabilities Act, 1948; Employees' State Insurance Act, 1948; Personal Injury (E.P.) Act, 1962; Maternity Benefits Act, 1953; Workmen's Compensation Act, 1926; Payment of Wages Act, 1936 and matters relating to Bonus, Commission, State Labour Advisory and Stowing Board.
14. Grant of rent-free quarters to officers under the control of the Department.
15. Relationship between labour and management including the administration of Industrial Employment (S.O.) Act, 1946 and matters relating to Emergency Production Committee and Worker's Education.
16. Administration of Motor Transport Workers Act, 1961.
[17. Payment of Bonus Act, 1965.]
18. Working Journalists and other News Paper Employees' (Conditions of Service) and Miscellaneous Provisions Act, 1955.
19. Beedi and Cigar Workers' (Conditions of Employment) Act, 1966.
20. Orissa Welfare Officers' (Recruitment and Conditions of Service) Rules.
21. Wage Boards' recommendation and implementation thereof.
22. Contract Labour (Regulations and Abolition). Act, 1970.
23. Indian Labour Conference Standing Labour Committee.
24. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979.
25. Equal Remuneration Act, 1976.
Union Subjects
XV. Law 1. Judicial 1. Civil law including laws regarding status, property rights, liabilities and Civil Procedure.
2. Criminal law including Criminal Procedure.
These items include opinion on Bills circulated by the Government of India on subjects not specifically dealt with by any other Administrative Department.
State Subjects
1. The Orissa Judicial Service.
2. Administration of Justice, including constitution, powers, maintenance and Organisation of Courts of Civil and Criminal jurisdiction within the State. The subject includes -
(a) Acts, Administration and extension for judicial purposes;
(b) Appeals against sentences in lower Courts;
(c) Court-fees;
(d) Civil Courts-Building and Establishment;
(e) Court language;
(f) Examinations-Pleadership and Mukhtarship;
(g) Extradition of fugitive offenders;
(h) Forms-Judicial;
(i) Law Officers of Government in all Courts-Appointment of; [(Except appointment of Law Officers under the Orissa State Prosecution Service Rules, 1997)]
(j) Inter-State property;
(k) Jurisdiction over judicial officers;
(l) Jurors and assessors;
(m) Law books, law reports, chronological tables;
(n) Legal business-Conduct of;
(o) Lunatics criminals;
(p) Petition for mercy from and remission or suspension (under Section 401 of the Criminal Procedure Code) of the sentences of all prisoners except political prisoners);
(q) Release of transported convicts;
(r) Probate and letters of administration granted to persons of European extraction.
3. [* * *]
4. Evidence and oaths, recognition of laws, Public Acts and records and judicial proceedings.
5. Hindu marriage and divorce, infant and minors, adoption, Wills, intestacy and succession, joint family and partition.
6. Transfer of property other than agricultural land.
7. Trust and Trustees.
8. Bankruptcy and insolvency.
9. Administrator-General and official trustee.
10. Legal profession.
11. Provincial law reports including supply to Government and to the public.
12. Control of all Class III and Class IV Government servants' establishment employed in the offices of or subordinate to District and Sessions Judges.
13. Imposition by legislation of punishment by fine, penalty or imprisonment for enforcing any law of State relating to any State Subject.
14. Administrative charge of all buildings occupied by Civil Courts.
15. Administrative charge of all residences of judicial officers other than officers of the Indian Civil Service not located in the new Capital and at Puri.
16. Sanction to the defences of public servants at the expense of Government in Civil and Criminal cases.
17. Grant of rent-free quarters to officers under the control of the Department.
18. Hindu Religious Endowments and Act relating thereto.
[19. Registration of Mohammedan Marriages.]
20. Registration of Births and Deaths and Marriage Act, 1886 (except the Registration of Births and Deaths Act 18 of 1969 allotted against Health and Family Welfare Department].
21. Converts Marriage Dissolution Act, 1866.
22. Indian Divorce Act, 1869.
23. Indian Christian Marriage Act.
24. Marriages' Validation Act, 1862.
25. The Child Marriage Restraint Act, 1929.
26. Hindu Marriage (Validation of Proceedings) Act, '1960.
27. Dissolution of Muslim Marriage Act, 1959.
28. Foreign Marriage Act, 1969.
29. Special Marriage Act, 1954.
30. Anand Marriage Act 1909.
31. Arya Marriage Validation Act, 1937.
32. Hindu Widows' Re-marriage Act, 1856. (Repealed by C.A.24 of 1983)
33. Orissa Hindu Marriage Registration Rules, 1960.
State Subjects
2. Legislative 1. Advising other departments on the expediency of legislation, the competence of the State Legislature to enact laws, necessity for the recommendation of the Governor, previous sanction of the President or for reservation for the President's assent.
2. Drafting of all official Bills and Ordinances of different Departments of Government in accordance with the memorandum approved by the Council of Ministers.
3. Examination of all unofficial Bills and advising all Administrative Departments on the subject-matter.
4. Certification of all official and not-official Bills after they are passed by the Legislature of the State and their first and final publication. The printing and publication of Ordinances.
5. Preparation of the annual compilation of Orissa Laws and printing them in book form.
6. Drafting of all Regulations in accordance with the instructions of the Administrative Departments, taking of steps for enforcing them as laws of the State including their first publication.
7. Custody of authenticated copies of the Orissa Laws.
8. Advising other Departments and the drafts prepared by them in respect of Statutory Rules, Notifications, Orders, etc. or of bye-law to be issued by Administrative Department and giving them a scrutiny before their final publication.
9. Revision of Orissa Acts, Codes and collection of Statutory Rules and Orders including -
(i) the preparation and revision of Orissa Code;
(ii) the preparation and revision of local Statutory Rules and Orders.
10. The preparation and issue of lists showing the effects of the legislation.
11. Republication of the Bills and Acts of the Parliament in the Orissa, Gazette in consultation with the Administrative Departments concemec
12. The preparation and printing of modified edition of laws in Orissa; showing all amendments made at the instance of other Administrative Departments.
State Subjects
[3. Translation 1. Translation of laws and other statutory notifications into the regions language of the State.
2. Printing of Oriya translation of laws.]
Union Subject
XVI. Works 1. Appointment 1. The Indian Service of Engineers (other than Irrigation and Power)
State Subjects
1. Orissa Service of Engineers (Roads and Buildings).
2. [* * *]
3. Control of all officers serving in the Department.
4. Control of alt petty and office establishment.
5. Grant of rent-free quarters to officers under the control of the Department.
Union Subjects
2. Roads and Buildings 1. Immovable property in the State acquired by and maintained at the cost of Union Government.
(Note-This item includes the construction and maintenance of Civil and Military buildings and other works on behalf of the Union Government)
2. Civil Aviation, construction and maintenance of landing grounds.
3. National Highways so far as State Governments are entrusted with their construction and maintenance.
State Subjects
1. Residences of the Governor.
2. The administrative charge of all Capital buildings at Bhubaneswar, Cuttack and Puri.
3. The-Administrative charge of Secretariat and Assembly Chamber in the new Capital.
4. Public Works included under the following heads :
(a) construction and maintenance of State buildings (other than residences of Governor), save in so far as the work is under the orders of Government undertaken by the Department using or requiring such buildings;
(b) care of monuments and tombs of archaeological and historical interest as may be entrusted to the P.W.D.;
(c) roads, bridges, ferries, tunnels, ropeways, causeways and other means of communications;
(d) Administrative charge of the Inspection Bungalows and Rest-sheds.
5. Installation and maintenance of electrical wiring and other apparatus in Government buildings.
6. Codes-Publication of Orissa Public Works Department Code.
[7. Construction and maintenance of Public Health Installations in Orissa Bhawan, New Delhi and Utkal Bhawan, Calcutta.]
[8. Execution of Septic Tanks, Road pits and Wells where Central Swerage system and water-supply are not in existence.]
Union Subject
XVII. Irrigation and Power 1. Appointment 1. The Indian Service of Engineers' Irrigation, Electrical and Mechanical
State Subjects
1. Orissa Service of Engineers Electrical/Irrigation.
2. Orissa Service of Engineers Electrical/Mechanical.
2-A. Orissa Service of Engineers (Rural Engineering as it stood on the 10th June, 1980.)
3. Control of all officers serving in the Department.
4. Control of all petty and office establishment and all water regulation, navigation and special revenue establishment of the Orissa canals.
5. Grant of rent-free quarters to officers under the control of the Department.
6. Orissa Construction Corporation.
State Subjects
2. Irrigation, Flood Control, Embankment and Drainage 1. Administration of various Navigation, Embankment and Drainage Act and rules made thereunder.
2. Water for irrigation and navigation canals, drainage, embankments and water storage and all works connected therewith.
3. Maintenance of Indian waterways.
4. Construction and maintenance of building required solely for the administration of canals and embankments.
5. Flood control and river taming works.
[6. All matters relating to Civil Construction and maintenance of Dam Projects except Upper Indravati Hydro-electric Project up to the point of generation in co-ordination with the Energy Department.]
[7. Command Area Development.]
State Subject
3. Hirakud Project 1. All matters relating to Hirakud Project.
State Subjects
4. Electricity 1. Administration of the Indian Electricity Act, 1910 and the rules made thereunder, i.e., grant of licence for electricity supply and inspection of electrical installations.
2. Administration of the Electricity (Supply) Act, 1948.
3. Water power.
4. State Electricity Board.
5. Preparation, construction, maintenance and operation of Government Electrical Schemes-Hydro or Thermal Stations and construction of such transmission lines and distribution systems, sub-stations, etc. connect therewith as are not transferred to the State Electricity Board.
6. Making out rate for sale of power generated by Government installations.
7. Encouraging utilsation of electrical energy including mode! schemes and shoe-rooms.
8. The electricity aspect of the Duduma and Hirakud Dam Projects.
9. Talcher Thermal Scheme.
10. All matters relating to land acquisition, land reclamation and re-settlement in connection with the projects pertaining to the Department.
State Subjects
5. Rural Development 1. Technical assistance to Panchayat Samitis.
2. Residual functions of the erestwhile Rural Development Department.
State Subjects
XVIII. Food and Civil Supplies 1. Supply 1. Control of food-stuffs.
2. Control over other essential commodities.
3. Procurement and distribution of food-grains.
4. Priorities in the matter of Railways Transport.
5. Weights and measures.
6. Marketing Intelligence.
Union Subjects
[XIX.] [Scheduled Tribes and Scheduled Castes Development] 1. Scheduled Tribes welfare 1. Welfare of ex-Criminal Tribes.
2. Inclusion and exclusion in the Scheduled list for tribes.
3. Prevention on atrocities so far as it relates to Scheduled Tribes.
State Subjects
1. Welfare of Scheduled Tribes, Execution of Special Schemes and Co-ordination of the works undertaken by other Departments of the Government in this direction.
2. Submission of annual report to the President regarding administration of Scheduled Areas.
3. All matters relating to Tribes Advisory Council.
4. Application of laws to the Scheduled Areas.
5. Regulations for peace and good governments of Scheduled Areas.
6. Problem of shifting cultivation.
7. Organisation and control of Tribal and Scheduled Caste Research-cum-Training Institute.
8. Central Grants under Article 275 (1) of the Constitution of India.
9. Sub-Plan for tribal regions and matters related thereto.
10. Latter relating to the Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 and rules framed thereunder.
11. Matters relating to Tribal Development Co-operative Corporation.
12. Education of Scheduled Tribes.
13. Matters relating to Academy of Tribal Dialect and Culture.
14. Rehabilitation and re-settlement of tribals.
15. All Plans, non-Plan Central and Centrally Sponsored Schemes concerning tribals.
16. The entire field establishment and matters relating to Education under the erstwhile Harijan and Tribal Welfare Department except the Educational institution for Scheduled Castes.
Union Subjects
2. Scheduled Castes welfare 1. Removal of untouchability.
2. Inclusion and exclusion in the scheduled list for Scheduled Castes.
3. Prevention of atrocities so far as it relates to Scheduled Castes.
State Subjects
1. Welfare of Scheduled Castes including execution of Special Scheme and Co-ordination to the works undertaken by other Departments of the Government in this direction.
2. All matters relating to State Scheduled Castes Welfare Board.
3. Matters relating to the Scheduled Castes and Scheduled Tribes Development Finance Co-operative Corporation.
4. All Plans, non-Plan Central and Centrally Sponsored Schemes concerning Scheduled Castes.
3. [* * *]
State Subjects
XX. Planning and Co-ordination 1. Planning 1. Five-year plans, annual plans and matters connected therewith.
2. District and Regional Plan.
3. State Planning Board
4. Man-power Projection and Planning.
5. State Evaluation Unit.
6. Issue of general guidelines regarding formation and implementation of Developmental Programmes at the district level by the District Development Boards and other agencies.
7. Co-ordination and analysis of data required by the Government in execution of the economic and social policy and interpretation of statistics.
[8. Architectural Wing and Building Centre relating to Public Works.]
2. Co-ordination 1. Inter-Departmental Co-ordination in the matter of formulation and implementation of development programmes.
2. Servicing the Inter-Departmental Committee of Secretaries.
3. Fortnight confidential reports of District Magistrates for purpose of co-ordination of developmental activities.
4. Volunteer programme in Orissa.
5. Co-ordination of special employment programmes of the State.
[6. Co-ordination of Projects sponsored for assistance of World Bank and its subsidiaries except processing of the reimbursement claims.]
7. [* * *]
3. Training 1. Training assistance under Technical Aid Programmes.
4. [* * *]
5. Bureau of Statistics and Economics 1. Matters relating to the Bureau of Statistics and Economics.
Union Subject
[XX-A. Public Enterprises] Public Enterprises Nil
State Subjects
1. Laying down general policies and directives of management, marketing, finances, services, etc. of Public Undertakings and review of their performances.
2. Planning of new Public Undertakings of all categories.
3. Project Approval Committee.
4. Recruitment policies to regulate recruitment to all posts under Public Sector Undertakings.
5. Recruitment to the posts of Directors and higher posts in Public Sector Undertakings, including deputation to those posts.
6. Enforcement of financial discipline and propriety in Budgeting, Accounting and Audit in the Public Sector Undertakings.
7. Prescribing Procedure for finalising all contract and purchases and to enforce the same.
8. Eliciting information and data from Public Sector Undertakings and to take preventive measures against their becoming sick.
9. Enforcing mutual assistance and co-operation among Public Sector Undertakings.
10. According concurrence of MOUS and reviewing their progress.
11. Nomination of a representative to be a member of the Board of Directors of such undertakings as may be considered necessary.
Union Subjects
[XXI. Panchayati Raj] 1. Community Development 1. Allotment of Community Development Blocks.
2. Allotment of Extension Training Centres, Basic Agricultural Schools and other such training institutes.
State Subjects
1. Extension Training Centres.
2. Orientation and Training of Block Development Officers and all officers at all levels connected with development programmes in the Philosophy of Community development in service training of Village Level Workers and training of village Leaders.
3. Immediate control of all Officers serving in the Community Development Blocks and Extension Training Centres.
4. Administration charge of the building occupied by the officers of Community Development Blocks and Extension Training Centres.
5. Administrative Intelligence Unit.
6. The Orissa Panchayat Samiti Act, 1959.
7. Delimitation and Constitution of Panchayat Samitis.
8. Training of Members, Zilla Parishads and Panchayat Samitis.
9. Well Construction Programme.
10. Economic Rehabilitation of Rural Poor.
11. National Rural Employment Programme.
12. Integrated Rural Development Programme.
13. Bonded Labour Scheme and Rehabilitation of Bonded Labour.
14. All matters relating to Prime Minister's Programme for Small and Marginal Farmers.
15. Rural Landless Employment Guarantee Programme.
16. Construction and maintenance of all Block Office Building and Block Residential Quarters.
17. Panchayat Samiti Roads-Panchayat Samiti Roads except 4,500 kms. of Standardised Panchayat Samiti Roads and 3,500 kms. of Panchayat Samiti Roads at the rate of about 10 kms. of Panchayat Samiti Roads in each Panchayat Samiti as will be indicated by R.D. Department.
18. Risk Fund for Consumption Credit.
19. Dug well Programme.
[20. All matters relating to Universal Health Insurance Scheme for families below poverty line, Group Health Insurance Scheme for Self-Help Groups and Credit Linked Groups.]
State Subjects
2. Gram Panchayats 1. The Orissa Grama Panchayat Act, 1964.
2. Audit of accounts of Grama Panchayats.
3. Grants and loans to Grama Panchayats.
4. Terms and conditions of transfer of public properties to Grama Panchayats.
5. Establishment of Cattle Pound in Grama Panchayats and Prevention of cattle trespass.
6. Establishment and formation of Grama Panchayat and Adalat Panchayats.
7. Construction and repairs of Graingolas and Panchayat Ghar.
8. Panchayat Budget and Taxes.
9. Training of Secretaries and Members of Grama Panchayats.
10. Country Planning.
11. Panchayat Roads
12. Panchayat Buildings.
Union Subject
XXI-A. Women and Child Development 1. Social Welfare 1. Central Social Welfare Board.
State Subjects
1. Nutrition and Feeding Programmes for Women and Children.
2. Programmes for mentally retarded and physically handicapped.
3. Orphanages.
4. Dowry prohibition.
5. State Social Welfare Advisory Board.
6. Mahila Samitis.
7. Welfare and Social Security Programmes for women and children
8. Vocational training for rural women.
9. Old age pension scheme.
10. Establishment and maintenance of protective homes under the Suppression of Immoral Traffic in Women and Girls' Act, 1956.
11. Juvenile Homes.
12. Observation Homes.
13. Special Homes.
14. After Care Home under Juvenile Justice Services.
15. Juvenile Welfare Boards and State Advisory Boards.
16. Juvenile Courts.
17. Control of Begging and Beggars in rural areas.
18. Adoption.
19. Maintenance of Balwadi and Cretches.
20. Short Stay Homes for women and girls,
21. Working Women's Hostel.
22. Support to training and employment programme for women (STEP).
23. Awareness generation schemes for women and children.
24. Balika Mandala.
25. Rastriya Mahila Kosh.
26. Mahila Samridhi Yojana.
State Subjects
27. Mahila Vikas Samabaya Nigama.
28. State Commission for women.
29. Children under difficult circumstances.
30. State council for child welfare.
31. Co-operation for American Relief Everywhere (CARE)
32. State Children Fund.
33. Field Establishment relating to Integrated Child Development Scheme and Social Welfare at the District, Sub-Division and Block levels.
34. Social Safety Net.
35. Home Economics Training Centre and Administrative charge of the Buildings occupied by such Centres.
State Subjects
XXII. Housing and Urban Development 1. Urban Development 1. Local-self Government-Constitution and power of Municipal Corporation, Municipalities and Notified Area Council, Improvement Trust and matters arising under Cantonment Act, 1924.
2. Burials and burial grounds, cremation grounds within the jurisdiction of Municipal Corporation, Municipalities and Notified Area Councils.
3. Markets, fairs, ferries and ghats within the jurisdiction of Municipalities and Notified Areas.
4. Grant of rent-free quarters to officers under the control of the Department.
5. Tramways within Municipal areas.
6. Control of begging and beggars.
7. Town Planning and Town Improvement.
8. Urban water-supply and drainage.
9. Slum clearance.
10. Relief and Rehabilitation of displaced persons from erstwhile East Pakistan, except recovery of loans granted to the displaced persons from the erstwhile East Pakistan.
11. Management of evacuee property in the State.
12. Matters connected with the Dandakaranya Project.
13. Lodging House Fund.
14. Piped Water-supply.
15. Tube-wells and Piped water-supply in respect of Rural water-supply.
16. Urban Land (Ceiling and Regulation) Act, 1976.
17. Urban Property Tax.
2. Public Health Engineering 1. Orissa Service of Engineers (Public Health).
2. Control of all Officers serving in the Public Health Engineering Organisation.
3. Control of all office establishments of the Public Health Engineering Organisation:
4. Grant of rent-free quarters to the officers under the control of the Public Health Engineering Organisation.
[5. Construction and maintenance of external and internal Water-supply, Sanitary and Sewerage installation for State Government building both residential and non-residential except the construction and maintenance of Public health installations in Orissa Bhawan, New Delhi and Utkal Bhawan, Calcutta.]
6. Construction and maintenance of Urban Water-supply, Sanitary and Sewerage installation owned by Government.
7. Construction of Water-supply, Sanitary and Sewerage Scheme on behalf of local bodies at their cost and on payment of centages when required to do so.
State Subjects
3. Housing 1. Subsidised Industrial Housings.
2. Low Income Group Housing.
3. Middle Income Group Housing.
4. Village Housing Project Scheme.
5. Rental Housing.
5-A. Integrated Housing Scheme.
6. Land Acquisition and Development Scheme for Slum Clearance.
7. Administration of the House Rent Control Act, 1958.
Union Subjects
XXIII. Information and Public Relations Information and Public Relations 1. Broadcasting and Telecasting.
2. Production of documentary films relating to Orissa (through the Films Division of the Ministry of Information and Broadcasting).
[3. The Right to Information Act, 2005]
State Subjects
1. Publicity and propaganda including production of informative and educative literature on activities of Government Press Notes, advertisements, monthly summary of principal activities of the Government of Orissa, Fortnightly Press Reports, Utkal Prasanga and Orissa Review.
2. Translation and supply of newspaper extracts to Departments.
3. Regulation of the supply of Government Publications to the Government Officers and to the public except the Indian Law Reporter Service.
4. Monthly and annual reports on newspapers and periodicals published in Orissa.
5. Management and control of Reading Rooms of the Information and Public Relations Department.
6. Organisation of exhibitions for Departments of Government in the State and outside.
7. Organisation and celebration of republic day, national week and Independence day, etc.
8. Control of all officers serving under the Information and Public Relations Department.
9. Administrative charge of all buildings occupied by the Information and Public Relations Department other than residences in the new Capital and at Puri.
State Subjects
[XXIV. Science and Technology] 1. Development of Science and Technology 1. State Council on Science and Technology.
2. Nodal Agency for promotion of Science and Technology in the State.
3. Development, Co-ordination and Supervision of all activities relating to Information Technology including Computer, Communication and Software.
4. Application of Remote Sensing Technologies and Administration of Orissa Remote Sensing Application Centre.
5. Encouragement to and funding of application oriented research in Science and Technology.
6. Development and Administration of specific institution for research in the field of Science and Technology including Institutes of Life Sciences, Institute of Material Sciences.
7. Promotion and Development of research and institutions in the field of Atmospheric Sciences, Astronomical Sciences, Ocean Resources.
8. Science and Technology Communication through Awareness Promotion, Support to Institutional Organisations for Seminar/ Workshops, etc., Development of Science Centres and Administration of Pathani Samanta Planatorium.
9. Science and Technology Entreprenureship Development Programmes.
10. Development of Library and Ducumentation Centre for Science and Technology.
11. Orissa Bigyan Academy.
12. Pathani Samanta Planatorium.
13. Popularisation of Science.
2. Development of Renewable Energy Resources 1. Promotion and Development of Renewable Sources of Energy and Technologies comprising of Bio-energy, Wind Energy, Solar Energy, Wave and Tidal Energy and other new sources of energy.
2. Conservation of energy and promotion of energy saving devices.
3. Administration of the Orissa Renewable Energy Development Agency.
4. Implementation of Integrated Rural Energy Planning Programmes including Urjagram.
5. Development and Promotion of Appropriate Technologies.
Union Subjects
XXV. [* * *] Nil
State Subjects
[XXVI. Public Grievances and Pension Administration] 1. Grievances [1. Allegations and Complaints against the conduct of Government servants excepting-
(a) Complaints concerning policy matters;
(b) Complaints which have already been disposed of in a Department with the approval of Minister;
(c) Matters relating to Service Conditions;
(d) Complaints on commercial contracts;
(e) The cases which are quasi-judicial in nature or are sub judice.]
Union Subject
1. Youth Hostel
State Subjects
2. Youth Services 1. National Service Scheme
2. Institutions and Programmes of Youth Welfare including the Youth Welfare Board'.
3. Programmes of Students' Welfare.
4. Sports and Games for Students.
5. Scouts and Guides movement.
6. Students' Excursion.
7. The Orissa Lokpal and Lokayuktas Act, 1970 and matters connected therewith.
8. Other Public Grievances.
3. Pension Administration 1. Rules and Policy pertaining to Pension.
2. Pension Adalat.
3. Non-Government Aided School Teachers' Pension.
4. Pension of employees of Autonomous bodies.
5. Complaints relating to Pension.
State Subjects
[3. Administrative Reforms.] 1. Administrative Reforms
2.(a) Work Study by trained and qualified personnel.
(b) Instructions on management of services and techniques in Departments of Government/Heads of Department/ Other Offices/Other Organisations as decided by Government from time to time.
Union Subjects
[XXX. Minorities and Backward Classes Welfare. 1. Minorities Welfare 1. Identification of Minority Communities.
2. National Minorities Development and Finance Corporation.
3. Pre-examination coaching for Civil Services for Minorities.
4. Maulana Abul Kalom Azad Foundation
State Subjects
1. Welfare of Minorities, Formulations, Execution and Co-ordination of implementation of Special Schemes for Minorities.
2. All Plan, Non-Plan, Central and Centrally Sponsored Schemes concerning Minority Communities.
3. Nomination of Channalising Agency/Setting up Minorities Development and Finance Corporation for implementation of economic development programmes for the Minority Communities in the State.
4. Constitution of Commissioner for Minorities
5. 15-Point Programme for Welfare of Minorities.
Union Subjects
2. Backward Classes Welfare. 1. Report of the Commission to investigate the condition of Backward Classes set up under Article 340 of the Constitution.
2. National Commission for Backward Classes constituted to examine the request for inclusion in and exclusion from the Central List of Backward Classes.
State Subjects
1. Welfare of all other Backward Classes- "Execution of Special Scheme for other Backward classes and Co-ordination of work."
2. Identification of other Backward Classes, inclusion in and exclusion from the State list of other Backward Classes.
3. Matters relating to State Commission for other Backward Classes.
4. Matters relating to the Orissa Backward Classes Development Finance Co-operative Corporation.
5. All Plan, Non-Plan, Central and Centrally Sponsored Schemes concerning other Backward Classes.]

Second Schedule

[See Rule 8 (1)]

  1. Proposals for the appointment or removal of the Advocate-General or for determining or varying the remuneration payable to him.
  2. Proposal to summon, prorogue or dissolve the Legislature of the State.
  3. Proposals for legislation, including the issue of an Ordinance under Article 213 or the making of Regulation under paragraph 5 (2) of the Fifth Schedule to the Constitution.
  4. Decision on questions arising as to whether a Member of the Legislative Assembly of the State has become subject to any disqualification under Article 191 and any proposals to refer such questions for the Election Commission, any proposal to recover to waive recovery of the penalty due under Article 193.
  5. [* * *]
  6. Proposals for the imposition of a new tax of any change in the method of assessment or the pitch of any existing tax, land revenue or irrigation rates for the raising of loans on the security of the general revenues of the State or for the giving of a guarantee by the State Government.
  7. Any proposal which affects the finances of the State which has not the consent of the Finance Minister.
  8. Any proposal for reappropriation to which the consent of the Finance Minister is required has been withheld.
  9. The annual financial statements to be laid before the Legislature and demands for supplementary, additional or excess grants.
  10. The annual audit review of the finances of the State and the report of the Public Accounts Committee.
  11. Proposals involving any important change of policy of practice or important changes in the Administrative system.
  12. Reports of Committee of enquiry appointed by Government on their own initiative or in pursuance of a resolution passed by the Orissa Legislative Assembly.
  13. Proposals for the making or amending of rules regulating the recruitment and the conditions of service of -

(a) persons appointed to the Secretariat staff of the Assembly;

(b) officers and servants of the High Court;

(c) persons appointed to the public services and posts in connection with the affairs of the State.

  1. Proposals for the making or amending of rules under Article 234.
  2. Proposals for the issue of a notification under Article 237.
  3. Any proposal involving appointment and any action for the dismissal, removal or suspension of a member of the Public Service Commission.
  4. Proposals for making or amending regulations under Article 318 or under the proviso to Clause (3) of Article 320.
  5. Report of the Public Service Commission on its work and any action proposed to be taken with reference thereto.

[19. Proposal involving the alienation (temporarily or permanently), abandonment or reduction of revenue, or sale, grant or lease of Government property exceeding rupees one lakh in value, except when such alienation, abandonment, reduction, sale, grant or lease is in accordance with the rules or a general scheme already approved by the Cabinet.]

[20. Proposals involving creation or abolition of all posts of Class I and above.]

  1. Proposals involving any important alteration, in tee conditions of the members of any All-India Service or the State Service or in the method of recruitment to the Service or post to which appointment is made by the Government.
  2. Proposals for appointments inconsistent with the recommendation of the Public Service Commission.

[23. * * *]

  1. Cases which affect or are likely to affect tee good Government of scheduled areas.
  2. Proposals that adversely affect the operation of any policy laid down by the Central Government.
  3. Grant of laws of major forest produce and sal seed, kendu leaf and bamboo to private parties in all cases except those settled in public auction.

[27 * * *]

  1. Cases required by the Chief Minister to be brought before the Cabinet
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