The (Administration of Orissa) Famine Charitable Relief Fund Rules, 1931
Published vide Notification No. 2203-H.F. 2/38-R., dated 20th May, 1938, Orissa Gazette Part 3 of 1938
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No. 2203-H.F. 2/38-R., dated 20th May, 1938. - The following rules for the administration of the Orissa Famine Charitable Relief Fund approved by the Government of Orissa are published for general information.
- The Fund may be called "the Orissa Famine Charitable Relief Fund."
- It shall consist of-
(a) that portion of the funds of the Bihar and Orissa Famine Charitable Relief Fund, which was transferred to Orissa on the separation of Orissa;
(b) subscriptions received from the public; and
(c) interest on any investment made from these sums.
[3. The Fund shall be administered by a committee consisting of-
(i) The Minister-in-charge, Revenue (Special Relief) as President;
(ii) Deputy Minister, Revenue (Special Relief) as Vice-President; provided that in the absence-of the President he will work as President;
(iii) Secretary to the Government in Revenue Department as Secretary; and
(iv) Three members to be nominated by the Governor.]
[4. The Fund shall be utilised to supplement the recognised system of State Relief for the following purposes :
(a) By gift of cloths and blankets;
(b) By gift of extra or special food or medical comforts of aged or infirm who are poor; patients in the hospital; children and the like;
(c) By grant-in-aid to societies or institutions supporting orphans;
(d) By free-gifts or supply of work to women to whom labour and ordinarily relief work would be a hardship;
(e) By grant-in-aid to private poor houses or similar institutions maintained
(f) Grant of money to agriculturists who require support during the interval between the sowing time and harvest;
(g) Grant of money to artisans who have lost their tools or stock in trade;
(h) Grant of money to persons leaving the State to resume their ordinary avocation.]
- The committee shall have power to delegate all or any of its functions or power to the Hon'ble Minister-in-charge, Revenue Department.
- The committee shall have power to make grants from the moneys of the Fund to local committees, to be used for the general purposes outlined above on the occasion of any natural calamity, or other occasions on which the distribution of relief becomes necessary.
- The moneys of the fund shall be kept in the [State Bank of India, Bhubaneswar]in an account to be opened in the name of the Secretary to the Government in the Revenue Department, who shall have power to operate the Fund.
