Orissa Artistes' Welfare Fund Rules, 1991

Orissa Artistes' Welfare Fund Rules, 1991

Published vide Notification No. 13SC - 11/88 - 1759 SC, Bhubaneswar, dated 27.2.91 Published in Orissa Gazette Supplement Page 24 of 1991

or047

No. XIIISC - 11/88 - 1759 SC, Bhubaneswar, dated 27.2.91.

Sub : Orissa Artistes' Welfare Fund Rules, 1991.

Whereas it is considered expedient to provide for the constitution of a Welfare Fund for the benefit of the artists of Orissa and to provide financial assistance to such Artists and their dependents as hereinafter provided.

Now Therefore, the Government of Orissa is pleased to make the following rules, regulating the constitution and administration of the said Fund including the procedure to be adopted for providing financial assistance, namely :

1. Title.- (i) These rules may be called the Orissa Artistes' Welfare Fund Rules, 1991.

(ii) These Rules shall come into force on the date of their publication in the Official Gazette.

[2. Scope. - All artists who are permanent residents of Orissa shall be eligible to avail the benefit of this Fund. Their age should be more than fifty years and they should not have taken up any other gainful employment :

Provided that an artist whose age is less than fifty years and who suffers a permanent disability by an accident or chronic illness or otherwise can be granted financial benefit from this Fund.]

3. Definitions.-

(i) "Committee" means the State Committee constituted for the purpose of Administration of the Fund under Rule 6;

(ii) "Family" means artiste's wife or husband and minor sons and unmarried daughters wholly dependent on him/ her;

[(iii) "Indigent Circumstances" means the circumstances under which the artist or his/her family is distressed and has no source of income or has income less than Rs.20,000/- (Rupees twenty thousand) per annum excluding the artist pension or financial assistance received from State Government or Central Government as the case may be.]

(iv) "Artist" means who has made significant contributions in the field of dance, music, acting, painting and writing and has attained the age of 50 years and has not taken up any gainful employment.

4. Objectives of the Fund.- (a) The constituted fund shall be called The Orissa Artistes "Welfare Fund' on the basis of contributions made by the Government of Orissa from time to time. The Committee constituted under Rule 6 shall be competent to accept contributions from other sources for the corpus of the Fund subject to the condition that such contributors accept the scheme envisaged under these rules. The corpus of the Fund shall be invested in a fixed deposit in any nationalised Bank in such manner as to be most beneficial to the fund in the circumstances.

(b) No part of the corpus of the Fund shall be utilised for payment of any assistance under these rules. Interest accruing to the corpus shall be deposited in a savings bank account in a Nationalised Bank. The Committee constituted under Rule 6 shall be competent to decide whether any part of the interest remaining unutilised shall be transferred to the corpus of the Fund.

(c) The Committee constituted under Rule 6 may recommend financial assistance out of the interest accruing to the corpus of the Fund.

(d) The Committee shall keep in view the amount available as interest on the corpus of the Fund while recommending assistance for various purposes to the Director. Culture who is competent to sanction assistance recommended by the Committee.

[5. Eligibility. - (i) Subject to other provisions of these rules, an artist shall be eligible for consideration for sanction of assistance under these rules of his/her annual income from all sources taken together does not exceed Rs.20,000/- (Rupees twenty thousand) per annum excluding the artist pension or financial assistance received from State Government or Central Government as the case may be, and if he/she is an indigent artist and is of minimum 50 years :

Provided that an artist whose age is less than 50 years and who suffers a permanent disability by an accident or chronic illness or otherwise can be granted financial benefit from this Fund.]

6. Committee.- These shall be a Committee consisting of following to administer the Fund :

7. Quorum.- (i) Five Members of the Committee including Secretary shall form the quorum for any meeting

(ii) In case of urgency, matter can be decided by circulation without calling for meeting.

8. Application for financial assistance.- Application for grant of financial assistance under these rules shall be submitted to the Director, Culture who is the Member Secretary of the Committee in the form prescribed in Schedule I. The advertisement shall be made by the Director, Culture during April and the Committee shall convene during June. The indigent artiste shall enclose income certificate with the application. The income certificate should be obtained from the Tahasildar of the locality of the applicant.
9. All the applications shall be scrutinised by the Committee and thereafter the Committee shall recommend the specific assistance.
10. The Chairman of the Committee may sanction suitable interim financial assistance from the Fund to meet emergent need in deserving cases in anticipation of the approval of the Committee and in the next meeting approval of the Committee shall be taken.
11. The Fund shall be operated by the Treasurer of the Committee who shall maintain a separate account for the same. The drawal shall be governed under the signature of the Member Secretary and Treasurer of the Committee jointly.
12. The Treasurer of the Committee shall keep a regular account of the Fund, he shall be the custodian of all records of the Committee, conduct official correspondences on behalf of the Committee, issue notice, for convening meeting of the Committee and keep minutes of the Committee.
13. The corpus of the Fund will be Rs. 20,00,000/- (Rupees Twenty lakhs) only and by phased manner this may be completed from each year's budget. The amount of the Fund can be enhanced from time to time by taking orders of Government with concurrence of Finance Department.
14. The accounts should be audited by the Departmental Auditors every year.

Schedule-I

(Form of application)

To

The Director, Culture

Government of Orissa,

Bhubaneswar.

1. Name of the applicant in full (In capital letters.)
2. Age and date of birth;
3. Full address :
4. In the case of living artistes

(a) Details regarding performance of the applicant as an artiste.

(b) Purpose for which assistance is sought

(c) Documentary evidence in support of the illness, if any.

5. In the case of families dependent on the deceased artistes'-

(a) Details regarding the service of the deceased artiste, if any.

(b) The applicant's relationship with the deceased (whether widow/ son/ unmarried daughter/father/mother).

6. I hereby certify that;

(a) My income from ail sources is Rs..................per year

(b) All the above particulars furnished by me are true to the best of my knowledge.

Signature of Applicant

Place :

Date