LexThe WESTERN ODISHA DEVELOPMENT COUNCIL ACT, 2000
Odisha · state statute
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The Western Orrisa Development Council Act, 2000
Act 10 of 2000
Keyword(s):
Area of the Council, Revenue Divisional Commissioner, Development Council
Amendments appended: 8 of 2001, 14 of 2003
* THE WESTERN ORISSA DEVIZOPMENT COUNCLL ACT, 2000
i: Received the assent of the Gover110r on n he 27f h Norenrber 2000, firsr pub Iis11ed it! an
- < -(,.- ex~raordinary issue of the Orissl Gazettc, dated rhr'5flr Drcenrbcr 2000. ] - .. . , ...... . . .
. ,. - ,::
AN ACT TO PROVIDE mR THE ESTMElSHhENT OF A COUNCIL FOR 7HB ACCELPRATED
DB~OPMENT AND ADVANCEMENT OF CERTAIN ~~mm OF m' WESTERN PARTS OF ORISSA
AND FOR IIA~RS INCIDENTAL THWO OR CONhZCW THEREWITH.
Whcreas it is expedient to provide for the establishment of a Council giving
it Powers for the social, economic, cduqtlonnl and cullural advancement and
development of thc people rcsjding in certain districts of the Western parts
of Orissa. , -1 ,
.. .
It is hereby enacted in the FiRy-first Y car of ihc Republic if lndia by the
Ugistaturc of the State of Orissa as follows:- . >
J -
Short dtlo, f. (11 This Act may be called thc Western Odssa Dbvclopment~ CounciI
crtent and Act, 2000. . .,
-ce- ,; : . moot. (2) It extends to the district mentioned in sub-scction (I) of section 3.
. ,.- : I
(3) It shall come Int~ force on such date as the Government may, by
notscation, appoinlment and diffcrcnt dates may bc appointed for diEerent
provisions of this Act.
, , ..... I
aobpitfon~. 2. In this Act, unless thc context' otherwise requires-
'
(a) "Chief Exccutivc Officer'' means the Chief Executive Officer of
the Council ;
(b) "Counci~" mmns the Western Orissa Development Council established
under this Act. , .,
,,, ,
.:'
(c) "Co~ncil area" means the arca of the Council as mentioned in ,,'
sub-section (1) of section 3 ;
(6) ~'GavernmentbJ means the State Govcrnmcnt of Odssa ; . .
(e) "Preaaibedm means prescribed by mles ;
(f) "Council FdP means the Council Fund established undcr section 15 ;
(g) "Rdes" means rules made under tbis Act.
Etsablirh- 3. (I) There shalI be established and constituted by the Oovernment, a mt~t and Council to be known as the Wetern Orissa Development Council for thc
hwrp~ta- accelerated devdopment and advancement of the area OF tho Council which
shall comprlsc the districts of Baragarb, Bolangir, Boudb, Deognrh, Jbarsuguda, Co~l. Kalahandl, Nuapada, Sambalpur, Sonepur and Sundargarh and may include
auch other area as may be prescribed.
'.
(2) The Council shall be a body corporate with the name aforesaid havlng
perpetual succession and a common seal with power, subject to the provisions
of this Act, to acquire, hold and dispose property, both movablc and
immovable, and to contract with approval of the Government, and shall, by
the said name, sue and be sued.
(3) The Council shall be decmed to havc been incorporated for the purposes,
among others, of preparing plans and programmes for the allround develop-
ment in the Council area promoting original rcsearch of advancement of education,
of educational and financial condition of the ~ople, of inspecting the different
institutions, organisations, local authorities and supervising a11 mattm relating:
to the general standard of the people of the area and of promoting their
physical, mental and moral welfare.
*Pot the ill see o&= Gorelle, BIlra~rdinafy, dnt*d .dhs No. '
(4) The headquarters of tho Council shall bc at such a place within the
Council arcaas may bs notified in tho Gazettc by the Gwernment in cons~lta-
tioa with Cguncil which shall meet for the purpose at such place as the
Goveramont may ftx. .. .
ComporItfon 4. (1) The council shall consist of the foUowing members, namcly :-
or cdprtci~
(a) two members of the Lok Sabha, representing anyconstitueacy, either wholly
or in part, within the Council area, to be nominated by Government on
rotational bads ;
(b) eleven members of the Orissa Legislative Assembly elected from any consti-
tuency, either who1ly or partIy within the Council area, to be nominated
by Government on rotational basis ;
(c) ten ms to be nominated by Government from amongst persons who have-
(i) ~peciat knowledge of planning, jinaacc and a&unts of Government, or
, .,.
(ti) wide experience in public administration or social seryi~, or
([It) expertise or special knowledge in different fields like Education including
law, technical education and vocat jonal training, Agticul ture, kdwtrles,
Irrigation, Public Health, Forestry, Mining, Public Works, EmplopWt
or rnanagementIof people's problems ;
. ,
(dl Rovcnuc Divisional Commissioner of the Division under shich the
maximum portion of Council area is situated ; and
{e) Chief Executive Ofier, who shall be the- ember-secretary of the Council.
12) One of the memkers of thc Council referred to in sub-section (I), as mag be
nominated by the Government, shall be the Chairman of ib Council.
Term of 5. (1) The term d ofice of members oi the Council shall be-
0- Md
mnditlons of (a) two years in case of members referred to in clnuscs (a) and @) of rtrvlot a1
Cham . sub-section (I) of section 4 ; and
*ndalrmbm.
(b) five years in wsc of mcmbers referred to in clause (I?) of the naid
subseclian, from the date they respectively assume 'their office. '
(2) A mmber, other than the Revcnuc Divjsionel Commissioner and the Chlef
Eaecutive Officer, may, by writing under his hand, addressed to Government resip
from the ofice of the Chairman if he is the Chairman or, as the case may be, from $8
o5ee as member, and tho member so resigning shalI be deemed to have vacated his .. office as Chairman or, as the case may be, as member with effect from the date his - . ( -
resignaiiou is a~cepted by the Government.
63) ?hoG~~mnmentsUU; by nai6cstion. scmbvc s person from the ofis or
mem et lf that person-
(4 refuses to ad or is incapable to act ; or
(b) is found, in the porforrnancq of his functions under this Act, to have ao
abused the position of Chairman or member as to render that personB#
continuance in office detrimenlsl to the objects of th~ Council aad tbe
interost of the people belonging to tho Council area:
Provided that no person shall b removed under this sub-section untiI that person
has beea given an opportunity of being beard in the matter.
(4) When the office of a member including the Chairman becomcs vacant by big
resignation, removal, death or otherwise. the vacancy shall be med up in the ~ame
manner in which he was taken.
(g The Chairman of the Council shaII enjoy the status of a Minister of the State
ofOrissa and shall be entitled to such remmeralion add allonances' as may bs,
prescribed.
(6) The other, members of tho Council excluding ,lhe Revenue ~ivhional
Cornmissioner and' the Chief Executiye 05cer. shalI be paid such fees and allowances
for attending the meetings of the Council and performing the functions thereof
entrustedto them, as the Council may, from time to time h.
.,.
, .
A pobmnt 6. (1) There shall be a Chicf Executive Oflicer of I he Council, who shalI be an
of~hitf oficer hot below the rank of a Joint Secretary to Government of Or jrsa and shall be
Extcutive Ofscer and appointed by the Gov-t in ,consultation with thc Chairman of the Council by
his term of notification. -
office and
0th~
eondrtionl'
of wrvleo.
Oficcrs and
other
employees
of Council.
(Zl~e terms of conditions of service of thc Chid Executive d~cer shall te such as
may be prescribed.
. (3) The Chief Executive Officer shall be under the adminislrat ive control of the
Council.
7. (1) The Council shall determine, with approval of the Govment, the number
of Class I and Class I1 Officers that are required for the cflective performance of its
functious underthis Act and request the Government to place the Services of those
officers under the Council, whereupon the Government sshd, in consuItation with the
Chairman of the Council, dcpute such officers lo funelion under the Co~ncjl.
(2) The Council, with prior approvaI or lhe Government, shall create Class liII and
Class IV posts and fill up the said posts in-the manner prescribed.
(3) The appointment of officers and other employees, their terms and conditions of
service shdl be such as may be prescribed.
(4) The Council shaII be the disciplinary authority in respecr of Class UI and
Class TV emyloyees of the Council and shall exercise the powers of disciplinary
authority in the manner prescribed.
Admini- 8. The administrative expenses of the Council, including 1 he salaries, auowances
arrstivn ,and pensions payable to the Chief Executive Oficer and other o5cers and employees
aPmsa ~f the Council, including those deputed by Government, shall be defrayed out ofthe
Counci'' grant-in-aid fund granted 'by the Governmcnt.
Duties and 9. (1) The Chief Executive OEcer shall be responsible for the maintenan= of the
Powers of records of the Council and shall exercise administrative supervision and controI overall Chic r oficers and employee's of the Council including those whose services may bc placed at
~~~Vd the msposal of the Council by the Gawmment.
(2) Subjeit to the rules, the Chief Executim Officer shall exercise such., other powers,
perform such other functions and discharge such other dutles as the council may, by
general or special resolution, decide from limeto time.
Vmcy or 10. No aa or proceeding of the Council shall be invalid by reason only ofthe
dare not to existence of any vacancy amongst its members or any defect in the conditution thereof.
invaildate
prrreecdiw or Council. 11. (1) The Council shall, subject to such terms and conditions, as the Government
Powem and may, by order, specify from time to time, exercise the powers and perform the
Of functions to-
(i) the Ievels of development and remove regional imbalances in
development ; and
(fi) the reIative levels of development in different sectors in relation to each
distdct within thc Council area, having regard to the levels of develop
men t of the State as a whole ;
, (6) assess the impact of various development prograpmes in removing
jmbalances in development and in achieving overall development within th~
Council area ;
'
(c) prepare ,appropriate.long term and short term plans and programmes . for the
removal of development. imbalances baween different districts within the
Council area, keeping in view the overall levels of development of the State ;
. :
, ,-. ..I <,-,
, ; .(d)', sumd long' ' termi *&earuras far .re&dval' of imbal~~es ' as iforeiaid and
ensure optimal .utilisation of available ' resourws ', for , removal of ' such . ,
irnb;rIium-s, keepingin viewthepotentialities ofdifferentdistricts-within the .
Council area and the ways and means position ;
(e) formulate plans and prograimes for equitable arrangements in
'
adequate facilities for technical, educational and vpcational traiiing for
the purpose of creating suEcient opportunity for employment in sirvice6 .. under the control of tho Government within the Council area ;
, ,' , .
{f) prcpare its own aonud budget for thc Council area ;
(g) prepare long term and short term plans for the development and advane
ment of the Council area ;
(h) prepare Ad mute projects relating to the deyelopknt and advancement
- of the Council area ; , , , ..
- ,. I '
(0 supervise and review different deveIopmentaI projecrs undertaken by
dillereat Agencies incIuding that of the Government within the Co~ncil
arca ;
O) suggest to the Government about differcni[projecls to be iakcn up within
the Council area ; . .
(k) execute diffmnt development 'projats of the Council through different
Agencies of the Government or through any other. agencies such as Nan-
Government Organisat ions, ,with prior approva1, of the Government ;
I - '(0 review, supervise, GO-ordinate and ' monitor .different projects of , Govern-
ment' in the CounciI area including issuance of administrative approval
of proposals and selection 'of cxecuta~s of projects by'the CouncjI ;
I' .,:I
(m) take loans in its own name with prior approval of the Government to
implement various projects for the development and ad~lancement- of the
Council area ; , . ,
:I.
(R) prepare, in each financia1 ykar, a Budset of 'its ntimated receipt;
including the annual grant-in-aid by the Government which' shall not be
'
16ss than'rupees thirty cmres, and disbursement for the followiag financial
year and submit thc same to the Government three months beforethe
presentation ofthe State Budget ; and
(0) prepare in each financial ycar a supplementary Budget providing grant-in-
'
aid to bamade by the Government to the Council in the second phase,
which .shall not be lcss than rup-es twenty crores, and ,make any
modification of its Budget for that particuIar year an! ,may sub@ those , .
Budgets to' the Government for approval.
m.
(2) The C~unciI may, far the purpase of achieving the objects of, this Act, from
timc to timc, aakz nezessary rzcos, nendatioas to the Government.
(3) The Council shall.not acquire, hold and dispose of any immovable property
or,enter into contract in'rbsgect of any immovable property, except with the prcvious
ap'provaIoFtheGovernmmt. '
' (4) If the G~veprnent. s? decide it caa handover management and control of any
Government institution withtn the zouncll area to the Council.
(q me State. Planning Boatd and the Government in thc ,Planning I!: CO-
ordination Depaument shalI have power to supervise and evaluate the work of
dire rent projects undertaken by the Council. -
P-Nd: ' 12. (1) Themchairman shall, by virtue of his office, be the head of the Council and
f-mm oftlm shall, when present, pfeside over a11 the meetings of the Council. , , . . I I.l
-- - a- C2) The chairman shall exercise the powers ad perform the functions
hereinafter provided : -
(a) he shall be responsible for the smooth finacid and admiaistrative functions
of the Council ;
(b) he shall exercise administrative supervision and control ovar aU oficars
and empIoyees oft he Council whose services shall be placud at the disposal
of the Council by tho Government ;
-7rr-
Ic) he shall, for convenient transaction of business of the Council, allocate
amongst thc membcrs such, business in such manner as hc thinks fit ;
.-. ,,. ,, ,.
(4 he shall bave the right to make an inspection or cause an inspecti& to
be made by such person or persons, as he may direct. of the Council and
its affairs and resultant to such inspecbon or enquiry, pass necessary orders
for remedia1 measures, as he deems necessary ;
(e) he shall have power to take iamediaie action in emergency.situations, which
the Council is competent to do, and every such action shall have to be
ratified by thc Council in its next meeting ';
:I '
(f) ha shall exercise such other.powers and perform such other duties as may . ' I
be piescribed. ! , , , , . ,
. , . -.-1
Meeting of 13. (1) The Council shall ordinarily hold at Ieast one meeting in every thma
Co- andl months for the transaction of its business; :
Eroeedure. .I, .
12) The Chairman or, io his absance, , any member of the Council excluding the
Ctie Bxecut~ve Officer, as may be dccidd by the Council, shall preside at a mmting
of thc Council. . .-
.- :-
(3) The Member-Secretary, of the C~unc;ll shall, in consultation and with the
approval ofthe Chairman, convene themeetings of the CoanciI at a place and time
fixed by the Chairman.
C.6) The quorum necessary for thc transaction of business 'of a meeting of the
Csuncil shall be ten members excluding tho Chicf Executive Officer, and , the matters
mquired to be decided by the ' Council shaU be decided by the 'majority of votes of the
members phsent and voting.
(5) The Chairman or thc parson . pnlsidin:, over a meeting shall haw, and
exurcfse; a second or casting vote in case of equality of vbtes.
, , 1 .'3
(6) Save as aforesaid, the business of the Council shall be transacied in such
mannor and in acsordan~ with such piomdure as the Council may, by regulation,
determine.
1
Commiat6*l 14. (1) For the purpase of effectively discharging powcr aI$ ,functions -devolving
ofCoW. u~n.themun~erthu~Act,,theCounc~ shall havethe follomgexpert Cofnmitt~, ",
consdiuted'in tho psscribsd manner, namely:- , ,, ,.
(i) tho Finance Committee ; .. 1 I 8.
. . . >, ,
: ' ' (iI) the Adainiitratilil: Co.imittez ; and :
'
3 . . . 'I,.
(iii) tna Bxecutive Committee ;
I
, (2) Th: . m.)lnb:rs or th? said- Cospitteas shall be duly elected at the hC ,
meetiE of tha C~unzil iron anon2st tho members thereof, who shall elecj the
Chajr~rson oT the resptctive Committees. and '
-. (3) each Committee shall excrf+so, powers as may prescribi and execute
or declde such items as per the ~gulatIons framad by the Council.
.,
comcn IS. (1) There shall be established by the Council a Fund to be called the Council Fuod. Fund to which shall be credited-
,(a) all slims of money paid to it or any grants made by the Governmmt for
the purposes of this Act ;
(6) -any grNUs that may be made by the G ovemmtnt of India or by any person
or authority for the purpose of this Act; and
(c) any other amount received by the Council from any other source.
(2) The Council Fund shall be applied for payment of all sums, charges and
costs necessary for carrying into effect the purpose of this Act.
Aaxl~mm 16. (1) he Council Fund shall be jointly opcralcd by thechairman and the
mdaudik ChiefExecutiveOfficerofthcCouncil.
(2) Thc Council shall maintain its proper accounts and other relevant rccords in
such form and in such manner as may be prescribed.
(3 The. accounts of the Council shall bc audited by such pcrson or authority
and at such mtemals as may -be prescribed.
Goscr- 17. (I) If, in the opinion of the Government, the CounclI-
ruriPn of
Coumli. {a) is not competent to perform, or persistently makes default in the
performance, of the duties imposed on it by or undcr tbis Act or exceeds
or abuses its power, or
{b) fails to perform its functions efficiently, the Government may, by an order
notified in the Gazelle, supersede the Council:
Provided that the Council shaI1 be given reasonable oppottnniry of being ,head
before its supersession.
(2) The notified order shall remain infcrce icr s~ch yericd, c~t cxcceding dx
months, as the Government may specify therein and Ihe Ccuncil shall be rccon~tituted
in themanner provided in s~ction4 kefore Ihe expiraiicn rf Ihc ~ericd so s$~ci$ed.
(3) When the Council is suptr~ei.ed by an order unlcr sub-seetion (2)-
(a) all nominated members including the Cliairm~n of ~hc Ccbncil &all vacate their respective cffices with cffrct frcm Ihe dale of publicationof
the order;
(b) during* the period of supersession, all the POWCIS and functions of the
Counc11 shall be exercised and perfoimed by stcb Ferscn or authority ae
the Government may appoint in Ihat bchalf; and
(c) the land and properties of the Council shall, until it is rrccnsfituted, vest
in the Government.
Powmto 1%. The Government may, from time 'to 'time, issue such genera1 or special
iarue direction to the Counci1,as it considers neimsii~ y or expedient Tor the purpose of
tion. achieving the object of this Act.
Memben. offictm and
OmPlOyew
to be pubIic
-.
Bat of sat
without
not*
19. Every member including fhe Chairman and every o5cer end employcc of the
Council shall be deemed to be public scrvanls within Ihc meaning of seaion 21 of 45 of 1960.
the Tndian Penal Code, 1860.
20. No suit shall be instituted against the Council or any Committee or
Chairman or any 'member, officer or employee thereof, or any person acting under
direction of the Councilor Chairman for anything done or ~~~~orting to bc done
in good faith under this Act, or the rules or regulations made thereunder, until
expiry of two months notice in writing delivered or left at the Council's office,
stating the cause of action, the name and place of abode of the intending plsintifr
or petitioner and the, relief which he dains.
Power to
make rules.
Power 10
rcm o ve
di5wlties.
~cwl and
It3 effect.
21. The Oovernment may- make 'rules"for ' cGrying into effect the provisiom of
this Act. .. ..-. - ,-.;-. . _. . --, . . .,. . .. . , . . >,I.> . ,. , '; '.-A
........ ,.,, .-! ;,- A. .; . . . -- .- <--.. - -;- ,.
22. If any question arises 8s solthe. interptetation -of any of the provisions of
this Act or the rules made thereunder, it shill be referred to the Government whoso .....
-1
dicision thereon shall be hal. .
_., .A,..
23. (I) If any difficulty arises in given effect to the provisions of this Act. tha
Government may, by order, not inconsistent with the ~r~visions of this, !Act; '
remove tho difficulty:
. ., .-
- Providkd tlld no 6GCh'order shall be made afta the eaiiry of the ~ribd of two
years from the commencement of this Act. .........- . - , .
(2) Exery order made under subsection (I) shall be laid before State LegisIature. -.
24. (I) The Western Orissa Development Council Act, 1998 io hereby repakcL Q,;,
Act 16oT.
(2) On such repeal- 199%.
(a) all praperlies, funds and dua which were vested in, and realisable by the
Western Orissa Development. Council constituted under the Aa so
repealed, shall vest in and be redlsablo by, the Government; and
(b) all liabilities enlbrceable against the said Council shall bo enfomablc
against the Government to the extent of properties, funds and dues
vested in, and realised by the Government.
*THE WESTERN ORISSA DEVE LOFMENT. COUNCIL :(AMEN~MENT) . :,.
ACT, 2001 . ..
[Received the assent of the ~ovk~or on the 16th J;/~ 200 1, first published in, an
earaordinaw issue of the Orissa G azette, dated the 19th July, 200 7 (No. 735')l . :- ; ' ;
,, - ;P,-,- AN ACT TO AMEND THE WESTERN ORISSA DEVELOPME~NT .. - ,.
d I .J 1 7
COUNCIL ACT, 2000
- I
BE it enacted by the Legislature of the State of Qriora in the dhy-
second Year of the Republic of India as follows:- ,
I.
Shorttitle 1. This Act may be called the Western Orissa Development Council ,. . - . . ., f
.hmendment) ~ct. 200 1. .. , .- .;
Amendment 2. In the Western Orissa Development Council ~ct,~ 2000 (hereinafter Oriasa- -*
I I. > : , , ;.: ..-loaf 2m. af sseetron 4* referred lo as the principal ~ct),-
(a) subdection (2) of section 4 shall be omitted and.s.ub-section (1) :, :I,;., .
thered shall be renumbered as section 4, and
". ,ui+ ,:,; TI-: - . I:~.~;,CI~A .:,
(6) In section 4 as so renumbered,-
(i) for clause (a), the following clauses shall . be. substituted,. - :g,~, .r
namely:-
"(a) a Chairman to be nominated by Government, who shall
be a person from the Council area:
(a-7) two members of the Lok Sabha, representing any
constituency, elther whollY or in part, within the Council
area, to be nominated by Government on rotaional
basis:"
(ii] in clause (b), after the words "Orissa Legislative ~ssembly'',
the commas and words '#not beingless than one from each
district within Council area," shall Be insertedj and
[iii) to clause (c), the following proviso shall be added, namely:-
"Provided that at least seven expelts shall be persons from
tho Council area".
Amendment
ol don 5. 3. In section 5 of the principal Act,-
(8) in sub-section (I),-
(0 in the opening portion, for the words "shall be", the words
"shall ordinarily be" shall be substituted:
(ii) in clause (a), for the words, letters and brackets ''clauses (a)
and (6) of sub-section (I)", the woids, letters, figure and
brackets "clauses (a-1) and (b)" shall be substituted
(iii) in clause (b), after the words '*in case of", the words, letter
and brackets "Chairman referred to in clause (a) and'' shall
be Inserted and for the word "sub-section", the word "section"
shall be substltuted~
Foi the Blll, see Orisse Gazette, Extraordinary, dated the 20th AP~~I, 2001
;No. 634)
- + --'. -. -.
r':.::. .: : .:, (bJ fo'i; aubibs'ection (2); th-&. follbwing. 3ubasectlo~ :ahall b@subst~ttitd~" -; "'
.,. - . . .. - : . ., ... '_I . .' . -. namely:- 2 , , , . .. _, . . . -. -*.< l . . . . .- .,. .*--
-, , . . ..-
, - , - . . . . ..
"(2) The Chairman or any member other than the Revenue Dlvlslonel
Commissionei, and:the: chief €xecutive:~~fticei may, by -writiiig under his hai?d ':.:I .'
. . ,addr%sed,to the Government, resign ,from .his office and shall be deemed to :.:..--
- " ' ha~& viicated' hls'office with effect fram the daib hli i~jgnation iE aoceptod
by Government."; *-. ,, '- .,..,, 1 . :. - . . . ..' .". .. ' ,.:.. -. . , -
.- I ,;.G .. (CJ toi .su~.06tioi '(31,. th* foi I bhing -6ub-siition shall. be su~nttut~, . .. . . ... . ,
namely:- . . .
"(3) f he Government may; -- by ;: nptificationi: rerndV? Itha Chr trmun of
the Council, if he-
(a) Is found, in perfoimance of his functlona under thin Act, W hva
exceeded or abused his powers; or
(b) refuses to act or is incapable of acting or acts In'a rnannerwhtch
the Government consider to be prejudicial to the interesto and
object6 of the Council :
Provlded that no action shall be taken under lhls nubisectlon dthout
givlng the person concerned an oppo~tunity to haw ca u6o againot the proposed
aqlo n.", end
(d) after sub-section (31, the tollowinw nub-motion ohatl be Instted,
namely:-
"(3.8) The Government may, at any tlms. by an order published In the,
- Gazette, withdraw the nomination of a member nominated on the Councfl and,
. upon such nomination being withdrawn, he shall cease to be a member of tho
Council from the dete ol oubllcation of the oider.':
4. In section 7 of the principal ~ct, for oub-oeerian (a), tha fulhwing
ou b-ssclion shall be substituted, namely:-
li(2) the Council shall have powers to oraate Claw Ill and arri lV
as per parameters of guidelines for tho eamo and fill up auoh pooh In thr
mmn ner prescrlbed.':
ARawmnl
w 6. In smtlon It of the princlpal Act,-
rw 13. (a) in sub-sectlon (11,-
(i) in clause (k), for the words "agencies much as Nonaaovarnment
organisations, with prlor approval af the Goverament", tb
words "agencies Identifled bY the Government in the mmnnsr
prescribed" shall be substituted, and
(11) in clause to), for tho word8 4'submlt thors Budgatr lo tM
Government for approval" appearing at ;ha and, tho words
"submit the same to Government for obtalnlnu thm approval ef
the State Legislature" shall be substituted;
[b) for sub-section (5), the fotlowlng sub-section ahall bo subutltutd,
namely:-
"16) The Government in the Planning 8 Co-ordination Department
shall have power to oupsrvlsoand evaluate the workr of the
Cou nci I," and
(c) after sub-section (5), tha following sub-eestfon ahat 1 b# inwrtad.
n8mety:-
Iq0) Th e ~ounell may levy and collect suoh fees far the sarviars
rendead by it and In such manner, as mmy be preooribcd.".
Amendment ..
of*. -
8. In sectlon.13 of the princtpal Act, in'sub-a~ctlono. (4% fat the wor6
setion 13. *'t& members8*, the words "not less than one-thlrd of ths ,members" shml I be
~~b~tit uted.
Arnendmmnl 7. In section 14 of the prlnclpal Act, In sub-mctlon (1 1,-
ot
s+ction 144 (a) in item (ii), the word "and" appearing at .the end shill-bo ornl~ed,
and
(b) tor Item (Ill), the followln~ item# shall be auktltutod, nrmelvt-
"(i/j) the Works Committee, end
(Iv) the Educetlon Committee."
510
ORISSA ACT 14 OF 2003
institution is chiefly ma~ntained.".
THE WESTERN ORISSA DEVELOPMENT COUNCIL(AMENDMENT) ACT, 2003
SECTIONS
1. Short title
2. Amendment of long lille and preamble
3. Amendment of seclion 3
4. Amendment ot section 11
'THE WESTERN ORISSA DEVELOPMENT COUNCIL (AMENDMENT) ACT, 2003
[ ~eceived the assenI of the Governor on the 22nd May 2003, fifsl published in an
extraordinary issue of the Orissa Gazette, dated the 31sl May 2003 (No. 82411
AN ACT FURTHER TO AMEND THE WESTERN ORlSSA DEVELOPMENT
COUNCIL ACT, 2000.
BE it enacled by the Legislature of he Slate of Orissa in the Fifty-fourth
'Year of the Republic of lndia as follows :-
shori irlle. 1. This Act may be called the Weslern Orissa Development Council
(Arnendmen!) Act. 2003.
Ameodmenr 2. In the Western Orissa Development Council Acl, 2000 (hereinafter Orissa~cl
of long rille
referred lo as the principaf Act), in the long tille and the preamble, for the words la of 2000.
and
preamble. "certain districts", the words "certain areas" shall be subsliluled.
Amendment 3. In section 3 of the principal Act, in sub-section (I), for Ihe words "such of scchnn 3.
other area", the words "any other area" shall be subsliluted.
Amendment 4. In section 11 of the principal Act, in clause (a) of sub-section (I), in sub-
ol secl~on
11.
'
clause (ii). after the words "each dislricj", Ihe words. commas, brackets and fig-
ures "and part of district included, if any, under sub-section (1 ) of section 3," shall
be inserled.
'For Ihe Bill. see Orissa Gazeftc. E~traordrnary dated Ihe 12th March, 2003 (No. 383).