Revolutionising Law Reporting !
 |
 |
 |
| Install Now! | Install Now! | Install Now! |
The Orissa Theatre and Film Institute Rules, 1994
Published vide Notification Orissa Gazette No. 49 dated 9.12.1994
or816
(a) "Akademi" means the Orissa Sangeet Natak Akademi;
(b) "Chairman" means the Chairman of the Institute;
(c) "Institute" means the Orissa Theatre and Film Institute;
(d) "Member-Director" means the Member-Director of the Institute;
(e) "Member-Secretary" means the Member-Secretary of the Institute;
(f) "Member-Treasurer" means the Member-Treasurer of the Institute; and
(g) "State Government" means the State Government of Orissa.
3. Composition. - (1) The Institute shall comprise the following members :|
(a) |
Secretary to Government, Culture Department, Orissa. |
Chairman |
|
(b) |
Secretary, Orissa Sangeet Natak Akademi. |
Member Director. |
|
(c) |
Director of Information & Public Relations, Orissa. |
Member |
|
(d) |
Director of Culture, Orissa and Director of Arts Education, Orissa. |
Member |
|
(e) |
Director, Doordarshan Kendra, Bhubaneswar and Station Director, All-India Radio, Cuttack. |
Members |
|
(f) |
Managing Director, Orissa Film Development Corporation. |
Member |
|
(g) |
Not more than eight persons having expertise in various aspects of the theatrical and cinematic arts and allied spheres. |
Member |
|
(h) |
A nominee of the Vice-Chancellor of the University |
Member |
|
(i) |
The senior-most teacher of the Department of Drama of the Education Wing of the Institute. |
Member-Secretary. |
|
(j) |
The Treasurer-cum-Financial Adviser of the Akademy |
Member-Treasurer. |
(a) The Education Wing of the Institute may operate various courses of education.
(b) The Production Wing of the Institute may produce short-length and medium-length films, usually by contractual commissioning for (i) documenting various aspects of Orissa culture or (ii) highlighting the trends of development in various schemes and programmes implemented by the State Government. It may also stage theatrical performances of excellence.
(c) The Dissemination Wing of the Institute may organise sessions of training, Theatre-and-Film appreciation and Repertories/Ensembles by enlisting experienced, competent and willing theatre-persons. The said Wing may also monitor the exhibition of the Institute's films, by various means.
(d) The Institute shall organise the State Film Awards Ceremony every year and may hold film-festivals, drama-competitions, workshops, seminars and conferences on various aspects of theatre and cinema, from time to time.
6. Finance and Audit. - (1) The funds of the Institute shall, inter alia, consist of the following : (a) grants and allotments received from the State Government and the Akademi, (b) grants, donations, advertisement-charges, bequests, or other transfers received from Government and semi-Government bodies or organisations or individuals, (c) accrual from investments of funds, assets and programmes and (d) other miscellaneous sources. (2) The funds of the Institute shall ordinarily be retained or invested in one or more accounts opened in the State Bank of India or any other Bank. The accounts shall be operated jointly by the Member-Director and the Member-Treasurer. (3) The accounts of the Institute shall be audited annually by a firm of Chartered Accountants appointed by the Chairman. Government Auditors may audit the accounts, especially in respect of the grants and allotment released by Government. 7. General provisions. - (1) The Drama Department of the erstwhile Utkal Sangeet Mahavidyalaya, Bhubaneswar shall be deemed to have been transferred to the Institute, with effect from the date of coming into force of these rules. The teachers and other functionaries of the said Drama Department shall be deemed to have been absorbed in the Institute and shall continue as Government servants for all purposes. (2) A provision of these rules may be amended by the State Government. (3) The Institute may be dissolved by the State Government at any time. If, upon such dissolution, there remains, after satisfaction of debts and liabilities, any assets whatsoever, the said assets shall be deemed to have been transferred to the State Government.
