The Andhra Pradesh Sports Authorities Act, 1988.

THE ANDHRA PRADESH SPORTS AUTHORITIES ACT, 1988
ACT No. 4 OF 1988
ARRANGEMENT OF SECTIONS
SECTIONS
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement
2. Definitions
CHAPTER-II
ESTABLISHMENT OF STATE SPORTS AUTHORITY
3. Establishment and constitution of the Sports Authority
4. Powers and functions of the Sports Authority
5. Salaries and allowances and other conditions of service of Chairman
and allowances of members
6. Powers and functions of Vice-Chairman and Managing Director
CHAPTER-III
DISTRICT SPORTS AUTHORITY
7. Establishment and constitution of District Sports Authority
8. Functions of the District Authority
9. Powers and functions of the Member-Secretary of District Authority
CHAPTER-IV
MANDAL SPORTS AUTHORITY
10. Establishment and constitution of Mandal Sports Authority
11. Functions of the Mandal Sports Authority
12. Member-Secretary to be the Chief Executive Authority
CHAPTER-V
MISCELLANEOUS
13. Term of office of the Chairman and other Members
13A. Filling up of casual vacancies and conduct of meetings
14. Transfer of certain institutions
15. Authentication of orders etc.
16. Sports Authority to function under the general supervision of the
Government
17. Funds of the Sports Authorities
18. Power of Authorities to borrow
19. Guarantee of loans
20. Accounts and Audit
21. Inspections and control
22. Power to give directions
23. Power to make rules
24. Power to make regulations
25. Repeal of Ordinance 9 of 1987
THE ANDHRA PRADESH SPORTS AUTHORITIES ACT, 1988
ACT No. 4 OF 1988
 (11th January, 1988)
AN ACT TO PROVIDE FOR THE ESTABLISHMENT OF SPORTS
AUTHORITIES FOR THE PROMOTION OF GAMES AND SPORTS IN
THE STATE OF ANDHRA PARDESH AND FOR MATTERS
CONNECTED THEREWITH OR INCIDENTAL THERETO.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh
in the Thirty-eight year of the Republic of India as follows: -
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement - (1) This Act may be called the
Andhra Pradesh Sports Authorities Act, 1988.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall be deemed to have come into force on the 1st day of November,
1987.
2. Definitions. - In this Act, unless the context otherwise requires,-
(a) "Chairman" means the Chairman of the Sports Authority;
(b) "District Authority" means the District Sports Authority constituted
under section 7;
(c) "Government" means the State Government of Andhra Pradesh;
(d) "Mandal Authority" means the Mandal Sports Authority constituted
under section 10;
(e) "member" means the member of the Sports Authority of Andhra
Pradesh, or the District Sports Authority or as the case may be the
Mandal Sports Authority and includes the Chairman of the concerned
Authority;
(f) "notification" means a notification published in the Andhra Pradesh
Gazette and the word "notified" shall be construed accordingly;
(g) "Prescribed" means prescribed by rules made by the Government
under this Act;
(h) "Sports Authority" means the Sports Authority of Andhra Pradesh
constituted under section 3;
(i) "Sports council" means the body known as the Andhra Pradesh Sports
Council and includes such other bodies as may be notified;
(j) "Vice-Chairman" means the Vice-Chairman and Managing Director of
the Sports Authority;
(k) Words and expressions used but not defined in this Act shall have the
meanings, if any, respectively assigned to them in the relevant Acts.
CHAPTER-II
ESTABLISHMENT OF STATE SPORTS AUTHORITY
3. Establishment and constitution of the Sports Authority - (1) There shall
be established by the Government by notification for the State of Andhra
Pradesh an Authority by the name of "The Sports Authority of Andhra
Pradesh";
(2) The Sports Authority of Andhra Pradesh shall be a body corporate by
the name aforesaid, having perpetual succession and common seal with power,
subject to the provisions of this Act, and the rules made thereunder to acquire,
hold and dispose of property and shall by the said name sue and be sued.
(3) The headquarters of the Sports Authority shall be at Hyderabad.
(4) The Sports Authority shall consist of the following members, namely:-
(a) a Chairman to be appointed by the Government;
(b) the Commissioner of Sports and Youth services shall be the
Vice-Chairman and Managing Director; ex-officio.
(c) six members, out of whom two shall be women, to be appointed
by the Government from among,-
(i) the outstanding sportsman who participated in Olympics,
Commonwealth Games, Asian Games, Test Cricket and the like;
(ii) persons who have rendered valuable service for the promotion
of sports and games in the State; or
(iii) the reigning champions in different sports and games at the
State, National or International level;
(d) One member to be appointed by the Government from among
the persons who distinguished themselves in the field of physical
education;
1[(e) the Government may by notification, increase or decrease of
Members both in Ex-officio as well as Members to be appointed by
the Government, according to the need of the State Sports
Authority.]
2[XXXX]
4. Powers and functions of the Sports Authority. - The Sports Authority
shall be the principal policy formulating body and shall have the following
powers and functions, namely,-
(a) to approve the Sports Calender of the State;
(b) to accord administrative and financial sanctions for construction
of stadia, indoor stadia, swimming pools, play fields and the like in
the State;
(c) to approve the proposals received from the District Authority for
construction of stadia, indoor stadia, swimming pools, play fields
and the like in the State and forward the same to Government of
India and the Sports Authority of India for sanction of grants from
the Government of India and the Sports Authority of India under
the relevant schemes;
(d) to implement all the sports programmes of the Government of
india, Sports Authority of India and the Netaji Subhash National
Institute of Sports, Patiala through the District Authorities and the
Mandal Authorities;
(e) to accord administrative and financial sanction for the creation
of posts in the Sports Authority, District Authority and Mandal
Authority on the basis of the recommendations of the Vice-
Chairman;
1 . The Clause (e) added by the Act No. 5 of 2010, section 2.2 .  The Proviso omitted by the Act No. 5 of 2010, section 2.
(f) to approve the budget estimates and revised budget estimates of
the Sports Authority;
(g) to raise loans from financial institutions and Banks on
Government security;
(h) to raise finances by leasing out the properties owned by or
vested in it in the manner prescribed;
(i) to augment the income of the Sports Authority by conducting
tournaments, matches, test matches and other sports events and
arranging sale of tickets in connection therewith;
(j) to accept endowments, bequests, donations, trophies, grants and
transfer of any movable and immovable properties made to the
Sports Authority;
(k) to approve and present audited statement of accounts and
utilisation certificates of the Sports Authority to the Government;
(l) to approve the audited statements of Accounts of all the District
Authorities and submit the same to the Government together with
the utilisation certificate;
(m) to co-ordinate all games, sports and physical education
activities in all educational institutions whether or not receiving
grants from the Government and to supervise that the funds
allotted to these institutions for the promotion of sports and games
and physical education are properly utilised; and
(n) to exercise such other powers and perform such other functions
as may be conferred or enjoined upon it by or under this Act.
5. Salaries and allowances and other conditions of service of Chairman
and allowances of members - (1) The Chairman of the Sports Authority shall
be entitled to such salary and allowances and shall be subject to such
conditions of service as may from time to time, be prescribed.
(2) The other members of the Sports Authority shall receive such
allowances as may be prescribed.
6. Powers and functions of Vice-Chairman and Managing Director - The
Vice-Chairman and Managing Director shall be the Chief executive of the
Sports Authority and he shall exercise the following powers and perform the
following functions, namely:-
(1) implement all the programmes of the Sports Authority;
(2) exercise general supervision and control over the sports officers, office
staff, field staff, coaches, wardens of sport’s hostels or any other employee of
the State Authority, District Authorities and Mandal Authorities;
(3) exercise administrative control over all the sports hostels in the State;
(4) deal with all the administrative matters pertaining to appointments,
postings, transfers, promotions and disciplinary actions of the staff of the
Sports Authority, District Authorities and Mandal Authorities;
(5) run the day-to-day administration of the Sports Authority and
conduct all its financial and administrative transactions;
(6) be the custodian of the finances of the Sports Authority;
(7) prepare and present the audited statement of accounts and utilization
certificates to the Sports Authorities for its approval.
(8) obtain audited statements of accounts of all the District Authorities
and place them before the Sports Authority for its approval along with
utilisation certificates;
(9) to recommend administrative and financial sanction for the creation
of the posts of officers and other employees for the performance of the
functions of the Authorities under this Act.
CHAPTER-III
DISTRICT SPORTS AUTHORITY
7. Establishment and constitution of District Sports Authority - (1) There
shall be established by the Government by notification, an Authority for each
District by the name of "The District Sports Authority",
(2) The District Sports Authority shall consist of the following members,
namely:-
(a) the District Collector who shall be the Chairman; ex-officio;
(b) the Superintendent of Police of the District who shall be the
Vice-Chairman; ex-officio;
(c) the District Educational Officer; ex-officio;
(d) the Executive Engineer, Roads and Buildings or Panchayat Raj
Department, to be nominated by the Chairman of the District
Authority; ex-officio;
(e) three members, out of whom one shall be a woman, to be
appointed by the Government from among,-
(i) the outstanding sportsman who participated in Olympics,
Commonwealth games, Asian games, Ranji-trophy and the like;
(ii) persons who have rendered valuable service for the promotion
of games and sports in the District; or
(iii) reigning champions in different sports and games at the State
level, National level and International level tournaments;
(f) one member to be appointed from among the Directors of
physical education of the University having jurisdiction over the
district or any person who had distinguished himself in the field of
physical education;
(g) a paid secretary to be appointed by the Government who shall be
the Member Secretary;
1[(h) the Government may by notification, increase or decrease of
Members both in Ex-Officio as well as Members to be appointed by
the Government, according to the need of District Sports Authority.]
2[XXXX]
(3) The qualifications and other conditions of service and pay and
allowances of the Member Secretary shall be such as may be prescribed.
8. Functions of the District Authority - The District Authority shall have the
following functions, namely:-
(a) to approve the sports calender of the District;
1 . The Clause (h) added by the Act No. 5 of 2010, section 3.
2 . The Proviso omitted by the Act No. 5 of 2010, section 3.
(b) to approved the proposal for construction of stadia, indoor
stadia, swimming pools, play fields and the like in the District and
to obtain the administrative and financial sanctions from the Sports
Authority;
(c) to approve the proposals received from the Mandal Authority for
construction of Stadia, indoor stadia, swimming pools, play fields
and the like in the Mandal and forward the same to the Sports
Authority for administrative and financial sanctions;
(d) to approve the budget estimate and the revised estimates of the
District Authority;
(e) to raise finances by leasing out the properties owned by or
vested in it in the manner prescribed;
(f) to augment the income of the District Authority by conducting
tournaments, matches and other sports events and arranging the
sale of tickets in connection therewith;
(g) to accept endowments, bequests, donations, trophies, grants
and transfer of any movable and immovable properties made to the
District Authority;
(h) to promote and organise indigenious sports women sports, rural
sports and tribal sports, children sports, and the like at the district
level;
(i) to promote and organise the major games and sports which have
National and International importance at the District level and
arrange to send the district teams for State level events to be
conducted by the Sports Authority;
(j) to implement the various sports programmes of the Sports
Authority of India, Netaji Subash National Institute of Sports,
Patiala and the like which are allotted to the district;
(k) to approve and present the audited statements of accounts and
utilisation certificates to the Sports Authority;
(l) to approve the audited statements of accounts and utilisation
certificates received from Mandal Authority and submit the same to
the Sports Authority;
(m) to coordinate all games, sports and physical education activities
in all educational institutions whether or not receiving grants from
the Government and to supervise that the funds allotted to these
institutions for the promotion of games, sports and physical
education are properly utilised;
(n) to exercise such other powers and perform such other functions
as may be conferred or enjoined upon it by or under this Act.
9. Powers and functions of the Member Secretary of District Authority -
The Member-Secretary shall be the Chief Executive of the District Authority
and he shall exercise the following powers and perform the following functions,
namely:-
(1) to implement all the programmes of the District Authority;
(2) to exercise general supervision and administrative control over
physical education teachers, coaches, field staff, office staff and other
employees working under the administrative control of the District Authority
and all the Member-Secretaries of the Mandal Authorities in the District,
subject to the general supervision and control of the Vice-Chairman and
Managing Director of the Sports Authority:
(3) to run the day-to-day administration of the District Authority and
conduct all its financial and administrative transactions;
(4) to be the custodian of the finances of the District Authority;
(5) to work under the general supervision and administrative control of
the Vice-Chairman and Managing Director of the Sports Authority;
(6) to prepare and present audited statements of accounts and utilisation
certificates to the District Authority for its approval;
(7) to obtain audited statements of accounts of all the Mandal Authorities
in the District and place them before the District Authority for its approval
along with the utilisation certificate.
CHAPTER-IV
MANDAL SPORTS AUTHORITY
10. Establishment and constitution of Mandal Sports Authority - (1) With
effect on from such date as may be notified, the Government may constitute for
each Mandal, a Mandal Sports Authority.
(2) The Mandal Sports Authority shall consist of the following members,
namely:-
(a) the President of the Mandal Praja Parishad who shall be the
Chairman; ex-officio;
(b) the Mandal Revenue Officer; ex-officio;
(c) the Mandal Development Officer, ex-officio;
(d) the Assistant Executive Engineer or as the case may be the
Supervisor, Panchayat Raj Department; exofficio;
(e) three members, out of whom one shall be women, to be
appointed by the concerned District Collector from among the
persons who have proficiency in games and sports;
(f) the physical education instructor of the Degree or Junior College
at the Mandal Headquarters who shall be the Member-Secretary;
ex-officio;
1[(g) the Government may by notification, increase or decrease of
Members both in Ex-officio as well as Members to be appointed by
the Government, according to the need of Mandal Sports Authority.]
2[XXXX]
11. Functions of the Mandal Sports Authority - The Mandal Sports
Authority shall have the following functions, namely:-
(a) to promote and organise competitions in indigenous games;
(b) to prepare and present proposals to the District Authority for
construction of stadia, indoor stadia, swimming pool, play fields
and the like in the Mandal;
(c) to promote and organise women sports, children sports and
tribal sports in the Mandal;
(d) to promote martial arts if any in the Mandal;
(e) to approve the budget estimates and the revised budget
estimates of the Mandal Authority;
1 . The Clause (g) added by the Act No. 5 of 2010, section 4.
2 . The Proviso omitted by the Act No. 5 of 2010, section 4.
(f) to raise finances by arranging leasing out the properties owned
by or vested in it in the manner prescribed;
(g) to augment income of the Mandal Authority by conducting
tournaments, matches and other games and sports events and
arranging the sale of tickets in connection therewith;
(h) to accept endowments, bequests, donations, trophies, grants
and transfer of any movable and immovable properties made to it;
(i) to approve and present audited statements of accounts and
utilisation certificates to the District Authority;
(j) to co-ordinate all games, sports and physical education activities
in all educational institutions whether or not receiving grants from
the Government and to supervise that funds allotted to these
institutions for the promotion of games, sports and physical
education are properly utilised;
(k) to exercise such other powers and perform such other functions
as may be conferred or enjoined upon it by or under this Act.
12. Member-Secretary to be the Chief Executive Authority - The Member-
Secretary shall be the Chief Executive of the Mandal Authority and he shall
exercise the following powers and perform the following functions, namely:-
(1) implement all the programmes of the Mandal Authority;
(2) exercise general supervision and administrative control over the office
staff and field staff of the Mandal Authority and also the physical education
teachers of all the Government Degree Colleges, Junior Colleges, High Schools
in the Mandal subject to the general supervision and control of the Vice-
Chairman and Managing Director of the Sports Authority;
(3) run the day-to-day administration of the Mandal Authority and
conduct all its financial and administrative transactions;
(4) be the custodian of the finances of the Mandal Authority;
(5) work under the general supervision and administrative control of the
Member-Secretary of the District Authority;
(6) shall prepare and present the audited statements of accounts and
utilisation certificates to Mandal Authority and to arrange to send them to the
District Authority for approval.
CHAPTER-V
MISCELLANEOUS
1[13. Term of office of the Chairman and other Members –The Chairman
and every member of the Sports Authority and the members of the District
Sports Authority and the Mandal Sports Authority, other than ex-officio
members, shall hold office during the pleasure of the Government.
13A. Filling up of casual vacancies and conduct of meetings - The filling up
of casual vacancies and the procedure to be followed at the meeting of the State
Sports Authority, the District Sports Authority and the Mandal Sports
Authority shall be such as may be prescribed.]
14. Transfer of certain institutions - The Government may, at any time after
the commencement of this Act, transfer to the Sports Authority or the District
Authority or as the case may be the Mandal Authority the properties of the
State Sports Council, the District Sports Councils and the Mandal Sports
1 . The Sections 13 substituted by the Act No. 1 of 1996, section 2.
Councils respectively along with its staff on such terms and conditions as it
may deem proper.
15. Authentication of orders etc., - All the orders and decisions of the Sports
Authority, District and Mandal Authorities shall respectively be authenticated
by the signature of the Vice-Chairman and Managing Director, and Member-
Secretary.
16. Sports Authority to function under the general supervision of the
Government - The Sports Authority shall function under the general
supervision of the Government and the Government shall have power to give
such directions as it may deem fit from time to time, and shall also review the
action of the Sports Authority.
17. Funds of the Sports Authorities - The Sports Authority, District
Authority, and the Mandal Authority shall have its own funds, consisting of -
(a) the grants made by the State Government and the Central
Government;
(b) all money received by or on its behalf under the provisions of this Act
or any other law for the time being in force, or under any other contract;
(c) all proceeds of the disposals of the property by or on its behalf;
(d) all rents accruing from any of its properties;
(e) all monies received by or on its behalf from any local authority, public
corporations, public private companies, public and philanthropists or
person by way of grants, endowments, trusts, gifts or deposits or in any
form;
(f) all interests and profit arising from any investment or of any form any
transaction in connection with any money belong to it;
(g) proceeds from tournaments conducted by the sports authorities and
collection of fees for coaching in various sports activities.
18. Power of Authorities to borrow - The Sports Authority, District Authority
and the Mandal Authority may from time to time with the previous sanction of
the Government and subject to the provisions of this Act and to such
conditions as may be prescribed, borrow any sum required for the purpose of
this Act.
19. Guarantee of loans - The Government may guarantee in such manner as
they think fit the payment of the principal and interest of any loan proposed to
be raised by any authority.
20. Accounts and Audit - (1) Every Authority under this Act shall cause
proper accounts and other records in relation thereto to be kept including the
proper system of internal check and prepare an annual statement of accounts,
including the income and expenditure account and the balance sheet in such
form as may be prescribed by regulations.
          (2) The accounts of every Authority shall be audited by such persons as
may be appointed by the Government and any expenditure incurred in
connection with such audit shall be payable by the concerned Authority to the
Government.
21. Inspections and control - The Government shall have the right to cause
an inspection to be made by such person or persons as they may direct to the
affairs and properties of any Sports Authority, its buildings, stadia, indoor-
stadia, swimming pools, plays fields and the site and also to cause an enquiry
to be made into the matter connected with the said Authorities. The
Government shall in every cause give notice to the concerned Authority of their
intention to cause such inspection or enquiry to be made and the concerned
Authority shall be entitled to be represented thereat.
22. Power to give directions - The Government may give such directions to
any authority constituted under this Act, as it may consider necessary in the
interest of sports and games or physical education.
23. Power to make rules - (1) The Government may, by notification, make
rules for carrying out all or any of the purposes of this Act.
(2) Every rule made under this Act, shall immediately after it is made, be
laid before the Legislative Assembly of the State if it is in session and if it is not
in session in the session immediately following for a total period of fourteen
days which may be comprised in one session or in two successive sessions, and
if, before the expiry of the Session in which it is so laid or the session
immediately following, the Legislative Assembly agrees in making any
modification in the rule or in the annulment of the rule, the rule shall, from the
date on which the modification or annulment is notified have effect only in
such modified form or shall stand annulled as the case may be, so however,
that any such modification or annulment shall be without prejudice to the
validity of anything previously done under that rule.
24. Power to make regulations - The Sports Authority may with the previous
approval of the Government, make regulations not inconsistent with the
provisions of this Act, and the rules made thereunder to provide for all or any
of the following matters, namely:-
(a) the administration of the funds and other properties of the Authorities
under this Act; and the maintenance of its accounts;
(b) the duties of officers and employees of the Authorities;
(c) the procedure to be followed by the Authorities in inviting, considering
and accepting tenders; and
(d) any other matter arising out of the functions of the Authorities under
this Act, in which it is necessary or expedient to make regulations.
25. Repeal of Ordinance 9 of 1987- The Andhra Pradesh Sports Authorities
Ordinance, 1987 is hereby repealed.

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