LexThe Kerala Sports Act 2000
Kerala · state statute
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GOVERNMENT OF KERALA
Law (Legislation - Unification) Department
NOTIFICATION
No. 11182/Leg. Uni. 3/99/Law Dated, Thiruvananthapuram 1st June 2002, 11th Jyaishta, 1924
In pursuance of clause (3) of Article 348 of the Constitution of India, the Governor
is pleased to authorize the publication in the Gazette of the following translation in the
English Language of the Kerala Sports Act 2000 (2 of 2001)
By order of the Governor,
V . RAMKUMAR,
Law Secretary
ACT 2 OF 2001
THE KERALA SPORTS ACT 2000
AN
ACT
An act to provide for the promotion of sports and games and to augment the athlete
efficiency in the State of Kerala and for the constitution of Sports Councils at the State
level, District level and Local level and for matters ancillary or incidental thereto.
Preamble.- WHEREAS it is necessary and expedient to make provisions for the
promotion of sports and games and to augment the athletic efficiency in the State and to
extend and promote the concept of “Sports for all”;
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AND WHEREAS it is expedient to constitute sports councils at State level,
District level and Local level for securing grater measure of participation of the people in
sports and games and to confer on such sports councils, special powers for carrying out
the objects aforesaid:
BE it enacted in the fifty first year of the Republic of India as follows: -
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.- (1) This Act may be called the Kerala Sports
Act, 2000.
(2)It extends to the whole State of Kerala.
(3)It shall come into force on such date as the Government may by notification,
appoint, and different dates, may be appointed for different areas and for different
provisions of this Act and any reference to the commencement of this Act in relation
to any areas, shall be construed as a reference to the commencement of that
provisions in that area.
2. Definitions:- In this Act, unless the context otherwise require,-
1[(i)“Appellate Tribunal” means the Appellate Tribunal constituted under section 41;]
(ii) 2[***]
(iii) “Corporation Sports Council” means a Corporation Sports Council constituted
under section 15 for a Municipal corporation area;
(iv) “District” means a Revenue District;
(iv A) 3[***]
(v) “District Sports Council” means the District Sports Council constituted under section
9 for a district;
4[(v A) "District Sports Council Chairman" means the District Collector of the
revenue district concerned.
1. Subs.by KS(A) Act, 2018
2. The words "Block Panchayat" and definition was omitted by KS(A) Act, 2018.
3. The words " District Level Dispute Redressal Committee and its definition were inserted by KS(A) Act, 2015.
4. Ins. by KS(A) Act, 2015.
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(vi)“Educational Institution” means University, College, School, Polytechnic or such
other institution where instruction is imparted in any scientific - technical or arts
subjects or any other institution notified by Government as an educational institution;
(vii)“Existing Sports Council” means the existing sports council functioning in the State;
5[(vii A) "Fund" means the State Sports Development Fund constituted under section
34A;]
6[(viii)“Member” means a member of State Sports Council or District Sports Council or
Corporation Sports Council or Municipal Sports Council or Village Sports Council
whichever is relevant to the context;]
(ix) “Municipal Sports Council” means a Municipal Sports Council constituted under
section 15 for a Municipal Council area;
(x) "Notification" means notification published in the Gazette;
7[(xA) "open place" means any place, whether enclosed or not , having no building, or
not more than five percentage of the total land of which is covered with buildings, and is
primarily used, either wholly or partially for sports matters;]
8[(xB) "playground" means a place made suitable for the purpose of sports, games or
physical exercises;]
(xi) “Prescribed” means prescribed under this Act;
(xii) “Recognised Sports Organisation” means a sports organization registered with the
State Sports Council, in accordance with the provisions of this Act;
(xiii) “Regulation” means regulation made by the State Sports Council under this Act;
9[(xiv)“sports” include out-door events, games conducted in open place or country
sports, indoor games, those included as competitive items in the Common Wealth
Games, Asian Games or National Games and aquatic sports, conducted from year to year
as National Championships and other sports activities which are declared by the
Government, by notification, as sports or games, on the recommendation of the State
Sports Council;]
(xv) “Sports Organisation” means an organization constituted in accordance with law
having a written constitution for the promotion of sports and games;
5. Ins. by KS(A) Act, 2015
6. The words " or Town Sports Council or Block Sports Council" were omitted by KS(A) Act, 2018.
7. Cl.(xA) was Ins. by KS(A) Act, 2015.
8. Cl.(xB) was Ins. by KS(A) Act, 2015.
9.Subs.by KS(A) Act, 2015.
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10[(xvi) “Sports Club” means a sports association registered under the Travancore -
Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 (12of 1955)
or the Societies Registration Act 1860 (Central Act 21 of 1860) and affiliated to the
District Sports Organization concerned in accordance with the provisions of this Act and
the rules made there under;]
11[(xvi A) "Sports Director" means the officer appointed by the Government as the head
of the Sports Department.]
12[(xvi B) "Sports facility" means any stadium, playground, open place or any facility
which is its part or ancillary to it;]
13[(xvii) “sportsman” means, a person who has participated in any sports item specified
in clause(xiv) of section 2 at the District , School, University, State, National or
International level and is registered as a sportsman;]
14[(xviii) stadium means an athletic or sports ground with a gallery for the spectators;]
15[(xviii A) “Standing Committee” means the standing committee of the State Sports
Council;]
(xix) “State Sports Council” means the Kerala State Sports Council constituted under
section 3;
(xx) “Chairman of the State Sports Council” means the Chairman of the State Sports
Council;
(xxi) “President of the State Sports Council” means the person nominated by the
Government as the President of the State Sports Council;
(xxii) 16[***]
(xxiii) “Village Sports Council” means a village sports council constituted under section
15 for a village panchayat area;
(xxiv) “Year” means financial year.
10. Subs. by KS(A) Act, 2015.
11. Ins. by KS(A) Act, 2015.
12. Ins. by KS(A) Act, 2015.
13. Subs. by KS(A) Act, 2015.
14. Subs. by KS(A) Act, 2015.
15. Subs. by KS(A) Act, 2018.
16. Omitted by KS(A) Act, 2018.
5
CHAPTER II
ESTABLISHMENT OF STATE SPORTS COUNCIL AND ITS FUNCTIONS
3. Constitution and composition of the Kerala State Sports Council. - (1) As soon as
may be after the commencement of this Act, the Government may by notification,
constitute with effect from such date, as may be specified in the notification, a State
Sports Council to be called “the Kerala State Sports Council”.
(2) The State Sports Council shall be a body corporate by the name aforesaid having
perpetual succession and a common seal with power, subject to the provisions of this Act
and the rules made thereunder, to acquire, hold and dispose of property, both movable
and immovable and to enter into contract and shall by the said name sue and be sued:
(3) The Kerala State Sports Council shall consist of the following members, namely:-
Ex-officio Members
(a) The Minister in charge of sports, who shall be the chairman of the State Sports
Council;
(b) The Secretary to the Government dealing with Sports Department;
(c) The Finance Secretary (Expenditure);
(d) The Director General of Police;
(e) The Director, Sports and Youth Affairs;
(f) The Director of Public Instruction;
(g) The Director of Collegiate, Education;
(h) The Director of Technical Education;
(i) The Director of Higher Secondary Education;
(j) The Director of V ocational Higher Secondary Education;
(k) The Director of Health Services;
(l) The Secretary of the State Sports Council;
(m) The Director of Public Relation.
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Elected Members
(a) One member each from each of the recognized State Sports Organization elected by
the members of such organization from among themselves.
17[(b) One member each from each of the District Sports Council, elected by the
members of such District Sports Councils from among themselves;]
Provided that, no person elected as a member in items (a) and (b) shall continue as a
member in State Sports Council on completion of seventy years of age.
(c) One member each from each of the University in the State elected by the members of
the General Council of such University Unions from among the captains of the
University teams;
(d) Three members elected by the members of the State Legislative Assembly from
among themselves through the method of proportional representation by single
transferable vote;
(e) One person elected by the Mayors of the Municipal Corporations of the State from
among themselves;
(f) One person elected by the Presidents of the District Panchayats of the State from
among themselves;
(g) One person elected by the Chairpersons of the Municipal Councils of the State from
among themselves;
(h) One person elected by the Presidents of the Block Panchayats of the State from
among themselves;
(i) One person elected by the Presidents of the Grama Panchayats of the State from
among themselves.]
18[Members Nominated by Government]
19[(a) four Physical Education Directors from the Universities in the State;
(b) two sports coaches from among the Sports coaches who have moulded sportsmen of
national or international standard or those who have received recognition of the country
for their achievements;
17. Ins. by KS(A) Act, 2018.
18. Subs. for the words" Nominated Members" by KS(A) Act, 2015.
19. Clauses (a) to (g) were omitted and clauses (h) to (k) were renumbered as (a) to (d) by KS(A) Act, 2018.
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(c) four leading sportsmen from among the sportsmen who have represented the country
in recognized international championships of which two shall be women;
(d) two members from among the sports journalists; nominated by the Government;]
(4) The State Sports Council shall have a President having interest in sports and games,
nominated by the Government 20[and a Vice-President elected by the members of the
State Sports Council from among the members specified in item (a) and (b) under the
heading "Elected Members" in sub-section(3) in such manner as may be prescribed.]
(5) The President and the Vice-President of the State Sports Council shall exercise such
powers as may be prescribed.
(6) The State Sports Council shall be reconstituted in every five years
(7) Every member of the State Sports Council, other than ex-officio members, shall
subject to the provisions of this Act and the rules made thereunder, hold office until the
next reconstitution of State Sports Council:
Provided that no member nominated or elected in his capacity as a member of a particular
body or as the holder of a particular office shall continue as a member beyond a period of
three months after he has ceased to be such member or holder of such office unless he
again becomes such member or holder of such office within such period:
21[Provided further that, the term of office of a member referred to in item (c) under the
heading “Elected Members” shall be one year from the date of his election.
Explanation:- A member referred to in the preceding proviso shall not cease to be such
member solely on the ground that he has ceased to be the captain of University team
within the period of one year specified in the said proviso;]
22[(8) No person shall hold office as President or Vice-President of the State Sports
Council for a total period exceeding ten years.]
20. Subs. for the words "and a Vice-President nominated by the Government from among the members specified under
the heading 'Elected Members' in Sub-section (3) of section 3" by KS(A) Act, 2018.
21. Ins. by KS(A) Act, 2018.
22. Subs. by KS(A) Act, 2018.
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4. Secretary of the State Sports Council .- (1) The Government shall, in consultation
with the President of the State Sports Council, appoint 23[an officer, not below the rank of
a Joint Secretary to Government or the Director, Sports and Youth Affairs as the Secretary
of the State Sports Council.]
(2) Subject to the supervision of the State Sports Council, the Secretary shall be the Chief
Executive Officer and shall have general control and command over the employees of
State Sports Council and the District Sports Councils.
(3) Subject to the provisions of this Act and the rules made thereunder, the Secretary
shall.-
(i) implement the resolutions of State Sports Council and its 24[Standing Committee;]
(ii) incur the expenditure authorized by the President and the 25[Standing Committee;]
(iii) make payments by cheques or cash for all the expenses authorized by the State
Sports Council;
(iv) be responsible for the safe custody of the fund of the State Sports Council;
(v) keep and maintain accounts of income and expenditure of the State Sports Council;
(vi) keep the records of the meetings and the proceedings of the State Sports Council and 26[Standing Committee; and]
(vii) submit returns, accounts, statement and other details when required by the
Government or any Audit Officer.
(4) The Secretary may, with the permission of the 27[Standing Committee,] and subject to
such restrictions and limitations specified by him by an order in writing entrust any of his
functions to any official of the State Sports Council.
5. Duties, powers and functions of the State Sports Council.- (1) The duty of carrying
out the provisions of this Act shall subject to the restrictions, conditions and limitations
herein contained, be vested in the State Sports Council.
23. Subs. for the words " an officer not below the rank of a Joint Secretary to Government" by KS(A) Act, 2018.
24. Subs. for the words"Administrative Board" by KS(A) Act, 2018.
25. Subs. for the words"Administrative Board" by KS(A) Act, 2018.
26. Subs. for the words"Administrative Board" by KS(A) Act, 2018.
27. Subs. for the words"Administrative Board" by KS(A) Act, 2018.
9
(2) Save as otherwise expressly provided in this Act, the State Sports Council shall have
the following powers and functions, namely:-
(a)to organize, co-ordinate, regulate and promote all types of sports in the State;
(b) to establish sports information centres, stadia, pavilions, playgrounds, parks,
children's parks, sports training centres, circus training centres, kalaries and to construct
buildings, swimming pools, and pools for water polo and boat race and gymnasia;
(c) to acquire or formally request properties for carrying out all or any of its activities
for which the State Sports Council is responsible;
28[(cA) The Government may, for the purpose of renovation of any stadium, playground,
open place, swimming pool or other permanent sports infra structure which are
constructed with the financial assistance from the Government or any agency under it and
owned or occupied by the District Sports Council or any other organization registered
under it, or for the purpose of its maintenance or management or for both: in case the
existing occupants do not manage or maintain the same properly or if the alterations or
modifications of the facilities are made for any other purpose not related to sports without
the approval of the Kerala Sports Council, take over the management;
Provided that before such take over, the Government shall cause to conduct an enquiry
for the purpose by an officer not below the rank of a Joint Secretary to the Government
and as part of the enquiry and opportunity of being heard shall be given to the parties
concerned after serving notice on them.]
(d) to conduct or organize by the council itself or through District Sports Council,
Corporation Sports Council, Municipal Sports Council, 29***or Village Sports Council or
to ensure their participation, in tournaments, competitions, training courses, seminars,
coaching centres, exhibitions, tours and other items which help in the promotion of sports
and games in the State;
(e) to confer titles, issue certificates or award prizes and scholarships or other benefits,
in recognition or for encouragement of sports among students, workers, public servants
and others;
(f) to introduce insurance and accident insurance coverage for sportsmen, coaches and
referees in the manner as may be prescribed;
(g) to grant assistance by way of loans or otherwise to any person, educational
institutions, sports organizations, clubs or associations with a view to promote sports in
general or to promote any particular venture or item of sports;
28. Ins. by KS(A)Act,2015.
29. omitted the words "Town Sports Council, Block Sports Council" by KS(A)Act,2018.
10
(h) to rise fund generally for carrying on its activities;
(i) to arrange or otherwise make provisions for conducting competitions in sports in
the State at national, international, inter-state or local level and to arrange sports tours;
(j) to give grants or funds to educational institutions and recognized sports
organizations;
(k) to make arrangements for establishing playgrounds and for providing equipments
and facilities for them;
(l) to establish, administer and regulate research centre or centres for development of
any sports including adventurous and martial sports;
(m) to establish sports information centres, or centers to collect the statistics and to store
the basic data connected with sports and to run libraries and museums connected with
sports;
(n) to formulate and implement schemes for the welfare of sportsmen;
(o) to formulate and implement schemes for the welfare of the disabled sportsmen;
(p) to fix criteria for the approval and working of sports associations including the State
unit of national sports federation having Central Government recognition.
(q) to do any other act that may be conductive to the furtherance of the objects of this
Act;
(r) to exercise the powers and to discharge the functions conferred under this Act or the
rules made thereunder.
(3) The State Sports Council may subject to any restrictions and conditions as may be
specified by it, delegate its powers and duties under this Act and rules made thereunder to
the 30[Standing Committee] of the council or its President or Secretary.
31[6. Standing Committee of the State Sports Council. - (1) State Sports Council shall
have a Standing Committee consisting of the following members, namely:-
(a) President, State Sports Council;
(b) Vice - President;
(c) Government Secretary, Sports Department;
30. Subs. for the words "Administrative Board" by KS(A)Act,2018.
31. Subs. by KS(A)Act,2018.
11
(d) Finance Secretary (Expenditure);
(e) Director of Public Instructions;
(f) Director, Sports and Youth Welfare;
(g) Secretary, State Sports Council;
(h) Total seven members, including six members elected by the members of the State
Sports Council elected from among them of whom one shall be a member representing
the elected members of the District Sports Council and one shall be a member elected
from the members nominated to State Sports Council specified in item (b) or (c), of them
one shall be a woman.
(2) The Standing Committee shall meet at least once in a month.
(3) The Standing Committee shall supervise the general functioning of the State Sports
Council.
(4) The Standing Committee shall meet at such time and place as the President of the
State Sports Council decides.
(5) The quorum for meeting of the Standing Committee shall be one - third of its total
membership including an ex-officio member.]
7. Meeting of the State Sports Council. - (1) The State Sports Council shall meet at
least twice in an year and one of such meetings shall be the annual meeting.
(2) The President of the State Sports Council may, whenever he thinks fit, convene a
special meeting of the State Sports Council for the transaction of urgent business.
(3) Subject to such conditions as may be prescribed the President shall convene a special
meeting of the State Sports Council to discuss urgent matters of importance upon a
written requisition by not less than one-third of the total members of the State Sports
Council.
(4) The quorum for a meeting of the State Sports Council shall be one-third of its total
membership.
8. Procedure of the State Sports Council. - (1) The State Sports Council shall transact
its business through resolutions passed in such manner and in accordance with such
procedure, as may be prescribed.
(2) a copy of every resolution shall be forwarded to the Government within fifteen days
of the passing of that resolution.
(3) The Government may call for any records or information regarding any resolution
from the State Sports Council and the State Sports Council shall be bound to furnish such
record or information.
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(4) The Government may, after giving reasonable notice to the State Sports Council and
after hearing its objections, if any, suspend or cancel or modify any resolution passed by
the State Sports Council.
CHAPTER III
DISTRICT SPORTS COUNCILS
9. District Sports Council. - (1) The Government shall, by notification, constitute a body
to be called “The District Sports Council” in every district in the State to exercise the
powers and perform the functions conferred on, or assigned to, the District Sports
Council under this Act.
(2) Every District Sports Council, shall be a body corporate by the name of the District
for which it is constituted, 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 movable and immovable properties, to enter into contracts and to do all
matters proper and expedient for the purpose for which it is constituted and shall by the
said name sue and be sued.
(3) Every District Sports Council shall consist of the following members, namely:-
Ex-officio Members
(a) the President of the District Panchayat;
(b) the District Collector;
(c) The District Superintendent of Police;
(d) The Executive Engineer (Buildings 32 [***]) of the Public Works Department;
(e) The Deputy Director of Collegiate Education having jurisdiction in the District;
(f) Deputy Director of General Education having jurisdiction in the District;
(g) Corporation Mayor or Municipal Chairperson of District Headquarters or President
of the Village Panchayat;
(h) Secretary of the District Sports Council;
(i) District Officer of the Public Relations Department;
33[(j) the District Medical Officer (Health and Family Welfare);]
32. The words"and Roads" was omitted by KS(A)Act,2018.
33. Ins. by KS(A)Act,2018.
13
34[(k) the District Medical Officer (Ayurveda).]
Elected Members
(a) One member each elected from each recognized District Sports Organisation
affiliated as a unit of any recognized State Sports Organisation;
35[Provided that no person who has been elected as per clause (a) shall continue as a
member of the District Sports Council on completion of seventy years of age.
(b) One person elected by the Chairpersons of Municipal Council within the districts
from among themselves;
(c) One person elected by the Presidents of Block Panchayats within the districts from
among themselves;
(d) The Village Panchayat Presidents within the district shall elect from among
themselves three persons, if the number of such village Panchayat Presidents are less than
fifty and five persons, if it is more than fifty- of whom one shall be a woman and one
shall be from the Scheduled Caste or Scheduled Tribe.]
Nominated Members
36[(a) (i) one third of the Members of the Legislative Assembly representing the
Assembly constituencies in the District;]
37[(ii) one person among the recognized coaches in the district;]
(b) The District Collector shall nominate,-
(i) One Physical Education Instructor from the College within the district;
(ii) one male student and one female student 38[and one sportsman and one sportswoman]
from within the district having district level achievements in sports;
(iii) One physical education teacher from the schools in the District;
(iv)39[***]
34. Ins. by KS(A)Act,2018.
35. Subs. by KS(A)Act,2018.
36. Subs. by KS(A)Act,2015.
37.Subs. by KS(A)Act,2018.
38.Ins. the words "and one sportsman and one sportswoman" after the words " one male student and one female
student" by KS(A)Act,2015.
39. Omitted by KS(A)Act,2015.
14
40[(4) There shall be a President and a Vice-President for every District Sports Council
elected from among the members of the Council as may be prescribed.
Provided that a member elected to the State Sports Council, from District Sports Council
under the heading "Elected Members" as per clause (b) of section 3 shall not be eligible
to be elected as President or Vice-President of the District Sports Council;]
(5) The District Sports Council shall be reconstituted once in every five years;
(6) Every member of the District Sports Council other than ex-officio member shall,
subject to the provisions of this Act and the rules made thereunder, hold office until the
next reconstitution of the District Sports Council.
Provided that the term of office of the nominated male student and female student shall
be one year from the date of nomination.
41[(7) No person shall hold office of the President or Vice-President of the District Sports
Council for a total period exceeding ten years.]
10. Powers and functions of District Sports Council. - (1) It shall be the duty of every
District Sports Council to perform such of the functions of the State Sports Council as
may be delegated to the District Sports Council from time to time by the State Sports
Council.
(2) Without prejudice to the generality of the functions referred to in sub-section(1), the
District Sports Council may perform all or any of the following functions, namely:-
(a) co-ordinate the activities of the Corporation Sports Council, Municipal Sports
Council,42[***] Village Sports Council and other registered sports organizations in the
district;
(b) organize sporting events or competitions or tournaments within the district;
(c) perform such other functions as the State Sports Council may specify by
regulations.
(3) The District Sports Council shall, in the discharge of its functions, and in appropriate
manner jointly with other Government agencies, non-Governmental institutions,
educational institutions and other organizations engaged in sports and games and shall
also act according to the directions as the State Government may give to it in writing.
40. Subs. by KS(A)Act,2018.
41. Subs. by KS(A)Act,2018.
42. Omitted by KS(A)Act,2018.
15
11. Executive Committee of the District Sports Council – 43[(1) There shall be an
Executive Committee of the District Sports Council consisting of its President, Vice-
President, Secretary, a member to be elected to the State Council under the heading
'Elected Member' as per clause (b) of section 3 and five members elected by the District
Sports Council from among its members-of whom one shall be a woman.]
(2) It shall be the duty of the Executive Committee to discharge the day-to-day functions
of the District Sports Council and to perform such other duties entrusted to it by the
District Sports Council, from time-to-time.
(3) The procedure and quorum of meeting of Executive Committee shall be such as may
be prescribed.
44[12. Meeting of the District Sports Councils. - (1) Every District Sports Council shall
meet at least twice in a year on the dates as may be fixed by the President and one of such
meeting shall be the annual meeting.
(2) The President may, whenever be deems fit convene a special meeting of the District
Sports Council for the conduct of urgent business to be performed.
(3) Subject to such conditions as may be prescribed, if not less than one third of the total
members of the District Sports Council demand in writing for the discussion of matters of
urgent nature a special meeting of the District Sports Council shall be convened by its
President within fifteen days of such demand.
(4) The quorum of a meeting of the District Sports Council shall be one third of its total
membership.
(5) The District Sports Council shall transact its business by resolution passed in such
manner and in accordance with such procedure, as may be prescribed.
(6) Copy of every resolution shall be forwarded to the State Sports Council, within fifteen
days from the date of its passing.]
13. Powers and functions of the President and Chairman of District Sports Council.-
(1) The Chairman of the District Sports Council shall preside over the meetings of the
District Sports Council 45[and shall supervise the functioning of the District Sports
Council.]
43. Subs. by KS(A)Act,2018.
44. For the words "Chairman" wherever it occurs, the word "President" shall be substituted- KS(A)Act,2018.
45. Subs. for the words " and shall exercise such powers and perform such duties as may be prescribed" by
KS(A)Act,2018.
16
(2) The President shall, in absence of the Chairman, preside over the meetings of the
District Sports Council and shall exercise such powers and perform such functions 46[as
may be prescribed.]
47[(3) The Vice-President shall, in the absence of the President preside over the meetings
of the District Sports Council and Executive Committees and shall exercise such powers
and perform such duties as the President may, from time to time, delegate to him.]
14. Secretary of the District Sports Council. - (1) The Secretary of the State Sports
Council shall, with the approval of the 48[Standing Committee], by deputation or
selection, as the case may be, appoint an officer not below the rank of a Section Officer in
the Kerala Government Secretariat service or an officer of equivalent rank in other
Departments or in the rank of the Assistant Secretary of the Sports Council, as Secretary
to the District Sports Council.
Provided that more than 49[three] posts of Secretaries of District Sports Council shall not
be set apart for appointment through selection from the Officers of the State Sports
Council.
(2) The Secretary shall subject to the provisions of this Act and the rules made
thereunder,-
(i) give effect to the resolution of the District Sports Council and its Executive
Committee;
(ii) be responsible for the safe custody of the fund of District Sports Council;
(iii) maintain and keep the accounts of receipts and expenditure of the District Sports
Council;
50[(iv) examine and cause to be audited the statements and accounts of the Corporation
Sports Council, Municipal Sports Council, and Village Sports Council;]
(v) submit returns, accounts, statements or other details, whenever required by the
Government or any audit authority.
(3) The Secretary of the District Sports Council, shall exercise other powers and perform
duties as are conferred or imposed on him by the 51[President] of the District Sports
Council.
46. Subs. for the words "as may be delegated to him by the Chairman from time to time" by KS(A)Act,2018.
47. Ins. by KS(A)Act,2018.
48. Subs. for the words "Administrative Board" by KS(A)Act,2018.
49. Subs. for the word "five" by KS(A)Act,2018.
50. Ins. by KS(A)Act,2018.
51. Subs. for the word " Chairman" by KS(A)Act,2018.
17
CHAPTER IV
CORPORATION SPORTS COUNCIL, MUNICIPAL SPORTS COUNCIL, 52[***]
AND VILLAGE SPORTS COUNCIL
15. Constitution of Corporation Sports Council, Municipal Sports Council etc .- For
the purpose of co-ordinating and implementing various activities connected with sports
and games, in rural and urban areas, 53[the State Sports Council shall], in consultation
with District Sports Council and the local authorities concerned, by notification,
constitute with effect from such date as may be specified in the notification,-
(a) a Corporation Sports Council for each Municipal Corporation area;
(b) a Municipal Sports Council for each Municipal Council area;
(c) 54[***]
(d) 55[***]
(e) a Village Sports Council for each Village Panchayat area.
16. Composition of Corporation Sports Council. - (1) Every Corporation Sports
Council shall consist of the following members, namely:-
Ex-officio Members
(a) the Mayor of the Municipal Corporation, who shall be the President of the
Corporation Sports Council;
(b) 56[the Police Officer not below the rank of Assistant Commissioner], having
jurisdiction over the Municipal Corporation area;
(c) 57[the Executive Engineer of the Local Self Government Institutions], having
jurisdiction over the Municipal Corporation area;
(d) the Regional Joint Director of the Municipalities having jurisdiction over the
Municipal Corporation area;
(e) the Secretary of the Municipal Corporation, who shall be the Secretary of the
Corporation Sports Council;
52. Omitted by KS(A)Act,2018.
53. Subs for the words " the State Sports Council may" by KS(A)Act,2018.
54. Omitted by KS(A)Act,2018.
55. Omitted by KS(A)Act,2018.
56. Subs. for the words " Assistant Commissioner of Police" by KS(A)Act,2018.
57. Subs. for the words" the Executive Engineer (Buildings and Roads)" by KS(A)Act,2018.
18
(f) Deputy Director of Collegiate Education, having jurisdiction over the Municipal
Corporation area;
(g) District Educational Officer;
(h) Tahsildar having jurisdiction over the Municipal Corporation area;
58[(i) The Health Officer having jurisdiction over the Municipal Corporation area;]
Nominated Members
(a) two persons having achievements to their credits in sports, nominated by the
Municipal Corporation Council of whom one shall be a woman;
(b) one male student and one female student within the Municipal Corporation Area
having achievements to their credit in sports, competitions, nominated by the Municipal
Corporation Council;
Elected Members
(a) 59[five members- elected by the Councilors of Municipal Corporation from among
themselves of which at least two shall be women] and one shall be a person belonging to
Scheduled Caste or Scheduled Tribe;
(b) five members elected by the office bearers of sports organizations and clubs
registered with the Corporation Sports Council from among themselves in the manner
prescribed, of whom one shall be a women and one shall be a person belonging to
Scheduled Caste or Scheduled Tribe.
(2) 60[The Chairman of the Municipal Corporation Educational Standing Committee shall
be the Vice-President of the Corporation Sports Council] and the Vice-President shall,
discharge the duties entrusted to him by the President and shall preside over the meeting
of the Corporation Sports Council in the absence of the President.
17. Executive Committee of the Corporation Sports Council.- There shall be an
Executive Committee for every Corporation Sports Council consisting of its President,
Vice-President and Secretary and six members of whom one shall be a woman, elected by
the members of the Corporation Sports Council from among themselves, for day-to-day
administration of its business.
18. Composition of Municipal Sports Council.- (1) Every Municipal Sports Council
shall consist of the following members, namely:-
58. Ins. by KS(A)Act,2018
59. Subs. for the words " three members elected by the Councilors of Municipal Corporation from among themselves
of whom one shall be a woman" by KS(A)Act,2018
60. Subs. for the words" Members of Corporation Sports Council shall elect a Vice-President from among themselves"
by KS(A)Act,2018.
19
Ex-officio Members
(a) the Chairperson of the Municipal council; who shall be the president of the Municipal
Sports council;
(b) the Deputy Superintendent or Assistant Commissioner of Police having jurisdiction
over the Municipal Council area;
61[(c) the Assistant Executive Engineer, Local Self Government Institutions having
jurisdiction over the Municipal Council area;]
(d) the Regional Joint Director of Municipalities, having jurisdiction over the Municipal
Council area;
(e) the District Educational Officer, having jurisdiction over the Municipal Council area;
(f) the Secretary of the Municipal Council, who shall be the Secretary of the Municipal
Sports Council;
(g) the Tahsildar having jurisdiction over the Municipal Council area;
(h) Member of Legislative Assembly, representing the Municipal Council area.
62[(i) the Health officer having jurisdiction over the Municipal Council area.]
Nominated Members
(a) two persons having achievements to their credit in sports nominated by the Municipal
Council, of whom one shall be a woman;
(b) one male student and one female student having achievements to their credit in sports,
nominated by the Municipal Council;
63[(c) two Physical Education Teachers in the Municipal area nominated by the Municipal
Council, of whom on shall be from college and one shall be from school.]
Elected Members
(a) 64[five members elected by the Municipal Councillors from among themselves of
whom at least two shall be woman] and one shall be a person belonging to Scheduled
Caste or Scheduled Tribe;
61. Subs. by KS(A)Act,2018.
62. Ins. by KS(A)Act,2018.
63. Subs. by KS(A)Act,2018.
64. Subs. by KS(A)Act,2018, for the words " three members elected by the Municipal Councilors from among
themselves, of whom one shall be woman".
20
(b) two persons elected by the office bearers of sports organisations registered with the
Municipal Sports Council from among themselves.
65[(2) The Chairman of the Municipal Educational Standing Committee shall be the Vice-
President of the Municipal Sports Council] and the Vice-President shall discharge the
duties entrusted to him by the President and shall preside over the meetings of the
Municipal Sports Council, in the absence of the President.
19. Executive Committee of the Municipal Sports Council. - There shall be an
executive committee for every Municipal Sports Council consisting of its President, Vice-
President, Secretary and six members, of whom one shall be a woman, elected by its
members from among themselves, for administering its day-to-day affairs.
20. 66[** *]
21. 67[***]
22. 68[***]
23. 69[***]
24. Composition of Village Sports Council. - (1) Every Village Sports Council shall
consist of the following members, namely:-
Ex-officio Members
(a) the President of the Village Panchayat, who shall be the President of the Village
Sports Council;
(b) the Secretary of the Village Panchayat, who shall be the Secretary of the Village
Sports Council;
(c) the 70[Sub-Inspector of Police], having jurisdiction over the Village Panchayat area;
71[(d) the Assistant Engineer of the Local Self Government Institutions having
jurisdiction over the Grama Panchayat area;]
65. Subs. for the words " The Members of the Municipal Sports Council shall elect a Vice-President from among
themselves" by KS(A)Act,2018.
66. Omitted by KS(A)Act,2018.
67. Omitted by KS(A)Act,2018
68. Omitted by KS(A)Act,2018
69. Omitted by KS(A)Act,2018.
70. Subs. for the words "Circle Inspector" by by KS(A)Act,2018.
71.Subs. by KS(A)Act,2018.
21
(e) the Medical Officer, having jurisdiction over the Village Panchayat area;
(f) the Village Officer, having jurisdiction over the Village Panchayat area;
Nominated Members
(a) two persons having achievements to their credit in sports, nominated by the Village
Panchayat of whom one shall be a woman;
(b) two Physical Education Teachers nominated by the Village Panchayat;
(c) one person nominated by the Village Panchayat among the President of the Parent-
Teacher Associations of the Educational Institutions situated in the Village Panchayat
area.
Elected Members
(a) three persons elected by the members of the Village Panchayat from among
themselves of whom one shall be a woman and one shall be a person belonging to
Scheduled Caste or Scheduled Tribe;
(b) two persons elected by the Presidents of Sports Organizations and Clubs registered
with the Village Panchayat from among themselves;
72[(2) The Chairman of the Standing Committee for Health and Education of the Village
Panchayat shall be the Vice-President of the Village Sports Council.]
(3) The Vice-President, shall discharge the duties entrusted to him by the President and
shall preside over the meetings of the Village Sports Council, in the absence of the
President.
25. Executive Committee of the Village Sports Council. - (1) There shall be an
executive committee for every village Sports Council consisting of its President, Vice-
President, Secretary and six members, of whom one shall be a woman, elected by its
members from among themselves, for administering its day-to-day affairs.
26. The duties and functions of the Secretary to the Village Sports Council. - The
duties and functions of the Secretary to the Village Sports Council shall be as may be
prescribed.
27. Functions of the Corporation Sports Council, Municipal Sports Council etc.- The
Corporation Sports Council, the Municipal Sports Council and the Village Sports Council
may, perform all or any of the following functions, namely:-
(a) Co-ordinate the activities of the registered sports organizations and clubs within the
jurisdiction of the Sports Council;
72. Subs. by KS(A)Act,2018.
22
(b) Organize sports events or competitions or tournaments within their area of
jurisdiction;
(c) Perform such other functions entrusted to it by District Sports Council.
28. Term of office of members of Corporation Sports Council, Municipal Sports
Council etc.- (1) Every member of the Corporation Sports Council, Municipal Sports
Council. 73[***]and Village Sports Council, other than the ex-officio members shall hold
office for a period of five years from the date of his nomination.
Provided that the term of office of the student representatives nominated to the
Corporation Sports Council, the Municipal Sports Council 74[***] shall be one year from
the date of their nomination.
(2) No person shall be nominated as a member for more than two consecutive terms.
29. Meeting of the Corporation Sports Council, the Municipal Sports Council etc.-
(1) Every Corporation Sports Council, Municipal Sports Council 75[***] and Village
Sports Council shall meet at least twice in a year 76[and one of it shall be the annual
meeting.]
(2) One third of the total number of its members shall be the quorum for a meeting.77
30. Settlement of disputes between Councils, Sportsmen and Sports Organizations.-
(1) if a dispute arises in respect of any matter under the provisions of this Act or rules
made thereunder between two or more Sports Councils or between Sports Council and
Sportsman or between two or more Sportsmen or between two or more Sports
Organizations or between a Sports Organization and Sportsmen of a district or between a
Sports Organization and any Sports Council within the district, the District Sports
Council shall have power to settle such dispute.
(2) Any person, Sports Organization, Sports Club and Sports Council, aggrieved by any
decision taken by a District Sports Council under this Act or the rules made thereunder
may appeal to the Appellate Tribunal within such time and in such manner as may be
prescribed and the decision of the Appellate Tribunal thereon shall be final.]
CHAPTER V
REGISTRATION OF SPORTS ORGANIZATION AND SPORTSMEN
31. Registration of Sports Organization.- (1) Any sports organization carrying
activities as the State level or at the district level, may registered with the State Sports
Council as a recognized organization under this Act, and any application for such
registration shall be submitted to the District Sports Council of the district in which its
headquarters is
73. Omitted by KS(A)Act,2018. 76. Ins. by KS(A)Act,2018.
74. Omitted by KS(A)Act,2018. 77. Subs. by KS(A)Act,2018.
75. Omitted by KS(A)Act,2018.
23
situated, 78[in the form as may be prescribed, subject to the terms and conditions specified
in subsection (1A).]
(1A) There shall be the following qualifications and compliance of conditions, for the
registration of a Sport Organization, namely:-
(i) It shall be an independent institution under the Societies Registration Act, 1860
(Central Act 21 of 1860) or the Travancore- Cochin Literary, Scientific And Charitable
Societies Registration Act, 1955(12 of 1955) and functioning exclusively for the
development of sports;
(ii) There shall be an independent and written bye-law providing for its efficient
functioning, elExcerpt shown. Open the full act in Lexace.