LexThe Telangana Sports Authorities Act, 1988.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA 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.
2 [Act No. 4 of 1988]
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.
CHAPTER-V
MISCELLANEOUS.
13. Term of office of the Chairman and other
Members.
13-A. 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 Audits.
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 TELANGANA SPORTS AUTHORITIES ACT, 1988.1
ACT No.4 OF 1988.
CHAPTER-I
PRELIMINARY
1. (1) This Act may be called the 2Telangana Sports
Authorities Act, 1988.
(2) It extends to the whole of the State of 2Telangana.
(3) It shall be deemed to have come into force on the
1st day of November, 1987.
2. 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
2Telangana;
(d) “Mandal Authority” means the Manda l Sports
Authority constituted under section 10;
1. The Andhra Pradesh Sports Authorities Act, 1988 received the assent
of the Governor on the 10th January, 1988. The said Act in force in the
combined State, as on 02.06.2014, has been adapted to the State of
Telangana, under section 101 of the Andhra Prad esh Reorganisation
Act, 2014 (Central Act 6 of 2014) vide. the Notification issued in
G.O.Ms.No.3, Youth Advancement, Tourism and Culture ( Sports)
Department, dated 23.01.2016.
2. Substituted by G.O.Ms.No.3, Youth Advancement, Tourism and
Culture (Sports) Department, dated 23.01.2016.
Short title, extent
and
commencement.
Definitions. Definitions.
2 [Act No. 4 of 1988]
(e) “member” means the member of th e Sports
Authority of 3Telangana, or the District Sports Authority or as
the case may be the Manda l Sports Authority and includes
the Chairman of the concerned Authority;
(f) “notification” means a notification published in the
3Telangana 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
3Telangana constituted under section 3;
(i) “Sports council ” means the body known as the
3Telangana 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. (1) There shall be established, by the Govern ment b y
notification for the State of 3Telangana an Authority by the
name of “The Sports Authority of 3Telangana”;
3. Substituted by G.O.Ms.No.3, YAT&C (sports) Department, dated
23.01.2016.
Establishment
and constitution
of the Sports
Authority.
[Act No.4 of 1988] 3
(2) The Sports Authority of Telangana shall be a body
corporate by the name aforesaid, havin g perpetual
succession and common seal with p ower 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 Yo uth 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, Commonweal th 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 d ifferent 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;
4 [Act No. 4 of 1988]
4[(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.]
5[XXX]
4. 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 stad ia, 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 Manda l Authority on the basis of the
recommendations of the Vice-Chairman;
4. Added by Act No.5 of 2010.
5. Proviso omitted by Act No. 5 of 2010.
Powers and
functions of the
Sports Authority.
[Act No.4 of 1988] 5
(f) to approve the budget estimates and revised budget
estimates of the Sports Authority;
(g) to raise loans from financ ial 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.
6 [Act No. 4 of 1988]
5. (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. The Vice-Chairman and Managing Director sha ll be the
Chief executive of the Sports Authority and he shall exercise
the followi ng 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 cust odian of t he finances of the Sports
Authority;
Salaries and
allowances and
other conditions
of service of
Chairman and
allowances of
members.
Powers and
functions of Vice-
Chairman and
Managing
Director.
[Act No.4 of 1988] 7
(7) prepare and present the audited statement of
accounts and utilization certificates to the Sports Authorit ies
for its approval.
(8) obtain audited statements of accounts of all the
District Authori ties and place them before the S ports
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 Auth orities under
this Act.
CHAPTER-III
DISTRICT SPORTS AUTHORITY
7. (1) T here sha ll 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,-
Establishment
and constitution
of District Sports
Authority.
8 [Act No. 4 of 1988]
(i) the outstanding sportsman who participated in
Olympics, Co mmonwealth 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 leve l, National level and Inter national
level tournaments;
(f) one member to be appointed from among the
Directors of physical education of the University having
jurisdiction over the d istrict 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;
6[(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, accordi ng to the ne ed
of District Sports Authority.]
7[XXX]
(3) The qualifications and oth er conditions of service
and pay and allowances o f the Member -Secretary shall be
such as may be prescribed.
8. The District Authority shall have the following functions,
namely:-
(a) to approve the sports calender of the District;
6. Added by Act No. 5 of 2010.
7. Proviso omitted by Act No. 5 of 2010.
Functions of the
District Authority.
[Act No.4 of 1988] 9
(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 Manda l
Authority for construction of Stadia, indoor stadia, swimming
pools, play fields and the like in the Mandal and forward the
same to the Sports Authorit y 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 in come 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 s ports, c hildren sports, a nd
the like at the district level;
(i) to promote and org anise the major games an d
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 vari ous sports programmes of the
Sports Authority of India, Netaji Subash National In stitute of
Sports, Patiala and the like which are allotted to the district;
10 [Act No. 4 of 1988]
(k) to approve and present the audited sta tements of
accounts and utilisation certificates to the Sports Authority;
(l) to approve the audited statement s of accounts and
utilisation certificates received from Manda l Authority and
submit the same to the Sports Authority;
(m) to coordinate all games, sports and physic al
education activities in all educational institutions w hether or
not receiving grants from the Government and to s upervise
that the funds allotted to these institutions for the promotion
of games, sports and physical education are properly
utilised;
(n) to exercis e such other powers and perform such
other functions as may be conferred or enjoined upon it by
or under this Act.
9. The Member-Secretary shall be the Chief Exe cutive 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 adminis trative
control over physical education teachers, coaches, fi eld
staff, office staff and other employees working under the
administrative control of the District Authority and all the
Members-Secretaries of the Ma ndal 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;
Powers and
functions of the
Member-
Secretary of
District Authority.
[Act No.4 of 1988] 11
(4) to be the custodian of the f inances of t he Dis trict
Authority;
(5) to work under the general supervision a nd
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. (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 Superviso r, Panchayat Raj Department; ex -
officio;
Establishment
and constitution
of Mandal Sports
Authority.
12 [Act No. 4 of 1988]
(e) three members, out of whom one shall be women
to be appoi nted by the concerned District Collect or from
among the persons who have profi ciency 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;
8[(g) the Government may by notification, increase or
decrease of Members both in Ex-officio as well as M embers
to be appointed by the Government, according to the need
of Mandal Sports Authority.]
9[XXX]
11. The Mandal Sports Authority shall have the following
functions, namely:-
(a) to promote and organise competitions in
indigenous games;
(b) to p repare and present proposals to the Di strict
Authority for construction of stadia, indoor stadia, swimming
pool, play fields and the like in the Mandal;
(c) to promote and organi se 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 r evised
budget estimates of the Mandal Authority;
8. Added by Act No.5 of 2010.
9. Proviso omitted by Act No.5 of 2010.
Functions of the
Mandal Sports
Authority.
[Act No.4 of 1988] 13
(f) to raise finances by arranging leasing out th e
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 co nferred or enjoined upon it by
or under this Act.
12. The Member-Secretary shall be the Chief Executive of
the Mandal Authority and he shall exer cise 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
Member-
Secretary to be
the Chief
Executive
Authority.
14 [Act No. 4 of 1988]
Schools in the Man dal subject to the general supervision
and control of the Vice -Chairman and Managing Director of
the Sport Authority;
(3) run the day -to-day administration of the Mandal
Authority and conduct all its financial and administrative
transactions;
(4) be th e custodian of the finance s 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 certificate to Mandal Authority and
to arrange to send them to the District Authority for
approval.
CHAPTER-V
MISCELLANEOUS.
10[13. 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.
13-A.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.]
10. Substituted by Act No.1 of 1996.
Term of office of
the Chairman and
other Members.
Filling up of
casual vacancies
and conduct of
meetings.
[Act No.4 of 1988] 15
14. The Government may, at any time after the
commencement of this Act, transfer to the Sports A uthority
or the District Authority or as the case may be the Mandal
Authority the properties of the State Sports Councils and the
District Sports Councils and the Mandal Sports Councils
respectively along with its sta ff on such terms and
conditions as it may deem proper.
15. 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. 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. 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 beha lf 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 rece ived by o r on its behalf from any
local authority, public corporations, pub lic private
Transfer of certain
institutions.
Authentication of
orders etc.
Sports Authority
to function under
the general
supervision of the
Government.
Funds of the
Sports Authorities.
16 [Act No. 4 of 1988]
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 c oaching in
various sports activities.
18. The Sports Authority, District Authority a nd the Mandal
Authority may from time to time with the previous sanction of
the Govern ment 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. The Gove rnment 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. (1) Every Authority under this Act s hall cause proper
accounts and other records in re lation thereto to be kept
including the proper system o f 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. 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, in door-stadia, swimming
Power of
Authorities to
borrow.
Guarantee of
loans.
Accounts and
Audits.
Inspections and
control.
[Act No.4 of 1988] 17
pools, plays the site and also to cause an enquiry to be
made into the matter connected wit h 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. The Government may giv e such directions to any
authority constituted under this Act, as it may con sider
necessary in the interest of sports and games or physical
education.
23. (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 Legislature 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 Legislature agrees in making any modification in the rule
or in the annulment of the rule, the rule shall, from the date
on which t he m odification 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 sha ll be without prejudice to the validity of
anything previously done under that rule.
24. 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:-
Power to give
directions.
Power to make
rules.
Power to make
regulations.
18 [Act No. 4 of 1988]
(a) the administration of the fu nds 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 Au thorities 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. The Andhra Pradesh Sports Authorities Ordinance,
1987 is hereby repealed.
* * *
Repeal of
Ordinance 9 of
1987.