Section 6(2) in The Orissa Sports Authorities Act, 1994
(2)The Managing Director shall be the Chief Executive of the Sports Authority and shall exercise the following powers and perform the following functions, namely :(i)implement all the programmes of the Sports Authority;(ii)exercise general supervision and control over the Sports Officers, Office Staff, Field Staff, Coaches, Superintendents of Sports Hostels or any other employee of the State Authority and District Authorities;(iii)exercise administrative control over all the Sports Hostels and other institutions of games, sports, youth activities;(iv)deal with all the administrative matters pertaining to appointment, postings, transfers, promotion and disciplinary, actions of the staff of the Sports Authority and District Authorities;(vi)run the day-to-day administration of the Sports Authority and conduct all its financial and administrative transactions;(vi)be the custodian of the finances of the Spots Authority;(vii)prepare and present the audited statement of accounts, utilisation certificates to the Sports Authority for its approval;(viii)recommend administrative and financial sanctions for the creation of the posts of officers and other employees for the performance of the functions of the Sports Authority and District Authorities.
