(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 and Roads) 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.Elected Members(a)One member each elected from each recognized District Sports Organisation affiliated as a unit of any recognized State Sports Organisation;(b)One person elected by the Chairpersons of Municipal Council within the District from among themselves;(c)One person elected by the Chairpersons of Town Panchayats within the District from among themselves;(d)One person elected by the Presidents of Block Panchayats within the Districts from among themselves;(e)The Village Panchayat Presidents within the District shall elect from among themselves three persons if the member of such village Panchayat Presidents are less fifty and five persons, if it is more than fifty of who one shall be a women and one shall be from the scheduled caste or scheduled tribe.Nominated Members(a)One third of Members nominated by Government from among the members of Legislative Assembly representing the Assembly constituencies 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 from within the district having district level achievements in sports;(iii)One registered Medical Practitioner having sufficient expertise in sports medicine;(iv)Two experts having international level achievements in sports of whom one shall be a women.(4)There shall be a President and Vice President for every District Sports Council elected from among the members of that council as may be prescribed.(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.(7)No person shall be elected as member for more than two terms consecutively.
