Section 4 in Andhra Pradesh Sports Authorities Act, 1988
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; Powers and functions of the Sports Authority.(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.
