Section 3(4) in Andhra Pradesh Sports Authorities Act, 1988
(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 Youth 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, Commonwealth 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 different 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;(e)[ the Government may be 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.] [Added by Act No. 5 of 2010, dated 8.4.2010.][***] [Omitted 'Provided that no member of the Spons Authority other than an ex-officio member shall be an officer or empolyee of the states or any indusustrial undertaking owned or controlled by the state Government or Central Government or of any nationalised bank.' by Act No. 5 of 2010, dated 8.4.2010.]
