(2)Save as otherwise expressly provided in this Act, the State Sports Council shall have the following powers and functions, namely:-(a)to organize, co-ordinate, regulate and promote all types of sports in the State;(b)to establish sports information centres, stadia, pavilions, playgrounds, parks, children"s parks, sports training centres, circus training centres, kalaries and to construct buildings, swimming pools, and pools for water polo and boat race and gymnasia;(c)to acquire or formally request properties for carrying out all or any of its activities for which the State Sports Council is responsible;(d)to conduct or organize by the council itself or through District Sports Council, Corporation Sports Council, Municipal Sports Council, Town Sports Council, Block Sports-Council or Village Sports Council or to ensure their participation, in tournaments, competitions, training courses, seminars, coaching centres, exhibitions, tours and other items which help in the promotion of sports and games in the State;(e)to confer titles, issue certificates or award prizes and scholarships or other benefits, in recognition or for encouragement of sports among students, workers, public servants and others;(f)to introduce insurance and accident insurance coverage for sportsmen, coaches and referees in the manner as may be prescribed;(g)to grant assistance by way of loans or otherwise to any person, educational institutions, sports organizations, clubs or associations with a view to promote sports in general or to promote any particular venture or item of sports;(h)to rise fund generally for carrying on its activities;(i)to arrange or otherwise make provisions for conducting competitions in sports in the State at national, international, inter-state or local level and to arrange sports tours;(j)to give grants or funds to educational instructions and recognized sports organizations;(k)to make arrangements for establishing playgrounds and for providing equipments and facilities for them;(l)to establish, administer and regulate research centre or centres for development of any sports including adventurous and martial sports;(m)to establish sports information centres, or centers to collect the statistics and to store the basic data connected with sports and to run libraries and museums connected with sports;(n)to formulate and implement schemes for the welfare of sportsmen;(o)to formulate and implement schemes for the welfare of the disabled sportsmen;(p)to fix criteria for the approval and working of sports associations including the State unit of national sports federation having Central Government recognition.(q)To do any other act that may be conductive to the furtherance or the objects of this Act;(r)to exercise the powers and to discharge the functions conferred under this Act or the rules made thereunder.
