(1)Every Municipal Sports Council shall consist of the following members, namely:-Ex-officio Members(a)The Chairperson of the Municipal council, who shall be the president of the Municipal Sports council;(b)The Deputy Superintendent of Police of Assistant Commissioner of Police having jurisdiction over the Municipal Council area;(c)The Assistant Executive Engineer (Building and roads) having jurisdiction over the Municipal Council area;(d)The Regional Joint Director of Municipalities, having jurisdiction over the Municipal Council area;(e)The District Educational Officer, having jurisdiction over the Municipal Council area;(f)The Secretary of the Municipal Council, who shall be the Secretary of the Municipal Sports Council;(g)The Tahsildar having jurisdiction over the Municipal Council area;(h)Member of the Legislative Assembly, representing the Municipal Council area.Nominated Members(a)Two persons having achievements to their credit in sports nominated by the Municipal Council of whom one shall be a woman;(b)One male student and one female student having achievements to their credit in Sports nominated by the Municipal Council;(c)One Physical Education Director and a Physical Education Teacher nominated by the Municipal Council.Elected Members(a)Three members elected by the Municipal Councilors from among themselves of whom one shall be a woman and one shall be a person belonging to Scheduled Caste or Scheduled Tribe;(b)Two persons elected by the office bearers of Sports organisations registered with the Municipal Sports Council from among themselves.(2)The Members of the Municipal Sports Council shall elect a Vice-President from among themselves and the Vice-President shall discharge the duties entrusted to him by the President and shall preside over the meetings of the Municipal Sports Council, in the absence of the President.
