Section 3 in The Orissa Sports Authorities Act, 1994
3. Constitution of State Sports Authority.
(1)The Government shall, by notification, constitute an Authority called the Sports Authority of Orissa which shall be a body corporate having perpetual succession and a common seal with power, subject to the provisions of this Act and the rules, to acquire, take over, hold and dispose of property and shall, by the said name, sue and be sued.(2)The Sports Authority shall consist of the following members, namely :(a)a Chairman to be appointed by the Government;(b)the Secretary to Government in the Sports and Youth Services Department, who shall be the Vice-Chairman;(c)the Managing Director;(d)two members of the Orissa Legislative Assembly having sports background, to be elected by the Assembly from amongst its members in the prescribed manner;Provided that whenever vacancies arise in offices specified in Sub-clause (d) of the above Clause due to dissolution of Orissa Legislative Assembly, the State Government may fill up the said vacancies by nominating two persons who shall, unless sooner removed, hold office till the date on which the names of the members elected under the said clause by the Assembly after its reconstitution are published in the Gazette and the term of office of the members so elected shall be coterminous with the term of office of the members nominated under Sub-clause (d);(e)an officer belonging to the Orissa Finance Service as may be nominated by the Government, who shall be the Member, Finance;(f)the Director, Higher Education, Orissa;(g)the Director, Secondary Education, Orissa;(h)the Director, Elementary Education, Orissa;(i)the Director-General and Inspector-General of Police, Orissa;(j)Deputy Director General, National Cadet Corps, Orissa;(k)eight other members, of whom two shall be women, one Scheduled Caste and one Scheduled Tribe member to be appointed by the Government from among -(i)the outstanding sports persons who participated at least at the national level in any discipline of sports and games;(ii)persons who have rendered valuable service for promotion of sports and games in the State; and(iii)office bearers of the State Sports Associations.
