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State of Kerala - Section

Section 15 in Kerala Sports Act, 2000

15. Constitution of Corporation Sports Council, Municipal Sports Council etc.

- For the purpose of coordinating and implementing various activities connected with sports and games, in rural and urban areas, the State Sports Council may, in consultation with District Sports Council and the local authorities concerned, by notification, constitute with effect from such date as may be specified in the notification -
(a)a Corporation Sports Council for each Municipal Corporation area;
(b)a Municipal Sports Council for each Municipal Council area;
(c)a Town Sports Council for each Town Panchayat area;
(d)a Block Sports Council for each Block Panchayat area;
(e)a Village Sports Council for each Village Panchayat area.