(1)Every Corporation Sports Council shall consist of the following members, namely:-Ex-officio Members(a)the Major of the Municipal Corporation, who shall be the President of the Corporation Sports Council;(b)the Commissioner of Police, having jurisdiction over the Municipal Corporation area;(c)the Executive Engineer (Buildings and Roads), having jurisdiction over the Municipal Corporation area;(d)the Regional Joint Director of the Municipalities having jurisdiction over the Municipal Corporation area;(e)the Secretary of the Municipal Corporation, who shall be the Secretary of the Corporation Sports Council;(f)Deputy Director of Collegiate Education, having jurisdiction over the Municipal Corporation area;(g)District Educational Officer;;(h)Tahsildar having jurisdiction over the Municipal Corporation area;;Nominated Members(a)two persons having achievements to their credit in sport nominated by the Municipal Council of whom one shall be a woman;(b)one male student and one female student within the Municipal Corporation Area having achievements to their credit in sports, competitions nominated by the Municipal Corporation Council;(c)two Physical Education Teachers within the Municipal Corporation Area, nominated by the Municipal Corporation Council of whom one shall be from College and the other from School.Elected Members(a)Three members elected by the Councilors of Municipal Corporation from among themselves of whom one shall be a woman and one shall be a person belonging to Scheduled Caste or Scheduled Tribe;(b)five members elected by the office bearers of sports organizations and clubs registered with the Corporation Sports Council from among themselves in the manner prescribed, of whom one shall be a women and one shall be a person belonging to Scheduled Caste or Scheduled Tribe..
