Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh Sports Authorities Act, 1988

9. Powers and functions of the Member-Secretary of District Authority.

- The Member-Secretary shall be the Chief Executive of the District Authority and he shall exercise the following powers and perform the following functions, namely:-
(1)to implement all the programmes of the District Authority;
(2)to exercise general supervision and administrative control over physical education teachers, coaches, field staff, office staff and other employees working under the administrative control of the District Authority and all the Members-Secretaries of the Mandal Authorities in the District, subject to the general supervision and control of the Vice-Chairman and Managing Director of the Sports Authority:
(3)to run the day-to-day administration of the District Authority and conduct all its financial and administrative transactions;
(4)to be the custodian of the finances of the District Authority;
(5)to work under the general supervision and administrative control of the Vice-Chairman and Managing Director of the Sports Authority;
(6)to prepare and present audited statements of accounts and utilisation certificates to the District Authority for its approval;
(7)to obtain audited statements of accounts of all the Mandal Authorities in the District and place them before the District Authority for its approval along with the utilisation certificate.Chapter-IV Mandal Sports Authority