Section 15 in The Orissa Sports Authorities Act, 1994
15. Term of office of members and procedure and conduct of its meeting.
(1)The term of office of the State Sports Authority and the District Sports Authority shall be four years from the date of publication of their names in the Gazette.(2)When any vacancy occurs in the office of a member due to death, resignation or otherwise, such vacancy shall be filled up by fresh nominations, election or appointment, as the case may be, and the person so nominated, elected or appointed shall continue for the unexpired portion of the term of the member in whose place, he is so nominated, elected or appointed.(3)The procedure to be followed at the meetings of the State Sports Authority and District Sports Authority shall be such as may be prescribed.
