Section 6 in Andhra Pradesh Sports Authorities Act, 1988
6. Powers and functions of Vice-Chairman and Managing Director.
- The Vice-Chairman and Managing Director shall be the Chief executive of the Sports Authority and he shall exercise the following powers and perform the following functions, namely:-(1)implement all the programmes of the Sports Authority;(2)exercise general supervision and control over the sports officers, office staff, field staff, coaches, wardens of sport?s hostels or any other employee of the State Authority, District Authorities and Mandal Authorities;(3)exercise administrative control over all the sports hostels in the State;(4)deal with all the administrative matters pertaining to appointments, postings, transfers, promotions and disciplinary actions of the staff of the Sports Authority, District Authorities and Mandal Authorities;(5)run the day-to-day administration of the Sports Authority and conduct all its financial and administrative transactions;(6)be the custodian of the finances of the Sports Authority; Salaries and allowances and other conditions of service of Chairman and allowances of members. Powers and functions of Vice- Chairman and Managing Director.(7)prepare and present the audited statement of accounts and utilization certificates to the Sports Authorities for its approval.(8)obtain audited statements of accounts of all the District Authorities and place them before the Sports Authority for its approval along with utilisation certificates;(9)to recommend administrative and financial sanction for the creation of the posts of officers and other employees for the performance of the functions of the Authorities under this Act.Chapter-III District Sports Authority
