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State of Kerala - Section

Section 10 in Kerala Sports Act, 2000

10. Powers and functions of District Sports Council.

(1)It shall be the duty of every District Sports Council to perform such of the functions of the State Sports Council as may be delegated to the District Sports Council from time to time by the State Sports Council.
(2)Without prejudice to the generality of the functions referred to in sub-section(1), the District Sports Council may perform all or any of the following functions, namely:-
(a)co-ordinate the activities of the Corporation Sports Council, Municipal Sports Council, Town Sports Council, Block Sports Council, Village Sports Council and other registered sports organizations in the district;
(b)organize sporting events or competitions or tournaments within the district;
(c)perform such other functions as the State Sports Council may specify by regulations.
(3)The District Sports Council shall, in the discharge of its functions, and in appropriate manner jointly, with other Government agencies, non-Governmental institutions, educational institutions and other organizations engaged in sports and games and shall also act according to the directions as the State Government may give to it in writing.