Section 11 in Andhra Pradesh Sports Authorities Act, 1988
11. Functions of the Mandal Sports Authority.
- The Mandal Sports Authority shall have the following functions, namely:-(a)to promote and organise competitions in indigenous games;(b)to prepare and present proposals to the District Authority for construction of stadia, indoor stadia, swimming pool, play fields and the like in the Mandal;(c)to promote and organise women sports, children sports and tribal sports in the Mandal;(d)to promote martial arts if any in the Mandal;(e)to approve the budget estimates and the revised budget estimates of the Mandal Authority;(f)to raise finances by arranging leasing out the properties owned by or vested in it in the manner prescribed;(g)to augment income of the Mandal Authority by conducting tournaments, matches and other games and sports events and arranging the sale of tickets in connection therewith;(h)to accept endowments, bequests, donations, trophies, grants and transfer of any movable and immovable properties made to it;(i)to approve and present audited statements of accounts and utilisation certificates to the District Authority;(j)to co-ordinate all games, sports and physical education activities in all educational institutions whether or not receiving grants from the Government and to supervise that funds allotted to these institutions for the promotion of games, sports and physical education are properly utilised;(k)to exercise such other powers and perform such other functions as may be conferred or enjoined upon it by or under this Act.
