Section 8 in Andhra Pradesh Sports Authorities Act, 1988
8. Functions of the District Authority.
- The District Authority shall have the following functions, namely:-(a)to approve the sports calender of the District;(b)to approved the proposal for construction of stadia, indoor stadia, swimming pools, play fields and the like in the District and to obtain the administrative and financial sanctions from the Sports Authority;(c)to approve the proposals received from the Mandal Authority for construction of Stadia, indoor stadia, swimming pools, play fields and the like in the Mandal and forward the same to the Sports Authority for administrative and financial sanctions;(d)to approve the budget estimate and the revised estimates of the District Authority;(e)to raise finances by leasing out the properties owned by or vested in it in the manner prescribed;(f)to augment the income of the District Authority by conducting tournaments, matches and other sports events and arranging the sale of tickets in connection therewith;(g)to accept endowments, bequests, donations, trophies, grants and transfer of any movable and immovable properties made to the District Authority;(h)to promote and organise indigenious sports women sports, rural sports and tribal sports, children sports, and the like at the district level;(i)to promote and organise the major games and sports which have National and International importance at the District level and arrange to send the district teams for State level events to be conducted by the Sports Authority;(j)to implement the various sports programmes of the Sports Authority of India, Netaji Subash National Institute of Sports, Patiala and the like which are allotted to the district;(k)to approve and present the audited statements of accounts and utilisation certificates to the Sports Authority;(l)to approve the audited statements of accounts and utilisation certificates received from Mandal Authority and submit the same to the Sports Authority;(m)to coordinate all games, sports and physical education activities in all educational institutions whether or not receiving grants from the Government and to supervise that the funds allotted to these institutions for the promotion of games, sports and physical education are properly utilised;(n)to exercise such other powers and perform such other functions as may be conferred or enjoined upon it by or under this Act.
