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State of Andhra Pradesh - Section

Section 12 in Andhra Pradesh Sports Authorities Act, 1988

12. Member-Secretary to be the Chief Executive Authority .

- The Member-Secretary shall be the Chief Executive of the Mandal Authority and he shall exercise the following powers and perform the following functions, namely:-
(1)implement all the programmes of the Mandal Authority;
(2)exercise general supervision and administrative control over the office staff and field staff of the Mandal Authority and also the physical education teachers of all the Government Degree Colleges, Junior Colleges, High Schools in the Mandal subject to the general supervision and control of the Vice-Chairman and Managing Director of the Sport Authority;
(3)run the day-to-day administration of the Mandal Authority and conduct all its financial and administrative transactions;
(4)be the custodian of the finances of the Mandal Authority;
(5)work under the general supervision and administrative control of the Member-Secretary of the District Authority;
(6)shall prepare and present the audited statements of accounts and utilisation certificate to Mandal Authority and to arrange to send them to the District Authority for approval.Chapter-V Miscellaneous.