(1)The State Government shall, by notification, constitute a body to be called the District Sports Council in each district, for a term of three years.(2)Every District Sports Council shall be a body corporate by the name of the district for which it is constituted, having perpetual succession and common seal, with power to acquire, hold and dispose of movable and immovable properties, to enter into contracts and to do all matters proper and expedient for the purpose for which it is constituted and shall by the said name sue and be sued.(3)The District Sports Councils shall be constituted as per the composition specified in Schedule-II. The State Government may, by notification, add, modify, rescind or alter composition of District Sports Councils.(4)There shall be a President and a Vice-President for every District Sports Council. The Vice-President shall be nominated by the President, State Sports Council from among the members of the concerned District Sports Council.(5)The President and Vice-President of District Sports Council shall exercise such powers and perform such duties, as may be delegated or authorized by the State Sports Council by general order.(6)No member nominated in his capacity as a member or as the holder of a particular office shall continue as a member beyond a period of three months after he has ceased to be such member or holder of such office unless he again becomes such member or holder of such office within such period:Provided that the term of office of the nominated male student and female student shall be one year from the date of nomination.
