Section 10 in Andhra Pradesh Sports Authorities Act, 1988
10. Establishment and constitution of Mandal Sports Authority.
(1)With effect on from such date as may be notified, the Government may constitute for each Mandal, a Mandal Sports Authority.(2)The Mandal Sports Authority shall consist of the following members, namely:-(a)the President of the Mandal Praja Parishad who shall be the Chairman; ex-officio;(b)the Mandal Revenue Officer; ex-officio;(c)the Mandal Development Officer, ex-officio;(d)the Assistant Executive Engineer or as the case may be the Supervisor, Panchayat Raj Department; exofficio;(e)three members, out of whom one shall be women to be appointed by the concerned District Collector from among the persons who have proficiency in games and sports;(f)the physical education instructor of the Degree or Junior College at the Mandal Headquarters who shall be the Member-Secretary; ex-officio;(g)[ the Government may by notification, increase or decrease of Members both in Ex-officio as well as Members to be appointed by the Government, according to the need of Mandal Sports Authority.] [Added by Act No. 5 of 2010, dated 8.4.2010.][***] [Omitted 'Provided that no member of the Mandal Authority other than an ex-officio member shall be an officer or empolyee of the state Government or central Government or any Corporation or any indusustrial undertaking owned or controlled by the state Government or Central Government or of any Nationalised bank.' by Act No. 5 of 2010, dated 8.4.2010.]
