Section 13 in The Orissa Sports Authorities Act, 1994
13. Functions of the District Authority.
- The District Authority shall perform the following functions, namely :(i)approve the Sports Calendar of the District;(ii)approve 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;(iii)approve the budget estimates and the revised estimates of the District Authority;(iv)raise finances by leasing out the properties owned by or vested in it in the manner prescribed;(v)augment the income of the District Authority by conducting tournaments matches and other sports events and arranging the sale of tickets in connection therewith;(vi)accept endowments, bequests, donations, trophies, grants and transfer of any movable and immovable properties made over to the District Authority;(vii)promote and organise indigenous sports, women sports, rural sports, tribal sports, children sports, adventure sports and the like at the district level;(viii)promote and organise 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;(ix)implement the various sports programmes of the Sports Authority of India, Netaji Subhas National Institute of Sports, Patiala and the like which are allotted to the district;(x)approve and present the audited statements of accounts and utilisation certificates to the Sports Authority;(ix)co-ordinate all games, sports and physical education activities in all educational Institutions and District Level Associations whether or not they are receiving grants from Government and ensure that the funds allotted to these Institutions and associations for the promotion of games, sports and physical education are properly utilised;(xii)exercise such other powers and perform such other functions as may be conferred upon, or entrusted to, it by or under this Act.
