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State of Kerala - Section

Section 20 in Kerala Sports Act, 2000

20. Composition of the Town Sports Council.

- Every Town Sports Council shall consist of the following members, namely-Ex-officio Members(a)the Chairperson of the Town Panchayat, who shall be its President;(b)the Deputy Superintendent of Police, having jurisdiction over the Town Panchayat area;(c)the Assistant Executive Engineer (Buildings and Roads), having jurisdiction over the Town Panchayat area;(d)the Regional Joint Director of District Municipalities having jurisdiction over the Town Panchayat area;(e)the District Educational Director having jurisdiction over the Town Panchayat area;(f)the Secretary of the Town Panchayat, who shall be the Secretary of the Town Panchayat Sports Council;(g)the Tahsildar having jurisdiction over the Town Panchayat area;(h)the Member of the Legislative Assembly representing the Town Panchayat area.Nominated Members(a)two persons having achievements to their credit in sports nominated by the Council of the Town Panchayat of whom one shall be a woman;(b)one male student and one female student having achievement to their credit in sports nominated by the Council of the Town Panchayat;(c)two physical Education Teachers nominated by the Council of the Town Panchayat of whomone shall be from college and the other shall be from school.Elected Members(a)three members elected by the Councilors of Town Panchayat from among themselves of whom one shall be a woman and one shall be a person belonging to Scheduled Caste or Scheduled Tribe;(b)two persons elected from among the office bearers of the sports organizations and clubs registered with the Town Panchayat.
(2)The members of Town Sports Council shall elect a Vice-President from among themselves and the Vice-President shall discharge the duties entrusted to him by the President and shall preside over the meetings of the Town Sports Council in the absence of the President.