(3)Every District Sports Council shall consist of the following members, namely-Ex-officio Members(a)the President of the District Panchayat;(b)the District Collector;(c)The District Superintendent of Police;(d)The Executive Engineer (Buildings and Roads) of the Public Works Department;(e)The Deputy Director of Collegiate Education having jurisdiction in the District;(f)Deputy Director of General Education having jurisdiction in the District;(g)Corporation Mayor or Municipal Chairperson of District Headquarters or President of the Village Panchayat;(h)Secretary of the District Sports Council;(i)District Officer of the Public Relations Department.Elected Members(a)One member each elected from each recognized District Sports Organisation affiliated as a unit of any recognized State Sports Organisation;(b)One person elected by the Chairpersons of Municipal Council within the District from among themselves;(c)One person elected by the Chairpersons of Town Panchayats within the District from among themselves;(d)One person elected by the Presidents of Block Panchayats within the Districts from among themselves;(e)The Village Panchayat Presidents within the District shall elect from among themselves three persons if the member of such village Panchayat Presidents are less fifty and five persons, if it is more than fifty of who one shall be a women and one shall be from the scheduled caste or scheduled tribe.Nominated Members(a)One third of Members nominated by Government from among the members of Legislative Assembly representing the Assembly constituencies in the District;(b)The District Collector shall nominate-(i)One Physical Education Instructor from the College within the district;(ii)One male student and one female student from within the district having district level achievements in sports;(iii)One registered Medical Practitioner having sufficient expertise in sports medicine;(iv)Two experts having international level achievements in sports of whom one shall be a women.
