(1)The Association shall constitute a Committee to be called the Sports Control Committee consisting of the following persons, namely:-(a)twelve representatives to be elected from affiliated sports organizations in accordance with such rules as may be prescribed;(b)four persons to be elected by the Association from amongst its members at its annual general meeting in such manner as may be prescribed;(c)four persons to be nominated by the State Government in this behalf;(d)the members of the Board ex-officio.The Sports Control Committee shall be a body corporate with perpetual succession and common seal and with power to acquire, receive, hold or transfer property, movable or immovable, to contract and to do all things necessary for the purposes of this Act.
