Section 2 in Andhra Pradesh Sports Authorities Act, 1988
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Chairman" means the Chairman of the Sports Authority;(b)"District Authority" means the District Sports Authority constituted under section 7;(c)"Government" means the State Government of Andhra Pradesh;(d)"Mandal Authority" means the Mandal Sports Authority constituted under section 10;(e)"member" means the member of the Sports Authority of Andhra Pradesh, or the District Sports Authority or as the case may be the Mandal Sports Authority and includes the Chairman of the concerned Authority;(f)"notification" means a notification published in the Andhra Pradesh Gazette and the word "notified" shall be construed accordingly;(g)"Prescribed" means prescribed by rules made by the Government under this Act;(h)"Sports Authority" means the Sports Authority of Andhra Pradesh constituted under section 3;(i)"Sports council" means the body known as the Andhra Pradesh Sports Council and includes such other bodies as may be notified;(j)"Vice-Chairman" means the Vice-Chairman and Managing Director of the Sports Authority;(k)Words and expressions, used but not defined in this Act shall have the meanings, if any, respectively assigned to them in the relevant Acts.Chapter-II Establishment Of State Sports Authority
