(1)Save as otherwise expressly provided in this Act, the State Sports Council shall have the following powers and functions, namely:-(a)to organize, co-ordinate and promote sports;(b)to establish sports information centres, stadia, pavilions, playgrounds, parks, children's parks, sports training centres, sports hostels, sports institutions and to construct buildings, swimming pools and gymnasia etc.;(c)to acquire properties for carrying out all or any of its activities;(d)to conduct or organize itself or through District Sports Council, Corporation Sports Council, Municipal Sports Council, Town Sports Council, Block Sports Council and to ensure participation of District Sports Council, Corporation Sports Council, Municipal Sports Council, Town Sports Council or Block Sports Council in tournaments, competitions, training courses, seminars, coaching centres, exhibitions or tours for promotion of sports;(e)to introduce insurance and accident insurance coverage for sports-persons, coaches and referees in such manner, as may be prescribed;(f)to grant assistance by way of loans or otherwise to sports-persons, educational institutions, sports organizations, sports clubs or sports associations;(g)to raise fund for carrying on its activities;(h)to arrange and conduct competitions in sports in the State at National, International, Inter-state or local level;(i)to give grants or funds to educational institutions and registered sports organizations for promotion of sports;(j)to establish, administer and regulate research centres for development of sports;(k)to establish sports information centres and to compile and collect sports related data, statistics and information etc.;(l)to publish sports magazines, books, titles, bulletins and other sports related information;(m)to formulate and implement schemes for welfare of the sports persons;(n)to formulate and implement schemes for welfare of the disabled sports persons;(o)to promote anti-doping measures in sports;(p)to take effective steps for prevention of sexual harassment in sports; and(q)to do any other act that may be conducive to the furtherance of the objects of this Act.(2)The State Sports Council shall exercise such powers and discharge such other functions, as may be conferred under this Act and the rules made thereunder.(3)The State Sports Council may, subject to any restrictions and conditions, as may be specified by it, delegate its powers and duties under this Act to the Standing Committee.(4)The State Sports Council shall exercise general supervision and control over the Sports Councils constituted under the Act and shall be empowered to issue directions to such councils which shall be binding.
