Section 7(2) in Andhra Pradesh Sports Authorities Act, 1988
(2)The District Sports Authority shall consist of the following members, namely:-(a)the District Collector who shall be the Chairman; ex-officio;(b)the Superintendent of Police of the District who shall be the Vice-Chairman; ex-officio;(c)the District Educational Officer; ex-officio;(d)the Executive Engineer, Roads and Buildings or Panchayat Raj Department, to be nominated by the Chairman of the District Authority; ex-officio;(e)three members, out of whom one shall be a woman, to be appointed by the Government from among,- Establishment and constitution of District Sports Authority.(i)the outstanding sportsman who participated in Olympics, Commonwealth games, Asian games, Ranjitrophy and the like;(ii)persons who have rendered valuable service for the promotion of games and sports in the District; or(iii)reigning champions in different sports and games at the State level, National level and International level tournaments;(f)one member to be appointed from among the Directors of physical education of the University having jurisdiction over the district or any person who had distinguished himself in the field of physical education;(g)a paid secretary to be appointed by the Government who shall be the Member-Secretary;(h)[ the Government may by notification, increase or decrease or Members both in Ex-officio as well as Members to be appointed by the Government, according to the need of District Sports Authority.] [Added by Act No. 5 of 2010, dated 8.4.2010.][***] [Omitted 'Provided that no member of the District Authority other than an ex-officio member shall be an officer or empolyee of the state Government or central Government or any Corporation or any indusustrial undertaking owned or controlled by the state Government or Central Government or of any Nationalised bank.' by Act No. 5 of 2010, dated 8.4.2010.]
