Section 8 in The Orissa Sports Authorities Act, 1994
8. Powers of the Chairman.
(1)The Chairman or, in his absence, the Vice-Chairman shall preside over the general body meetings of the Sports Authority.(2)The Chairman shall be the appellate authority in respect of orders passed by the Managing Director and shall have powers to call for any information, document and data pertaining to the Sports Authority,(3)The Chairman shall be competent to appoint any Committee to enquire into, and report on, the affairs of the Sports Authority and all State Level Associations who receive grants from Government, proper maintenance and up-keep of infrastructure partly or wholly funded by the Government, and to pass such orders thereon as he may consider proper.(4)The Chairman may direct convening of the meetings of the Sports Authority for any purpose.
