Section 4 in The Orissa Sports Authorities Act, 1994
4. Powers and functions of Sports Authority.
- The Sports Authority shall be the principal policy formulating body relating to sports and games and youth activities and shall have the following powers and functions, namely(a)approve the Sports Calendar of the State;(b)accord administrative and financial sanctions for construction and maintenance of Stadia, Indoor Stadia, Swimming Pools, Play Fields and other sports infrastructure and the like in the State;(c)approve the proposals received from the District Authority for construction of sports infrastructure and the like in the district and forward the same to the State Government, Government of India and Sports Authority of India, as the case may be, for sanction of grants under relevant schemes;(d)implement the sports programmes of the Government of India, Sports Authority of India and the Netaji Subhas National Institute of Sports, Patiala and the State Government;(e)accord administrative and financial sanctions for the creation of posts in the Sports Authority and the District Authority;(f)approve budget estimates of the Sport Authority;(g)promote youth activities and other matters related and incidental thereto, draw up and implement plans in keeping with the policy of sports, games and youth activities. Youth Welfare Policy of Government of Orissa and Government of India;(h)raise finances by leasing out the property owned by or vested in it in the manner prescribed;(i)augment the income of the Sports Authority by conducting tournaments, matches and other sports events and adventures activities and arranging sale of tickets, receipt of donations, etc. in connection therewith;(j)accept endowments bequests, donations, trophies, grants and transfer of any movable and immovable properties made over to the Sports Authority;(k)take steps for the welfare of the sports persons, sports officials and the like and to run benevolent schemes for active, veteran and retired sports persons and officials;(l)co-ordinate and supervise all games, sports, physical education and youth activities implemented by the State Level and District Level bodies and discipline wise State level Sports Associations affiliated to the All India bodies like Orissa Olympic Association, Orissa Cricket Association, Orissa Football Association, Orissa Amateur Athletic Association and Orissa Lawn Tennis Association and to ensure that the funds allotted to these institutions for promotion of sports, games, physical education and youth activities are properly utilised;(m)provide for education, training and coaching in various games, sports and youth activities and, for that purpose, establish, manage and administer Institutions fully or partly;(n)approve and present the audited statement of accounts and utilisation certificates of the Sports Authority to the Government;(o)approve the audited statement of accounts of all District Authorities and submit the same to the Government, together with utilisation certificates;(p)audit the accounts of district and State Level Associations and Institutions receiving grant from the Government and submit report to the Government regarding their activities and proper utilisation of funds;(q)take over all or any sports infrastructure for which land has been allotted or funds have been provided by the Government partly or fully;(r)exercise such other powers and perform such other functions as may be conferred on it by the Government from time to time.
