- In this Act, unless the context otherwise requires -(i)"Appellate Tribunal" means the Appellate Tribunal constituted under section 41;(ii)"Block Sports Council" means a Block Sports Council constituted under section 15 for a Block Panchayat area;(iii)"Corporation Sports Council" means a Corporation Sports Council constituted under section 15 for a Municipal corporation area;(iv)"District" means a Revenue District;(v)"District Sports Council" means the District Sports Council constituted under section 9 for a district.(vi)"Educational Institution" means University, College, School, Polytechnic or such other institution where instruction is imparted in any scientific - technical or arts subjects or any other institution notified by Government as an educational institution;(vii)"Existing Sports Council" means the existing sports council functioning in the State;(viii)"Member" means a member of State Sports Council or District Sports Council or Corporation Sports Council or Municipal Sports Council or Town Sports Council or Block Sports" Council or Village Sports Council whichever is relevant to the context;(ix)"Municipal Sports Council" means a Municipal Sports Council constituted under section 15 for a Municipal Council area;(x)"Notification" means notification published in the Gazette;(xi)"Prescribed" means prescribed under this Act;(xii)"Recognised Sports Organisation" means a sports organization registered with the State Sports Council, in accordance with the provisions of this Act;(xiii)"Regulation" means regulation made by the State Sports Council under this Act;(xiv)"Sports" shall include such activities organized as out-door games, athletics, games conducted in open place or country sports, indoor games and aquatic and popular games such as equestrian, show jumping, cycling motor racing, mountaineering boat racing rifle shooting kalaripayattu, fencing, yoga and such other outdoor and indoor sports and games, chess, gymnastics, wrestling, weightlifting, cyclepolo and other olympic disciplines and include other physical activities which the State Government may, by notification in the gazette specify as sports or games on the recommendation of the State Sports Council;(xv)"Sports Organisation" means an organization constituted in accordance with law having a written constitution for the promotion of sports and games;(xvi)"Sports Club" means a sports organization registered with the Corporation Council, Municipal Sports Council, Town Sports Council. Block Sports Council or Village Sports Council as the case may be and affiliated to any sports organizations registered with the State Sports Council;(xvii)"Sports man" means person who has participated in any of the recognised sports item at District-State-National-International level.(xviii)"Standing Committee" means the standing committee of the State Sports Council;(xix)"State Sports Council" means the Kerala State Sports Council constituted under section 3;(xx)"Chairman of the State Sports Council" means the Chairman of the State Sports Council;(xxi)"President of the State Sports Council" means the person nominated by the Government as the President of the State Sports Council;(xxii)"Town Sports Council" means a Town Sports Council constituted under section 15 for a town panchayat area;(xxiii)"Village Sports Council" means a village sports council constituted under section 15 for a village panchayat area;(xxiv)"Year" means financial year.
