3. Constitution and composition of the Kerala State Sports Council.
(1)As soon as may be after the commencement of this Act, the Government may by notification, constitute with effect from such date, as may be specified in the notification, a State Sports Council to be called "the Kerala State Sports Council".(2)The State Sports Council shall be a body corporate by the name aforesaid having perpetual succession and a common seal with power, subject to the provisions of this Act and the rules made thereunder to acquire hold and dispose of property, both movable and immovable and to enter into contract and shall by the said name sue and be sued.(3)The Kerala State Sports Council shall consist of the following members, namely:-Ex-officio Members(a)The Minister in charge of sports, who shall be the chairman of the State Sports Council;(b)The Secretary to the Government dealing with Sports Department;(c)The Finance Secretary (Expenditure);(d)The Director General of Police;(e)The Director, Sports and Youth Affairs;(f)The Director of Public Institution;(g)The Director of Collegiate, Education;(h)The Director of Technical Education;(i)The Director of Higher Secondary Education;(j)The Director of Vocational Higher Secondary Education;(k)The Director of Health Services;(l)The Secretary of the State Sports Council;(m)The Director of Public Relations.Elected Members(a)One member each from each of the recognised State Sports Organisation elected by the members of such organization from among themselves.(b)One member each from each of the District Sports Council elected by the members of such District Sports Councils from among themselves.(c)One member each from each of the University in the State elected by the members of the General Council of such university unions, from among the captains of the university teams;(d)Three members elected by the members of the State Legislative Assembly from among themselves through the method of proportional representation by single transferable vote;(e)One member elected by the Mayors of the Municipal Corporations of the State from among themselves;(f)One member elected by the Presidents of the District Panchayats of the State from among themselves;(g)One member elected by the Chairpersons of the Municipal Councils of the State from themselves;(h)One member elected by the Chairpersons of the Town Panchayats of the State from among themselves;(i)One member elected by the Presidents of the Block Panchayats of the State from among themselves;(j)One member elected by the Presidents of the Grama Panchayats of the State from among themselves.Nominated Members(i)Four Physical Education Directors from the Universities in Kerala;(ii)Two sports experts having international standard of whom one shall be a woman; and(iii)A sports correspondent Nominated by Government.(4)There shall be a President for the State Sports Council nominated by the Government from among its members and a Vice-President elected by the members of the State Sports Council from among the members specified in items (a) and (b) under the heading "elected members" in sub-section (3) in such manner as may be prescribed.(5)The President and the Vice-President of the State Sports Council shall exercise such powers as may be prescribed.(6)The State Sports Council shall be reconstituted in every five years(7)Every member of the State Sports Council other than ex-officio members, shall subject to the provisions of this Act and the rules made thereunder, hold office until the next reconstitution of State Sports Council.Provided that no member nominated or elected in his capacity as a member of a particular body or as the holder of a particular office shall continue as a member beyond a period of three months after he has ceased to be such member or holder of such office unless he again becomes such members or holder of such office within such period:Provided further that, the term of office of a member referred to in item (c) under the heading "elected members" shall be one year from the date of his election.Explanation. - For removal of doubts, it is hereby clarified that a member referred to in the preceding proviso shall not cease to be such member solely on the ground that he has ceased to be the captain of university team within the period of one year specified in the said proviso.(8)No person shall be elected as member consecutively for more than two terms.
