Section 11(2) in The Orissa Sports Authorities Act, 1994
(2)The District Authority shall consist of the following members, namely:(a)Collector of the district, who shall be the Chairman, Ex-officio;(b)Superintendent of Police of the district, who shall be the Vice-Chairman, Ex-officio.(c)Inspector or Physical Education of Education Circle of the district, Member Ex officio;(d)Executive Engineer, Roads and Buildings or Executive Engineer, Rural Development to be nominated by the Chairman of the District Authority, Member Ex-officio;(e)the District Sports Officer appointed under Section 12, who shall be the Member-Secretary;(f)a teacher to be nominated by the Government from among the Physical Education Teachers in the district;(g)four other Members, of whom, one shall be appointed by the Sports Authority from among the outstanding sports persons who participated in the national competitions, persons who have rendered valuable service for the promotion of sports and games in the district and reigning champions at the national level tournaments and the remaining three including one woman shall be nominated by the Government.
