Section 37(5) in The Haryana Sports Council Act, 2016
(5)The State Sports Council shall, in accordance with the suggestions, if any, given by the State Government under sub-section (4), before the 31st March of every year incorporate in its budget and in the budget of the District Sports Councils alteration, corrections or modifications, and the budget so altered, corrected or modified, shall be passed by the State Sports Council.
