Section 35(1) in The Haryana Sports Council Act, 2016
(1)Every District Sports Council shall constitute a fund to be called the District Sports Council Fund and shall be credited thereto,-(a)all sums of money paid or any grants made by the State Sports Council to the District Sports Council;(b)any grants or donations made to the District Sports Council by any person or local self-government institutions or other organizations;(c)any other amount received by the District Sports Council from any other source.
