(1)The Government shall, in consultation with the President of the State Sports Council, appoint an officer, not below the rank of a Joint Secretary to Government as the Secretary of the State Sports Council.(2)Subject to the supervision of the State Sports Council, the Secretary shall be the Chief Executive Officer and shall have general control and command over the employees of State Sports Council and the District Sports Councils.(3)Subject to the provisions of this Act and the rules made thereunder the Secretary shall:-(i)implement the resolutions of State Sports Council and its Standing Committee;(ii)incur the expenditure authorised by the President and the Standing Committee;(iii)make payments by cheques or cash for all the expenses authorised by the State Sports Council;(iv)be responsible for the safe custody of the fund of the State Sports Council;(v)keep and maintain accounts of income and expenditure of the State Sports Council;(vi)keep the records of the meetings and the proceedings of the State Sports Council and Standing Committee; and(vii)submit returns, accounts, statement and other details when required by the Government or any Audit Officer.(4)The Secretary may, with the permission of the Standing Committee, and subject to such restrictions and limitations specified by him by an order in writing entrust any of his functions to any official of the State Sports Council.
