(1)The State Sports Council, shall establish a fund to be called the "State Sports Council Fund" and the following shall be credited thereto-(i)all sums of money given by the State Government under section 34;(j)any grants or donations made to the State Sports Council, by any other person for the purposes of this Act;(k)any amount received by the State Council, from any other source.(2)The State Sports Council Fund shall be applied for meeting-(a)the exposures in connection with the functioning of the State Sports Council; and(b)any other expenses which are required to be met by the State Sports Council.
