Section 9(2) in The Haryana Sports Council Act, 2016
(2)Every District Sports Council shall be a body corporate by the name of the district for which it is constituted, having perpetual succession and common seal, with power to acquire, hold and dispose of movable and immovable properties, to enter into contracts and to do all matters proper and expedient for the purpose for which it is constituted and shall by the said name sue and be sued.
