Section 4(3) in The Haryana Sports Council Act, 2016
(3)Subject to the supervision of the State Sports Council, the Secretary-General shall be the Chief Executive Officer and shall have general supervision and control over the employees of State Sports Council and the District Sports Councils and shall perform the following duties, namely:-(i)implement the resolutions of the State Sports Council and the Standing Committee;(ii)incur the expenditure authorized by the State Sports Council and the Standing Committee;(iii)make payments by cheques or cash for all the expenses authorized 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 State Government or authorized Audit Officer.
