Section 8(3) in The Haryana Sports Council Act, 2016
(3)Without prejudice to the powers and functions entrusted to the Standing Committee by the State Sports Council, the Standing Committee shall discharge the following functions, namely:-(i)to create posts on contract, honorarium or fixed fee basis in the State Sports Council and the Districts Sports Council;(ii)to create regular posts in District Sports Councils and constitute selection committees;(iii)to engage consultants for various activities of the State Sports Councils and District Sports Councils;(iv)to approve calendar of events of the State Sports Council;(v)to monitor day to day activities of State Sports Council;(vi)to exercise supervisory control over District Sports Councils;(vii)to approve organizing various programmes such as training camps, tournaments, coaching camps, competitions etc;(viii)to approve special grants for players participating in various National and International events;(ix)to approve aid and financial help to the sports persons injured during sports events;(x)to approve grants for purchase of equipment to the sports persons participating in National and International competitions;(xi)to approve kit and uniform to the sports persons participating in National and International competitions; and(xii)to take special measures in the case of emergency.
