(1)The State Sports Council shall transact its business through re-populations passed in such manner and in accordance with such procedure, as may be prescribed.(2)a copy of every re-population shall be forwarded to the Government within fifteen days of the passing of that resolution.(3)The Government may call for any records or information regarding any resolution from the State Sports Council and the State Sports Council shall be bound to furnish such record or information.(4)The Government may after giving reasonable notice to the State Sports Council and after hearing its objections, if any, suspend or cancel or modify any resolution passed by the State Sports Council.
