Section 46 in The Haryana Sports Council Act, 2016
46. Power of State Sports Council to make regulations.
(1)The State Sports Council may, subject to the provisions of this Act and the rules made thereunder and with the previous approval of the State Government, by notification, make regulations, generally to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing powers, such regulations may provide for all or any of the following matters, namely:-(a)conditions and procedure for the affiliation of Sports Clubs;(b)standards, qualifications and conditions for conducting or organizing any sport or game or tournament or sports event;(c)establishment of sports organizations and maintenance of play grounds;(d)functions and powers of the District Sports Council, Corporation Sports Council, Municipal Sports Council, Town Sports Council and Block Sports Council;(e)acceptance of donations and endowments and its management;(f)any other matter which under this Act is to be, or may be provided for by regulations.
