(1)The State Sports Council shall regulate its own procedure and shall transact its business through resolutions passed in accordance with such procedure.(2)A copy of every resolution shall be forwarded to the State Government within a period of fifteen days of the passing of that resolution.(3)The State Government may call for any record 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 State Government may, after giving reasonable notice to the State Sports Council and after hearing its objections, if any, suspend, cancel or modify any resolution passed by the State Sports Council.
