Section 34 in The Haryana Sports Council Act, 2016
34. State Sports Council Fund.
(1)The State Sports Council shall establish a fund to be called the State Sports Council Fund and the following shall be credited thereto,-(a)all sums of money given by the State Government under section 33;(b)any grants or donations made to the State Sports Council by any other person;(c)any amount received by the State Sports Council from any other source.(2)The State Sports Council Fund shall be applied for meeting,-(a)the expenses in connection with the functioning of the State Sports Council; and(b)any other expenses which are required to be met by the State Sports Council.
