Section 24(1) in The Haryana Sports Council Act, 2016
(1)The Secretary of the Corporation Sports Council, Municipal Sports Council, Town Sports Council and Block Sports Council shall,-(i)give effect to the resolution of the respective Sports Council and its Executive Committee;(ii)be responsible for the safe custody of the fund of respective Sports Council;(iii)maintain and keep the accounts of receipts and expenditure of the respective Sports Council;(iv)examine and cause to be audited the statement and accounts of the respective Sports Council; and(v)submit returns, accounts, statements or other details, whenever required by the District Sports Council or any audit authority.
