Section 29 in The Haryana Sports Council Act, 2016
29. Sports Promotion Boards.
(1)For the purpose of promotion of sports among civil services, there shall be a Civil Services Sports Promotion Board under the chairmanship of the Chief Secretary, Haryana with following members, namely:-(i)Administrative Secretary, Finance Department, Haryana;(ii)Administrative Secretary, Home Department, Haryana;(iii)Administrative Secretary, Sports and Youth Affairs Department, Haryana, Vice-Chairman;(iv)Director General Police, Haryana;(v)Director, Sports and Youth Affairs, Haryana-Member Secretary;(vi)Two members to be nominated by the Chairman, Civil Services Sports Promotion Board from among the recognized employees associations office bearers or recognized sports bodies of employees.(2)For the purpose of promotion of sports among civil services, the State Government may, by notification, decide contribution to be made by each employee to the Civil Services Sports Promotion Board.(3)The Civil Services Sports Promotion Board shall regulate its own procedure and activities.(4)For the purpose of promotion of sports among employees, any notified Government department and public sector undertaking of the State Government may constitute a Sports Promotion Board in consultation with State Sports Council.(5)The concerned public sector undertaking shall earmark such funds for carrying out activities of the respective Sports Promotion Board, as may be prescribed.(6)The Sports Promotion Boards shall function in collaboration with the State Sports Council.(7)For the purpose of promotion of sports and physical fitness among students of various institutions, the State Government may, by notification, constitute Sports Promotion Boards for School Education, Higher Education, Medical Education, Industrial Training Institutes, Technical Education etc. either jointly or separately for each category.
