Section 8(1) in The Haryana Sports Council Act, 2016
(1)There shall be Standing Committee for the State Sports Council consisting of the following members, namely:-(a)Vice-President of the State Sports Council-Chairman of the Standing Committee;(b)Executive Vice-President of the State Sports Council- Vice-Chairman of the Standing Committee;(c)Administrative Secretary, Sports and Youth Affairs Department and Secretary-General of State Sports Council;(d)Director, Sports and Youth Affairs Department;(e)Secretary, State Sports Council if appointed or designated;(f)Four members to be nominated by the President of the State Sports Council from among the members of whom one shall be a member representing the sports organizations/associations and one shall be a sports expert/awardee/medal winner in the International events. One nominated member shall be a woman.
