6. Standing Committee of the State Sports Council.
(1)There shall be a Standing Committee for the State Sports Council consisting of the following members, namely:-(a)President of State Sports Council;(b)Vice President;(c)Government(d)Finance Secretary (Expenditure);(e)Director of Public Instruction;(f)Director, Sports and Youth Welfare;(g)Secretary, State Sports Council;(h)Five Members elected by the members of the State Sports Council from among the elected members of whom one shall be a member representing the elected members of the District Sports Council and one shall be a sports expert having international standard.(2)The Standing Committee shall meet in the manner and at such time and at such place as the President of the State Sports Council may decide and shall exercise the powers and discharge the functions, as may be entrusted to it by the State Sports Council.
