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State of Haryana - Section

Section 13 in The Haryana Sports Council Act, 2016

13. Meeting of District Sports Councils.

(1)Every District Sports Council shall meet at least twice in a year on the dates, as may be fixed by the President of the District Sports Council and one of such meeting shall be the annual meeting.
(2)The President of the District Sports Council shall preside over its meetings. The Vice-President in the absence of the President shall preside over the meetings of the District Sports Council and exercise such powers and perform such duties, as the President may, from time to time, delegate to him.
(3)The President may, whenever deems necessary, convene a special meeting of the District Sports Council for transaction of urgent business.
(4)Subject to such conditions, as may be prescribed, if not less than one-third of the total members of the District Sports Council demand in writing for the discussion of matters of urgent nature, a special meeting of the District Sports Council shall be convened by its President within fifteen days of such demand.
(5)The quorum of a meeting of the District Sports Council shall be one-third of its total membership.