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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(2) in The Haryana Sports Council Act, 2016

(2)The Tribunal shall consist of,-
(a)the Law Secretary, ex-officio, who shall be the Chairman of the Tribunal;
(b)a person qualified to be appointed as a District Judge to be nominated by the State Government as member;
(c)an expert in sports to be nominated by the State Government as member.