Section 15 in The Haryana Sports Council Act, 2016
15. Constitution of Sports Councils.
- For the purpose of co-ordinating and implementing various activities connected with sports in rural and urban areas, the State Sports Council may, in consultation with District Sports Council and the local authorities concerned, by notification, constitute with effect from such date, as may be specified in the notification,-(a)a Corporation Sports Council in the Municipal Corporation area;(b)a Municipal Sports Council in the Municipal Council area;(c)a Town Sports Council in the Municipal Committee area;(d)a Block Sports Council in the Block Panchayat Samiti area.
