Section 45(2) in The Haryana Sports Council Act, 2016
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)nomination of members by the State Sports Council or the District Sports Councils;(b)resignation of members and filling up of consequent vacancies and other casual vacancies;(c)maintenance of accounts by the State Sports Council and the District Sports Council and the publication of audited statement of accounts and the reports of auditors;(d)restrictions and conditions, subject to which the State Sports Council or the District Sports Council may enter into contract or hold or dispose of property;(e)powers, duties and functions of the Secretary and Standing Committee of the State Sports Council and the District Sports Council;(f)manner in which the meeting of State Sports Council, District Sports Council, Corporation Sports Council, Municipal Sports Council, Town Sports Council, Block Sports Council etc. shall be summoned and procedure of such meeting and other related matters;(g)conditions of service of the officers and staff of the State Sports Council and the District Sports Council;(h)constitution of Sports Promotion Board by public sector undertakings, activities of Sports Promotion Board and funds to be earmarked for carrying out its activities;(i)registration of sports organization under State Sports Council and District Sports Council;(j)registration of individuals as recognized sports persons in State or District;(k)constitution of funds by Corporation Sports Council, Municipal Sports Council, Town Sports Council and Block Sports Council;(l)preparation of budget and the manner and time limit for submission to the District Sports Council or State Sports Council or State Government, as the case may be;(m)procedure to be followed by the Appellate Tribunal;(n)terms and conditions of service of the members of the Appellate Tribunal;(o)terms and conditions of appointment and service of the offices and employees of the State Sports Council and the District Sports Council;(p)any other matter which is required to be or may be prescribed under this Act.
