(1)The Administrative Secretary, Sports and Youth Affairs Department shall be the ex-officio Secretary-General of the State Sports Council. The State Government may appoint an officer not below the rank of Joint Secretary as the Secretary of the State Sports Council to carry out such functions, as assigned to him by the Secretary-General and shall in case of his absence or vacancy, discharge the functions of Secretary-General.(2)The State Government may designate a Gazetted Officer in State Government, an awardee or a medal winner in National or International competition as the Joint Secretary of the State Sports Council for carrying out the functions assigned by the State Sports Council and shall in case of absence or vacancy, discharge the functions of Secretary-General.(3)Subject to the supervision of the State Sports Council, the Secretary-General shall be the Chief Executive Officer and shall have general supervision and control over the employees of State Sports Council and the District Sports Councils and shall perform the following duties, namely:-(i)implement the resolutions of the State Sports Council and the Standing Committee;(ii)incur the expenditure authorized by the State Sports Council and the Standing Committee;(iii)make payments by cheques or cash for all the expenses authorized by the State Sports Council;(iv)be responsible for the safe custody of the fund of the State Sports Council;(v)keep and maintain accounts of income and expenditure of the State Sports Council;(vi)keep the records of the meetings and the proceedings of the State Sports Council and Standing Committee; and(vii)submit returns, accounts, statement and other details when required by the State Government or authorized Audit Officer.(4)The Secretary-General may, with the permission and subject to such restrictions and limitations, as may be specified by the Standing Committee by an order in writing, entrust any of his functions to the Secretary or any official of the State Sports Council.
