Section 43 in The Haryana Sports Council Act, 2016
43. Appointment of officers and staff.
(1)The Secretary of the State Sports Council for exercising the powers, other duties and functions of the council, appoint such officers and staff for the councils with the prior approval of State Government, as may be required:Provided that in all appointments to be made directly, such percentage of posts, as may be prescribed, shall be reserved for sportspersons.(2)The State Sports Council may, with the previous approval of the State Government, appoint on deputation basis any employee of the State Government or its organization or Central Government or its organization, as an employee of the State Sports Council or the District Sports Council, on such terms and conditions, as it thinks fit.(3)Except as provided in this section, the appointment and conditions of service of the officers and employees of the State Sports Council and the District Sports Council shall be such, as may be prescribed.
