(1)Every District Sports Council shall constitute a fund to be called "the District Sports Council Fund", and shall be credited thereto the following: -(a)all sums of money paid or any grants made by the State Sports Council to the District Sports Council, for the purposes of this Act;(b)any grants or donations made to the District Sports Council by any person or local self government institutions or other organizations for the purposes of this Act;(c)any other amount received by the District Sports Council, from any other source.(2)A District Sports Council Fund shall be applied for meeting-(a)the expenses in connection with the functioning of the District Sports Council;(b)the expenses in connection with the functioning of the Corporation Sports Council, Municipal Sports Council, Town Sports Council, Block Sports Council and Village Sports Council;(c)any other expenses, which are required to be borne by the District Sports Council.
