Section 30 in The Haryana Sports Council Act, 2016
30. Registration of sports organization.
(1)Any sports organization carrying activities at the State level or district level may be registered with the State Sports Council as a registered sports organization under this Act and any application for such registration shall be submitted to the District Sports Council of the district in which its headquarters is situated, in such form and subject to such terms and conditions, as may be prescribed with a view to provide grants to the sports organizations for organizing coaching, competitions, training and other sports related activities.(2)The District Sports Council shall consider the application and if satisfied that the conditions for granting recognition have been complied with, the application shall be submitted alongwith its recommendation for registration to the State Sports Council within sixty days from the date of receipt of application.(3)If the application is not sent to the State Sports Council within the time limit specified in sub-section (2) with such recommendation or the application is rejected, the District Sports Council shall inform the applicant in writing within seventy-five days from the date of receipt of the application.(4)On receipt of an intimation under sub-section (3), the applicant may within thirty days submit such application direct to the State Sports Council.(5)The State Sports Council shall consider an application received under sub-section (2) or sub-section (4) and if satisfied such sports organization shall be registered.(6)Any person aggrieved by any decision of the District Sports Council or the State Sports Council, as the case may, with regard to the registration of a sports organization, may file an appeal before the Appellate Tribunal alongwith such fee, within such time and in such manner, as may be prescribed and the decision of the Appellate Tribunal thereon shall be final.(7)The sports clubs functioning only in the area of any Municipal Corporation, Municipal Council, Municipal Committee or Block Panchayat Samiti may register as a sports club with the concerned Corporation Sports Council, Municipal Sports Council, Town Sports Council or Block Sports Council, as the case may be.(8)Any application for registration under sub-section (7) shall be submitted to the concerned sports council in such form and in such manner and subject to such terms and conditions, alongwith such fee, as may be prescribed.(9)Any application received under sub-section (8) shall be considered by the concerned sports council and if satisfied that the conditions required for such registration have been complied with, such sports club shall be registered or otherwise the fact of refusal of the application shall be intimated to the applicant.(10)Any person aggrieved by a decision taken under sub-section (9), may appeal to the concerned District Sports Council, within such time and in such manner alongwith such fee, as may be prescribed.(11)The terms and conditions for the registration of sports organization and the withdrawal of such registration and the procedure to be followed by the District Sports Council and the State Sports Council in granting such registration and the privileges of such registered sports organization shall be such, as may be prescribed.
