Section 14 in The Haryana Sports Council Act, 2016
14. Procedure of District Sports Council.
(1)The District Sports Council shall transact its business by resolution passed in such manner and in accordance with such procedure, as may be directed by general order of the State Sports Council and in absence of such orders, the District Sports Council shall regulate its own procedure.(2)The copy of every resolution shall be forwarded to the State Sports Council, within fifteen days from the date of its passing.(3)The State Sports Council may call for any records or information regarding any resolution from the District Sports Council and the District Sports Council shall be bound to furnish such record or information.(4)The State Sports Council may, after giving reasonable notice to the District Sports Council and after hearing its objections, if any, suspend, cancel or modify any resolution passed by the District Sports Council.
