Section 33 in The Haryana Sports Council Act, 2016
33. Grants by State Government.
- The State Government shall pay to the State Sports Council, by way of grants such sum of money, as it may think fit, for carrying out the purposes of this Act. The State Government may place funds at the disposal of State Sports Council or a District Sports Council for organizing coaching, training, competitions, sports events, equipment and seminars either on lump sum basis or activity specific out of the budget allocation.
