Section 32 in The Haryana Sports Council Act, 2016
32. Dissolution of existing Sports Councils.
(1)On the commencement of this Act, the existing District Sports Council of the concerned district shall be deemed to have been dissolved.(2)All assets and rights of whatever kind used, enjoyed or possessed by and all interests of whatever kind owned by or vested in or held by the existing District Sports Council shall subject to such directions, as may be issued by the State Government in this behalf, vest in the concerned District Sports Council.(3)Upon the constitution of the respective District Sports Council under this Act, every officer or other employee employed in connection with the affairs of the existing District Sports Council shall become an officer or other employee of the concerned District Sports Council and shall hold his office for the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension, gratuity and other matters as he would have held under the existing District Sports Council, if this section had not been enacted and shall continue to hold office unless and until his employment in the District Sports Council is terminated.(4)Notwithstanding anything contained in sub-section (3), any officer of State Government deputed for employment in connection with the affairs of the existing District Sports Council and employed as such immediately before the date of commencement of this Act shall stand reverted to the service of the Government.
