(1)On the commencement of this Act, the State Government shall by notification, constitute with effect from such date, as may be specified in the notification, a State Sports Council to be called the Haryana State Sports Council for a term of three years.(2)The State Sports Council shall be a body corporate by the name aforesaid having perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable and to enter into contract and shall by the said name sue and be sued.(3)The State Sports Council shall be constituted as per the composition specified in Schedule-I and shall also be the governing body of the State Sports Council. The State Government may, by notification, add, modify, rescind or alter the composition of the State Sports Council.(4)The President and the Vice-President of the State Sports Council shall exercise such powers, as may be delegated to them by the governing body of the State Sports Council.(5)Every member of the State Sports Council, other than ex-officio members, shall hold office for a period of three years:Provided that no member nominated in his capacity as a member of a particular body or as the holder of a particular office shall continue as a member beyond a period of three months after he has ceased to be such member or holder of such office unless he again becomes such member or holder of such office within such period.(6)The President of the State Sports Council shall nominate the nominated members in the State Sports Council.(7)The Executive Vice-President shall function on full time basis and shall be paid such honorarium and other facilities, as may be decided by the President.
