Section 10 in The Haryana Sports Council Act, 2016
10. Secretary and Joint Secretary of District Sports Council.
(1)The District Sports Officer shall be the ex-officio Secretary of the District Sports Councils. The Standing Committee on the recommendation of President, District Sports Council may designate any other sports official as Secretary of the District Sports Council.(2)The President of the District Sports Council shall, with the approval of the Standing Committee, designate a Gazetted Officer in State Government, an awardee or a medal winner in National or International competition as the Joint Secretary of the District Sports Council to discharge functions of Secretary in case of his absence or vacancy or to perform any other duty as assigned to him by the President.(3)Subject to the supervision of the State Sports Council, the Secretary of the District Sports Council shall be the Chief Executive Officer and shall have general supervision and control over the employees of District Sports Council.(4)Subject to the provisions of this Act and the rules made thereunder, the Secretary shall-(i)give effect to the resolutions of the District Sports Council and its Executive Committee;(ii)be responsible for the safe custody of the fund of District Sports Council;(iii)maintain and keep the accounts of receipts and expenditure of the District Sports Council;(iv)examine and cause to be audited the statements and accounts of the Corporation Sports Council, Municipal Sports Council, Town Sports Council and Block Sports Council; and(v)submit returns, accounts, statements or other details, whenever required by the State Government or the State Sports Council or any audit authority.(5)The Secretary of the District Sports Council shall exercise such other powers and perform such duties, as may be conferred or imposed upon him by the President of the District Sports Council.
