Section 10(4) in The Haryana Sports Council Act, 2016
(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.
