(1)The President of the District Sports Council shall, with the approval of the Standing Committee of the State Sports Council, appoint an officer not below the rank of a Deputy Collector in Government service, as the Secretary of the District Sports Council.(2)The Secretary shall subject to the provision of this Act and the rules made thereunder-(i)give effect to the resolution 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, Block Sports Council and Village Sports Council; and(v)submit returns, accounts, statements or other details, whenever required by the Government or any audit authority.(3)The Secretary of the District Sports Council, shall exercise other powers and perform duties as are conferred or imposed on him by the President of the District Sports Council.
