Section 30(1) in The Haryana Sports Council Act, 2016
(1)Any sports organization carrying activities at the State level or district level may be registered with the State Sports Council as a registered sports organization under this Act and any application for such registration shall be submitted to the District Sports Council of the district in which its headquarters is situated, in such form and subject to such terms and conditions, as may be prescribed with a view to provide grants to the sports organizations for organizing coaching, competitions, training and other sports related activities.
