(3)Subject to the provisions of this Act and the rules made thereunder the Secretary shall:-(i)implement the resolutions of State Sports Council and its Standing Committee;(ii)incur the expenditure authorised by the President and the Standing Committee;(iii)make payments by cheques or cash for all the expenses authorised by the State Sports Council;(iv)be responsible for the safe custody of the fund of the State Sports Council;(v)keep and maintain accounts of income and expenditure of the State Sports Council;(vi)keep the records of the meetings and the proceedings of the State Sports Council and Standing Committee; and(vii)submit returns, accounts, statement and other details when required by the Government or any Audit Officer.
