(1)Subject to the provisions of sub-section(2) the Secretary of the State Sports Council may in consultation with Public Service Commission, and in the manner which is helpful for exercising the powers, duties and functions of all councils under this Act, appoint such officers and staff for the councils with the prior approval of Government, as may be required against posts duly sanctioned by it.Provided that in all appointments to be made directly, such percentage of posts as may be prescribed shall be reserved for sportsmen.
