(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.(2)The State Sports Council may, with the previous approval of the Government appoint on deputation an employee of the State Government or Central Government as an employee of the State Sports Council or the District Sports Council on such terms and conditions as it thinks fit.(3)Except as provided in this section, the appointment and conditions of service of the officers and employees of the State Sports Council and the District Sports Council shall be such as may be prescribed.
