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State of Haryana - Section

Section 8 in The Haryana Sports Council Act, 2016

8. Standing Committee.

(1)There shall be Standing Committee for the State Sports Council consisting of the following members, namely:-
(a)Vice-President of the State Sports Council-Chairman of the Standing Committee;
(b)Executive Vice-President of the State Sports Council- Vice-Chairman of the Standing Committee;
(c)Administrative Secretary, Sports and Youth Affairs Department and Secretary-General of State Sports Council;
(d)Director, Sports and Youth Affairs Department;
(e)Secretary, State Sports Council if appointed or designated;
(f)Four members to be nominated by the President of the State Sports Council from among the members of whom one shall be a member representing the sports organizations/associations and one shall be a sports expert/awardee/medal winner in the International events. One nominated member shall be a woman.
(2)The Standing Committee shall meet in such manner, at such time and at such place, as the Chairman of the Standing Committee may decide and shall exercise such powers and discharge such functions, as may be entrusted to it by the State Sports Council.
(3)Without prejudice to the powers and functions entrusted to the Standing Committee by the State Sports Council, the Standing Committee shall discharge the following functions, namely:-
(i)to create posts on contract, honorarium or fixed fee basis in the State Sports Council and the Districts Sports Council;
(ii)to create regular posts in District Sports Councils and constitute selection committees;
(iii)to engage consultants for various activities of the State Sports Councils and District Sports Councils;
(iv)to approve calendar of events of the State Sports Council;
(v)to monitor day to day activities of State Sports Council;
(vi)to exercise supervisory control over District Sports Councils;
(vii)to approve organizing various programmes such as training camps, tournaments, coaching camps, competitions etc;
(viii)to approve special grants for players participating in various National and International events;
(ix)to approve aid and financial help to the sports persons injured during sports events;
(x)to approve grants for purchase of equipment to the sports persons participating in National and International competitions;
(xi)to approve kit and uniform to the sports persons participating in National and International competitions; and
(xii)to take special measures in the case of emergency.
(4)The Standing Committee shall regulate its own procedure.
(5)The Chairman of the Standing Committee may be delegated functions, powers and duties to be discharged by State Sports Council.
(6)The Executive Vice-Chairman shall chair the meeting of the Standing Committee in the absence of the Chairman.