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State of Haryana - Section

Section 18 in The Haryana Sports Council Act, 2016

18. Municipal Sports Council.

(1)The Municipal Sports Council shall be constituted as per the composition specified in Schedule-IV. The State Government may, by notification, add, modify, rescind or alter composition of the Municipal Sports Council.
(2)The Vice-President shall be nominated by the President of the State Sports Council. The Vice-President shall discharge such duties, as may be entrusted to him by the President and shall preside over the meetings of the Municipal Sports Council in the absence of the President.
(3)The President of the Municipal Sports Council shall nominate in consultation with the Vice-President, nominated members of the Municipal Sports Council.