LexThe Haryana Sports Council Act, 2016 (30 of 2016)
Haryana · state statute
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Regd. No. CHD/0093/2015–2017
Haryana Government Gazette
EXTRAORDINARY
Published by Authority
© Govt. of Haryana
No. 171-2016/Ext.] CHANDIGARH, THURSDAY, OCTOBER 20, 2016 (ASVINA 28, 1938 SAKA )
LEGISLATIVE SUPPLEMENT
CONTENTS PAGES
PART-I ACTS
THE HARYANA SPORTS COUNCIL ACT, 2016 181-205
(HARYANA ACT NO. 30 OF 2016)
PART-II ORDINANCES
NIL
PART-III DELEGATED LEGISLATION
NIL
PART-IV CORRECTION SLIPS, REPUBLICATIONS AND REPLACEMENTS
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HARYANA GOVT. GAZ. (EXTRA.), OCT. 20, 2016 (ASVN. 28, 1938 SAKA)
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PART - I
HARYANA GOVERNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notification
The 20th October, 2016
No. Leg. 34/2016.— The f ollowing Act of the Legislature of the State of Haryana
received the asse nt of the Governor of Haryana on the 1 5th September, 2016 and is hereby
published for general information:—
HARYANA ACT NO. 30 OF 2016
THE HARYANA SPORTS COUNCIL ACT, 2016
AN
ACT
to provide for the promotion of sports, games, yoga and physical fitness, to augment the
athletic efficiency, to promote the concept of ‘sports for all’, to constitute sports councils at
State level, district level and local level in the State of Haryana and for
matter ancillary or incidental thereto.
Be it enacted by the Legilature of the State of Haryana in the Sixty -seventh Year of the
Republic of India as follows:—
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Haryana Sports Council Act, 2016.
(2) It shall come into force at once.
Short title and
Commencement.
2. In this Act, unless the context otherwise requires,-
(a) “Appellate Tribunal” means the Appellate Tribunal constituted under section 40;
(b) “awardee” means a sportsperson who has been aw arded sports award at State,
National or International level, as recognized by the State Government;
(c) “Block Sports Council” means a Block Sports Council constituted
under section 22;
(d) “Corporation Sports Council” means a Corporation Sports Council constitu ted
under section 16;
(e) “district” means a revenue district;
(f) “District Sports Council” means the a District Sports Council constituted
under section 9;
(g) “educational institution” means a university, college, school, engineering
college, medical college, po lytechnic, industrial training institute or such other
institution where instructions are imparted in any scientific, technical or arts
subjects or any other institution as notified by the State Government;
(h) “existing sports council” means the existing spo rts council either at the State
level or district level;
(i) “member” means a member of the State Sports Council, District Sports Council,
Corporation Sports Council, Municipal Sports Council, Town Sports Council,
Block Sports Council or any other sports promotion body, as the case may be,
constituted under this Act;
(j) “Municipal Sports Council” means a Municipal Sports Council constituted
under section 18;
(k) “prescribed” means prescribed by the rules made under this Act;
(l) “registered sports organization” means a S ports Organization registered with the
State Sports Council;
Definitions.
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(m) “recognized sports discipline” means such sports discipline as recognized by the State
Government by notification;
(n) “regulations” means regulations made by the State Sports Council under this Act;
(o) “sports” shall include such outdoor and indoor sports, games, yoga and other physical
activities including traditional sports, self-defence skills, adventure sports, martial arts
and shall include any other physical or mental activity, as t he State Government may,
specify, by notification, in the Official Gazette;
(p) “sportsperson” means a person who has participated in any of the recognized sports
discipline at District, State, National or International level in recognized sports
competitions;
(q) “sports club” means a sports body registered with the Corporation Sports Council,
Municipal Sports Council, Town Sports Council, Block Sports Council, as the case
may be;
(r) “sports organization” means an organization constituted in accordance with law for
the time being in force and having a written constitution for the promotion of sports
and games and includes all sports association of recognized sports disciplines at the
State and district level;
(s) “Standing Committee” means the Standing Committee constituted under section 8;
(t) “State Government” means the Government of the State of Haryana;
(u) “State Sports Council” means the Haryana State Sports Council constituted
under section 3;
(v) “Town Sports Council” means a Town Sports Council constituted under section 20.
HARYANA GOVT. GAZ. (EXTRA.), OCT. 20, 2016 (ASVN. 28, 1938 SAKA)
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CHAPTER II
STATE SPORTS COUNCIL
3. (1) On the commencement of this Act, the State Government shall by notification,
constitute with effect from such date, as may be specified in the notification, a State Sports
Council to be called the Haryana State Sports Council for a term of three years.
(2) The State Sports Council shall be a body corporate by the name aforesaid having
perpetual succession and a common seal with power to acquire, hold and dispose of property,
both movable and immovable an d to enter into contract and shall by the said name sue and be
sued.
(3) The State Sports Council shall be constituted as per the composition specified in
Schedule-I and shall also be the governing body of the State Sports Council. The State
Government ma y, by notification, add, modify, rescind or alter the composition of the State
Sports Council.
(4) The President and the Vice -President of the State Sports Council shall exercise
such powers, as may be delegated to them by the governing body of the State Sports Council.
(5) Every member of the State Sports Council, other than ex -officio members, shall
hold office for a period of three years:
Provided that no member nominated in his capacity as a member of a particular body or
as the holder of a particular office shall continue as a member beyond a period of three months
after he has ceased to be such member or holder of such office unless he again becomes such
member or holder of such office within such period.
(6) The President of the State Sports Counc il shall nominate the nominated members
in the State Sports Council.
(7) The Executive Vice- President shall function on full time basis and shall be paid
such honorarium and other facilities, as may be decided by the President.
State Sports
Council.
4. (1) The Administrative Secretary, Sports and Youth Affairs Department shall be the
ex-officio Secretary-General of the State Sports Council. The State Government may appoint
an officer not below the rank of Joint Secretary as the Secretary of the Stat e Sports Council to
carry out such functions, as assigned to him by the Secretary -General and shall in case of his
absence or vacancy, discharge the functions of Secretary-General.
(2) The State Government may designate a Gazetted Officer in State Govern ment, an
awardee or a medal winner in National or International competition as the Joint Secretary of the
State Sports Council for carrying out the functions assigned by the State Sports Council and
shall in case of absence or vacancy, discharge the functions of Secretary-General.
(3) Subject to the supervision of the State Sports Council, the Secretary -General shall
be the Chief Executive Officer and shall have general supervision and control over the
employees of State Sports Council and the District Spo rts Councils and shall perform the
following duties, namely:-
(i) implement the resolutions of the State Sports Council and the Standing
Committee;
(ii) incur the expenditure authorized by the State Sports Council and the
Standing Committee;
(iii) make payments by cheques or cash for all the expenses authorized 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
State Government or authorized Audit Officer.
(4) The Secretar y-General may, with the permission and subject to such restrictions
and limitations, as may be specified by the Standing Committee by an order in writing, entrust
any of his functions to the Secretary or any official of the State Sports Council.
Secretary-General
of State Sports
Council.
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Functions of State
Sports Council. 5. (1) Save as otherwise expressly provided in this Act, the State Sports Council shall
have the following powers and functions, namely:-
(a) to organize, co-ordinate and promote sports;
(b) to establish sports information centres, stadia, pavilions, playgrounds, parks,
children’s parks, sports training centres, sports hostels, sports institutions
and to construct buildings, swimming pools and gymnasia etc.;
(c) to acquire properties for carrying out all or any of its activities;
(d) to conduct or organize itself or through District Sports Council, Corporation
Sports Council, Municipal Sports Council, Town Sports Council, Block
Sports Council and to ensure participation of District S ports Council,
Corporation Sports Council, Municipal Sports Council, Town Sports
Council or Block Sports Council in tournaments, competitions, training
courses, seminars, coaching centres, exhibitions or tours for promotion of
sports;
(e) to introduce insu rance and accident insurance coverage for sportspersons,
coaches and referees in such manner, as may be prescribed;
(f) to grant assistance by way of loans or otherwise to sportspersons,
educational institutions, sports organizations, sports clubs or sports
associations;
(g) to raise fund for carrying on its activities;
(h) to arrange and conduct competitions in sports in the State at National,
International, Inter-state or local level;
(i) to give grants or funds to educational institutions and registered sports
organizations for promotion of sports;
(j) to establish, administer and regulate research centres for development of
sports;
(k) to establish sports information centres and to compile and collect sports
related data, statistics and information etc.;
(l) to publish sports magazines, books, titles, bulletins and other sports related
information;
(m) to formulate and implement schemes for welfare of the sportspersons;
(n) to formulate and implement schemes for welfare of the disabled
sportspersons;
(o) to promote anti-doping measures in sports;
(p) to take effective steps for prevention of sexual harassment in sports; and
(q) to do any other act that may be conducive to the furtherance of the objects
of this Act.
(2) The State Sports Council shall exerc ise such powers and discharge such other
functions, as may be conferred under this Act and the rules made thereunder.
(3) The State Sports Council may, subject to any restrictions and conditions, as may
be specified by it, delegate its powers and duties under this Act to the Standing Committee.
(4) The State Sports Council shall exercise general supervision and control over the
Sports Councils constituted under the Act and shall be empowered to issue directions to such
councils which shall be binding.
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6. (1) The State Sports Council shall meet at least twice in a year and the quorum shall
be one-third of its total members.
(2) The President of the State Sports Council may, whenever he thinks fit, convene a
special meeting of the State Sports Council for the transaction of urgent business.
(3) Subject to such conditions, as may be prescribed and upon a written requisition of
not less than one-third of its total members, the President shall convene a special meeting of the
State Sports Council to discuss urgent matters.
Meeting of State
Sports Council.
7. (1) The State Sports Council shall regulate its own procedure and shall transact its
business through resolutions passed in accordance with such procedure.
(2) A copy of every resolution shall be forwarded to the State Government within a
period of fifteen days of the passing of that resolution.
(3) The State Government may call for any record or information regarding any
resolution from the State Sports Council and the State Sports Council sh all be bound to furnish
such record or information.
(4) The State Government may, after giving reasonable notice to the State Sports
Council and after hearing its objections, if any, suspend, cancel or modify any resolution passed
by the State Sports Council.
Procedure of
State Sports
Council.
8. (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 Vi ce-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;
Standing
Committee.
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(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 sportspersons injured during
sports events;
(x) to approve grants for purchase of equipment to the sportspersons
participating in National and International competitions;
(xi) to approve kit and uniform to the sportspersons 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 St anding 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.
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CHAPTER III
DISTRICT SPORTS COUNCILS
9. (1) The State Government shall, by notification, constitute a body to be called the
District Sports Council in each district, for a term of three years.
(2) Every District Sports Council shall be a body corporate by the name of the district
for wh ich it is constituted, having perpetual succession and common seal, with power to
acquire, hold and dispose of movable and immovable properties, to enter into contracts and to
do all matters proper and expedient for the purpose for which it is constituted and shall by the
said name sue and be sued.
(3) The District Sports Councils shall be constituted as per the composition specified
in Schedule -II. The State Government may, by notification, add, modify, rescind or alter
composition of District Sports Councils.
(4) There shall be a President and a Vice- President for every District Sports Council.
The Vice-President shall be nominated by the President, State Sports Council from among the
members of the concerned District Sports Council.
(5) The President and Vice- President of District Sports Council shall exercise such
powers and perform such duties, as may be delegated or authorized by the State Sports Council
by general order.
(6) No member nominated in his capacity as a member or as the holder of a par ticular
office shall continue as a member beyond a period of three months after he has ceased to be
such member or holder of such office unless he again becomes such member or holder of such
office within such period:
Provided that the term of office of th e nominated male student and female student shall
be one year from the date of nomination.
District Sports
Council.
10. (1) The District Sports Officer shall be the ex -officio Secretary of the District Sports
Councils. The Standing Committee on the r ecommendation of President, District Sports
Council may designate any other sports official as Secretary of the District Sports Council.
(2) The President of the District Sports Council shall, with the approval of the
Standing Committee, designate a Gazet ted Officer in State Government, an awardee or a medal
winner in National or International competition as the Joint Secretary of the District Sports
Council to discharge functions of Secretary in case of his absence or vacancy or to perform any
other duty as assigned to him by the President.
(3) Subject to the supervision of the State Sports Council, the Secretary of the District
Sports Council shall be the Chief Executive Officer and shall have general supervision and
control over the employees of District Sports Council.
(4) Subject to the provisions of this Act and the rules made thereunder, the Secretary
shall-
(i) give effect to the resolutions of the District Sports Council and its
Executive Committee;
(ii) be responsible for the safe custody of the fund of District Sports Council;
(iii) maintain and keep the accounts of receipts and expenditure of the District
Sports Council;
(iv) examine and cause to be audited the statements and accounts of the
Corporation Sports Council, Municipal Sports Council, Town Sports
Council and Block Sports Council; and
(v) submit returns, accounts, statements or other details, whenever required by
the State Government or the State Sports Council or any audit authority.
(5) The Secretary of the District Sports Council sh all exercise such other powers and
perform such duties, as may be conferred or imposed upon him by the President of the District
Sports Council.
Secretary and
Joint Secretary
of District
Sports Council.
11. (1) It shall be the duty of every District Sports Council to perform such functions of
the State Sports Council, as may be delegated to it by the State Sports Council from time to
time.
Functions of
District Sports
Council.
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(2) Without prejudice to the generality of the functions referred to in sub-section (1), the
District Sports Council shall perform the following functions, namely:-
(a) co-ordinate the activities of the Corporation Sports Council, Municipal Sports
Council, Town Sports Council and Block Sports Council and other sports
organizations in the district;
(b) organize sports events, competitions or tournaments within the district; and
(c) perform such other functions as the State Sports Council may specify by
general or specific order.
(3) The District Sports Council shall discharg e its functions in appropriate manner
jointly with other Government agencies, non -Government institutions, educational institutions and
other organizations engaged in sports and games and shall also act according to the directions of
the State Sports Council, as received in writing.
Executive
Committee of
District
Sports Council.
12. (1) There shall be an Executive Committee of the District Sports Council consisting of
its President, Vice -President, Secretary and two members to be nominated by the Presiden t of
District Sports Council from among its members, of whom one shall be a woman.
(2) The Executive Committee shall discharge such functions and perform such other
duties, as may be entrusted to it by the District Sports Council, from time to time.
(3) The procedure and quorum of meeting of the Executive Committee shall be such, as
may be decided by District Sports Council.
Meeting of
District Sports
Councils.
13. (1) Every District Sports Council shall meet at least twice in a year on the dates, as m ay
be fixed by the President of the District Sports Council and one of such meeting shall be the annual
meeting.
(2) The President of the District Sports Council shall preside over its meetings. The
Vice-President in the absence of the President shall p reside over the meetings of the District Sports
Council and exercise such powers and perform such duties, as the President may, from time to
time, delegate to him.
(3) The President may, whenever deems necessary, convene a special meeting of the
District Sports Council for transaction of urgent business.
(4) Subject to such conditions, as may be prescribed, if not less than one -third of the
total members of the District Sports Council demand in writing for the discussion of matters of
urgent nature, a sp ecial meeting of the District Sports Council shall be convened by its President
within fifteen days of such demand.
(5) The quorum of a meeting of the District Sports Council shall be one -third of its total
membership.
Procedure of
District
Sports Council.
14. (1) The District Sports Council shall transact its business by resolution passed in such
manner and in accordance with such procedure, as may be directed by general order of the State
Sports Council and in absence of such orders, the District Sports Council shall regulate its own
procedure.
(2) The copy of every resolution shall be forwarded to the State Sports Council, within
fifteen days from the date of its passing.
(3) The State Sports Council may call for any records or information regarding any
resolution from the District Sports Council and the District Sports Council shall be bound to
furnish such record or information.
(4) The State Sports Council may, after giving reasonable notice to the District Sports
Council and after hearing its obj ections, if any, suspend, cancel or modify any resolution passed by
the District Sports Council.
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CHAPTER IV
OTHER SPORTS COUNCILS
15. For the purpose of co- ordinating and implementing various activities connected with
sports in rural and urban areas, the State Sports Council may, in consultation with District
Sports Council and the local authorities concerned, by notification, constitute with effect from
such date, as may be specified in the notification,-
(a) a Corporation Sports Council in the Municipal Corporation area;
(b) a Municipal Sports Council in the Municipal Council area;
(c) a Town Sports Council in the Municipal Committee area;
(d) a Block Sports Council in the Block Panchayat Samiti area.
Constitution of
Sports Councils.
16. (1) The Corporation Sports Council shall be constituted as per the composition
specified in Schedule- III. The State Government may, by notification, add, modify, rescind or
alter composition of the Corporation Sports Council.
(2) The Vice- President shall be n ominated 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 Corporation Sports Council in the absence
of the President.
(3) The President of the Corporation Sports Council shall nominate in consultation
with the Vice-President, nominated members of the Corporation Sports Council.
Corporation Sports
Council.
17. There shall be an Executive Committee for every Corporation Spor ts Council consisting
of its President, Vice-President, Secretary and two members of whom one shall be a woman, out
of the nominated members of the Corporation Sports Council for the day -to-day administration
of its affairs. The members of the Executive Co mmittee shall be nominated by the President of
the Corporation Sports Council in consultation with the Vice -President of the Corporation
Sports Council.
Executive
Committee of
Corporation Sports
Council.
18. (1) The Municipal Sports Council shall be const ituted 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.
Municipal Sports
Council.
19. There shall be an Executive Committee for every Municipal Sports Council consisting of
its President, Vice-President, Secretary and two members of whom one shall be a woman, out of
the nominated members of the Municipal Sports Council. The members of the Executive
Committee shall be nominated by the President of the Municipal Sports Council in consultation
with the Vice-President of the Municipal Sports Council.
Executive
Committee of
Municipal Sports
Council.
20. (1) The Town Sports Council shall be constituted as per the composition specified in
Schedule-V. The State Government may, by notification, add, modify, rescind or alter
composition of the Town Sports Council.
(2) The President of the Town Sports Council shall nominate the nominated members
of the Town Sports Council.
Town Sports
Council.
21. There shall be an executive committee for every Town Sports Council consisting of its
President, Secretary and two members to be nominated by the President of the Town Sports
Council of whom one shall be a woman.
Executive
Committee of Town
Sports Council.
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190
Block Sports
Council.
22. (1) The Block Sports Council shall be c onstituted as per the composition specified in
Schedule-VI. The State Government may, by notification add, modify, rescind and alter
composition of Block 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 Block Sports Council in the absence of the
President.
(3) The President of the Block Sports Council shall nominate in consultation with the
Vice-President, nominated members of the Block Sports Council.
Executive
Committee of
Block Sports
Council.
23. There shall be an Executive Committee for every Block Sports Council consisting of its
President, Vice-President, Secretary and two members of whom one shall be a woman, out of
the nominated members of the Block Sports Council. The members of the Executive
Committee shall be nominated by the President of the Block Sports Council in consultation with
the Vice-President of the Block Sports Council.
Duties and
functions of
Secretary of other
Sports Council.
24. (1) The Secretary of the Corporation Sports Council, Municipal Sports Council,
Town Sports Council and Block Sports Council shall,-
(i) give effect to the reso lution of the respective Sports Council and its
Executive Committee;
(ii) be responsible for the safe custody of the fund of respective Sports
Council;
(iii) maintain and keep the accounts of receipts and expenditure of the
respective Sports Council;
(iv) examine and cause to be audited the statement and accounts of the
respective Sports Council; and
(v) submit returns, accounts, statements or other details, whenever required by
the District Sports Council or any audit authority.
(2) The Secretary of the C orporation Sports Council, Municipal Sports Council,
Town Sports Council and Block Sports Council shall exercise such powers and perform such
duties, as may be conferred or imposed upon him by the President of the respective Sports
Council.
Functions of other
Sports Council.
25. The Corporation Sports Council, Municipal Sports Council, Town Sports Council and
Block Sports Council shall perform the following functions, namely:-
(a) co-ordinate the activities of the registered sports organizations and sport s clubs
within their jurisdiction;
(b) organize sports events or competitions or tournaments within their area of
jurisdiction; and
(c) perform such other functions, as may be entrusted to it by the District Sports
Council.
Term of office of
members.
26. (1) Every member other than the ex- officio members shall hold office for a period of
three years from the date of his nomination:
Provided that the term of office of the student representatives nominated to the
Corporations Sports Council, the Municipal Sports Council and the Town Sports Council shall
be one year from the date of their nomination.
(2) No person shall be nominated as a member for more than two consecutive terms.
Meetings of other
Sports Council.
27. (1) Every Corporation Sports Counci l, Municipal Sports Council, Town Sports
Council and Block Sports Council shall meet at least twice in a year.
(2) One-third of the total number of its members shall be the quorum for a meeting.
Settlement of
disputes between
Councils,
sportspersons and
sports
organizations.
28. (1) If a dispute arises in respect of any matter under the provisions of this Act or rules
made thereunder between two or more Sports Councils or between Sports Council and
sportsman or between two or more sportspersons or betw een two or more sports organizations
or between sports organization and sportspersons of a district or between a sports organization
and any sports council within the district, the District Sports Council shall have power to settle
dispute.
HARYANA GOVT. GAZ. (EXTRA.), OCT. 20, 2016 (ASVN. 28, 1938 SAKA)
191
(2) Any sportsperson, organization, sports club and Sports Council aggrieved by any
decision taken by a District Sports Council under this Act or the rules made thereunder, may
appeal to the Appellate Tribunal, within such time and in such manner, as may be prescribed
and the decision of the Appellate Tribunal thereon shall be final.
29. (1) For the purpose of promotion of sports among civil services, there shall be a Civil
Services Sports Promotion Board under the chairmanship of the Chief Secretary, Haryana with
following members, namely:-
(i) Administrative Secretary, Finance Department, Haryana;
(ii) Administrative Secretary, Home Department, Haryana;
(iii) Administrative Secretary, Sports and Youth Affairs Department, Haryana,
Vice-Chairman;
(iv) Director General Police, Haryana;
(v) Director, Sports and Youth Affairs, Haryana-Member Secretary;
(vi) Two members to be nominated by the Chairman, Civil Services Sports
Promotion Board from among the recognized employees associations
office bearers or recognized sports bodies of employees.
(2) For the purpose of promotion of sports among civil services, the State
Government may, by notification, decide contribution to be made by each employee to the Civil
Services Sports Promotion Board.
(3) The Civil Services Sports P romotion Board shall regulate its own procedure and
activities.
(4) For the purpose of promotion of sports among employees, any notified
Government department and public sector undertaking of the State Government may constitute
a Sports Promotion Board in consultation with State Sports Council.
(5) The concerned public sector undertaking shall earmark such funds for carrying
out activities of the respective Sports Promotion Board, as may be prescribed.
(6) The Sports Promotion Boards shall function in co llaboration with the State Sports
Council.
(7) For the purpose of promotion of sports and physical fitness among students of
various institutions, the State Government may, by notification, constitute Sports Promotion
Boards for School Education, Higher E
ducation, Medical Education, Industrial Training
Institutes, Technical Education etc. either jointly or separately for each category.
Sports Promotion
Boards.
HARYANA GOVT. GAZ. (EXTRA.), OCT. 20, 2016 (ASVN. 28, 1938 SAKA)
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CHAPTER V
REGISTRATION OF SPORTS ORGANIZATION AND SPORTSPERSONS
Registration of
sports organization.
30. (1) Any sports organization carrying activities at the State level or district level may
be registered with the State Sports Council as a registered sports organization under this Act and
any application for such registration shall be sub mitted to the District Sports Council of the
district in which its headquarters is situated, in such form and subject to such terms and
conditions, as may be prescribed with a view to provide grants to the sports organizations for
organizing coaching, competitions, training and other sports related activities.
(2) The District Sports Council shall consider the application and if satisfied that the
conditions for granting recognition have been complied with, the application shall be submitted
alongwith its recommendation for registration to the State Sports Council within sixty days from
the date of receipt of application.
(3) If the application is not sent to the State Sports Council within the time limit
specified in sub-section (2) with such recommendation or the application is rejected, the District
Sports Council shall inform the applicant in writing within seventy- five days from the date of
receipt of the application.
(4) On receipt of an intimation under sub -section (3), the applicant may within thir ty
days submit such application direct to the State Sports Council.
(5) The State Sports Council shall consider an application received under sub -section
(2) or sub-section (4) and if satisfied such sports organization shall be registered.
(6) Any person aggrieved by any decision of the District Sports Council or the State
Sports Council, as the case may, with regard to the registration of a sports organization, may file
an appeal before the Appellate Tribunal alongwith such fee, within such time and in s uch
manner, as may be prescribed and the decision of the Appellate Tribunal thereon shall be final.
(7) The sports clubs functioning only in the area of any Municipal Corporation,
Municipal Council, Municipal Committee or Block Panchayat Samiti may register as a sports
club with the concerned Corporation Sports Council, Municipal Sports Council, Town Sports
Council or Block Sports Council, as the case may be.
(8) Any application for registration under sub -section (7) shall be submitted to the
concerned sp orts council in such form and in such manner and subject to such terms and
conditions, alongwith such fee, as may be prescribed.
(9) Any application received under sub -section (8) shall be considered by the
concerned sports council and if satisfied that t he conditions required for such registration have
been complied with, such sports club shall be registered or otherwise the fact of refusal of the
application shall be intimated to the applicant.
(10) Any person aggrieved by a decision taken under sub -section (9), may appeal to
the concerned District Sports Council, within such time and in such manner alongwith such fee,
as may be prescribed.
(11) The terms and conditions for the registration of sports organization and the
withdrawal of such registration and the procedure to be followed by the District Sports Council
and the State Sports Council in granting such registration and the privileges of such registered
sports organization shall be such, as may be prescribed.
Registration of
sportsperson.
31. (1) Any sportsperson may register as a sportsperson in the District Sports Council
and any application for such registration shall be submitted to the District Sports Council in
such manner and subject to such terms and conditions, as may be prescribed to avail benefits,
cash award, prizes and other facilities.
(2) The terms and conditions for registration as sportsperson and the procedure to be
followed by the District Sports Council in this behalf and the privileges of such sportspersons
shall be such, as may be prescribed.
(3) Any person aggrieved by any decision of the District Sports Council, with regard
to the registration of sportsperson, may file an appeal before the Appellate Tribunal within such
time and in such manner alongwith such fees, as may be prescribed and the decision of the
Appellate Tribunal thereon shall be final.
HARYANA GOVT. GAZ. (EXTRA.), OCT. 20, 2016 (ASVN. 28, 1938 SAKA)
193
CHAPTER VI
DISSOLUTION OF EXISTING DISTRICT SPORTS COUNCILS
Dissolution of
existing
Sports Councils.
32. (1) On the commencement of this Act, the existing District Sports C ouncil of the
concerned district shall be deemed to have been dissolved.
(2) All assets and rights of whatever kind used, enjoyed or possessed by and all
interests of whatever kind owned by or vested in or held by the existing District Sports Council
shall subject to such directions, as may be issued by the State Government in this behalf, vest in
the concerned District Sports Council.
(3) Upon the constitution of the respective District Sports Council under this Act,
every officer or other employee emplo yed in connection with the affairs of the existing District
Sports Council shall become an officer or other employee of the concerned District Sports
Council and shall hold his office for the same tenure, at the same remuneration and upon the
same terms an d conditions and with the same rights and privileges as to pension, gratuity and
other matters as he would have held under the existing District Sports Council, if this section
had not been enacted and shall continue to hold office unless and until his employment in the
District Sports Council is terminated.
(4) Notwithstanding anything contained in sub -section (3), any officer of State
Government deputed for employment in connection with the affairs of the existing District
Sports Council and employed as such immediately before the date of commencement of this Act
shall stand reverted to the service of the Government.
HARYANA GOVT. GAZ. (EXTRA.), OCT. 20, 2016 (ASVN. 28, 1938 SAKA)
194
CHAPTER VII
FINANCE ACCOUNTS AND AUDIT
Grants by
State Government.
33. The State Government shall pay to the State Sports Council, by w ay of grants such sum
of money, as it may think fit, for carrying out the purposes of this Act. The State Government
may place funds at the disposal of State Sports Council or a District Sports Council for
organizing coaching, training, competitions, sport s events, equipment and seminars either on
lump sum basis or activity specific out of the budget allocation.
State Sports
Council Fund.
34. (1) The State Sports Council shall establish a fund to be called the State Sports
Council Fund and the following shall be credited thereto,-
(a) all sums of money given by the State Government under section 33;
(b) any grants or donations made to the State Sports Council by any other
person;
(c) any amount received by the State Sports Council from any other source.
(2) The State Sports Council Fund shall be applied for meeting,-
(a) the expenses in connection with the functioning of the State Sports
Council; and
(b) any other expenses which are required to be met by the State Sports
Council.
District Sports
Council Fund.
35. (1) Every District Sports Council shall constitute a fund to be called the District
Sports Council Fund and shall be credited thereto,-
(a) all sums of money paid or any grants made by the State Sports Council to
the District Sports Council;
(b) any grants or donations made to the District Sports Council by any person
or local self-government institutions or other organizations;
(c) any other amount received by the District Sports Council from any other
source.
(2) A District Sports Council Fund shall be applied for meeting,-
(a) the expenses in connection with the functioning of the District Sports
Council;
(b) the expenses in connection with the functioning of the Corporation Sports
Council, Municipal Sports Council, Town Sports Council and Block
Sports Council;
(c) any other expenses which are required to be borne by the District Sports
Council.
Constitution of
funds for
Corporation Sports
Council, Municipal
Sports Council,
Town Sports
Council, etc.
36. (1) Each Corporation Sports Council, Mun icipal Sports Council, Town Sports
Council and Block Sports Council, as the case may be, shall constitute a fund in its name and
shall be credited to such fund the amount received for any special purpose in addition to the
amount received from the District Sports Council.
(2) The fund constituted under sub -section (1) shall be kept, applied and audited in
such manner, as may be prescribed.
Budget. 37. (1) Every Corporation Sports Council, Municipal Sports Council, Town Sports
Council and Block Sports Coun cil shall, in every year, prepare in such form and within such
time, as may be prescribed, a budget for the next financial year showing the estimated receipt
and expenditure during that financial year and forward copy of the same to the concerned
District Sports Council.
(2) After considering the budget estimates under sub -section (1), the District Sports
Council shall prepare in such form and within such time, as may be prescribed, a budget for the
next financial year showing the estimated receipts and ex penditure during the financial year and
forward a copy of the same to the State Sports Council.
(3) The State Sports Council shall prepare its budget estimate, considering the budget
estimates forwarded to it by the District Sports Councils and forward th e same to the State
Government, within such time, as may be prescribed.
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(4) On receipt of the budget forwarded to it under sub -section (3), the State
Government shall examine the same and suggest such alterations, corrections or modifications
to be made therein, as it may think fit and forward such suggestions to the State Sports Council
for its consideration.
(5) The State Sports Council shall, in accordance with the suggestions, if any, given
by the State Government under sub -section (4), before the 31 st March of every year incorporate
in its budget and in the budget of the District Sports Councils alteration, corrections or
modifications, and the budget so altered, corrected or modified, shall be passed by the State
Sports Council.
38. (1)Excerpt shown. Open the full act in Lexace.