[Haryana Act
No. 30 of 2016] [20th
October, 2016] No. Leg. 34/2016. - The following Act of the Legislature of the
State of Haryana received the assent of the Governor of Haryana on the 15th
September, 2016 and is hereby published for general information. 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)
This
Act may be called the Haryana Sports Council Act, 2016. (2)
It
shall come into force at once. 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 awarded 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 constituted under section
16; (e)
"district" means
a revenue district; (f)
"District Sports
Council" means a District Sports Council constituted under section 9; (g)
"Educational
institution" means a university, college, school, engineering
college, medical college, polytechnic, 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 sports 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 Sports Organization registered with the State
Sports Council; (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 the
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. CHAPTER II State
Sports Council (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 and 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 may, 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 Council 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. (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 State 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 Government, 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 Sports 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
Secretary-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. (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 Sports 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 insurance
and accident insurance coverage for sports-persons, coaches and referees in
such manner, as may be prescribed; (f)
to grant assistance by
way of loans or otherwise to sports-persons, 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 sports persons; (n)
to formulate and
implement schemes for welfare of the disabled sports persons; (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 exercise 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. (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. (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 shall 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. (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. CHAPTER III District
Sports Councils (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 which 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 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: Provided that the term of office of the nominated male student and
female student shall be one year from the date of nomination. (1)
The
District Sports Officer shall be the ex-officio Secretary of the District
Sports Councils. The Standing Committee on the recommendation 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 Gazetted 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 shall exercise such other powers and
perform such duties, as may be conferred or imposed upon him by the President
of the District Sports Council. (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. (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 discharge 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. (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
President 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. (1)
Every
District Sports Council shall meet at least twice in a year on the dates, as
may 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 preside 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 special 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. (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 objections, if any, suspend, cancel or modify any
resolution passed by the District Sports Council. CHAPTER IV Other
Sports Councils 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. (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 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 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. There shall be an Executive Committee for every Corporation 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 Corporation
Sports Council for the day-to-day administration of its affairs. The members of
the Executive Committee shall be nominated by the President of the Corporation
Sports Council in consultation with the Vice-President of the Corporation
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. 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. (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. 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. (1)
The
Block Sports Council shall be constituted 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. 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. (1)
The
Secretary of the Corporation Sports Council, Municipal Sports Council, Town
Sports Council and Block Sports Council shall, (i)
give effect to the
resolution 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 Corporation 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. 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 sports 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. (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. (1)
Every
Corporation Sports Council, 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. (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 between 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. (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. (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 Promotion 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 collaboration 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 Education, Medical Education, Industrial Training
Institutes, Technical Education etc. either jointly or separately for each
category. CHAPTER V Registration
of Sports Organization and Sportspersons (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
submitted 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 thirty
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 such 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 sports 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 the 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. (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. CHAPTER VI Dissolution
of Existing District Sports Councils (1)
On the
commencement of this Act, the existing District Sports Council 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 employed 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 and 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. CHAPTER VII Finance
Accounts and Audit The State Government shall pay to the State Sports Council, by way 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, sports events, equipment and seminars either on lump sum basis or
activity specific out of the budget allocation. (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. (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. (1)
Each
Corporation Sports Council, Municipal 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. (1)
Every
Corporation Sports Council, Municipal Sports Council, Town Sports Council and
Block Sports Council 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
expenditure 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 the same
to the State Government, within such time, as may be prescribed. (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 31st 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. (1)
The
State Sports Council or the District Sports Council, as the case may be, shall
maintain proper accounts and other relevant records and prepare an annual
statement of accounts including the income and expenditure and balance sheet,
in such form and in such manner, as may be prescribed. (2)
The
accounts of the Council shall be examined and audited by the Director, Local
Fund Accounts in accordance with the relevant provisions. (3)
The
audited statement of accounts and working report of the State Sports Council
shall be forwarded to the State Government before the 31st July of ensuing year
and as soon as possible, it shall be laid before the Legislative Assembly by
the State Government. The State Sports Council may, with the previous sanction of the State
Government, as regards the purpose and amount of loan and subject to such
conditions, as may be specified by the State Government, as to security and
rate of interest, borrow any sum of money from any Scheduled Bank or
Co-operative Bank or any other corporate body. CHAPTER VIII Appellate
Tribunal (1)
The
State Government shall, by notification, constitute an Appellate Tribunal for
settling any dispute, question or any other matter and for taking decision on
disputes under this Act between, (a)
State Sports Council and
District Sports Council; (b)
State Sports Council and
sportsperson; (c)
State Sports Council and
sports organization; (d)
District Sports Council
and sportsperson; (e)
District Sports Council
and sports organization; (f)
Sports Organization and
sportsperson. (2)
The
Tribunal shall consist of, (a)
the Law Secretary,
ex-officio, who shall be the Chairman of the Tribunal; (b)
a person qualified to be
appointed as a District Judge to be nominated by the State Government as
member; (c)
an expert in sports to
be nominated by the State Government as member. (3)
The
term of office and other conditions of service of the members of the Appellate Tribunal other than the ex-officio
member shall be such, as may be prescribed. (4)
The
Appellate Tribunal shall be deemed to be a civil court and shall have the same
powers as may be exercised by a civil court under the Code of Civil Procedure,
1908 (Central Act 5 of 1908) while trying a suit or executing a decree or
order. (5)
The
decision of the Appellate Tribunal shall be final and binding on the parties to
the appeal. (6)
The
execution of any decision of the Appellate Tribunal by the Civil Court to which
such
decision is sent for execution shall be made in accordance with the provisions
of the Code of Civil Procedure 1908 (Central Act 5 of 1908). No suit or other legal proceedings shall lie in any civil court, in
respect of any dispute, question or other matter which is required by or under
this Act to be determined by the Appellate Tribunal. No suit, appeal or other legal proceedings for the enforcement of any
right on behalf of any sports organization or by a sportsperson, which or who,
as the case may be, has not been registered in accordance with the provisions
of this Act shall be instituted, commenced, heard, tried or decided by the
Appellate Tribunal after the commencement of this Act and no such suit, appeal
or other legal proceeding shall be continued, heard, tried or decided by any
court, after such commencement, unless such sports organization or sportsperson
has been registered in accordance with the provisions of this Act. CHAPTER IX Officers
and Staff (1)
The
Secretary of the State Sports Council for exercising the powers, other duties
and functions of the council, appoint such officers and staff for the councils
with the prior approval of State Government, as may be required: Provided that in all appointments
to be made directly, such percentage of posts, as may be prescribed, shall be
reserved for sportspersons. (2)
The
State Sports Council may, with the previous approval of the State Government,
appoint on deputation basis any employee of the State Government or its
organization or Central Government or its organization, 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. CHAPTER X Miscellaneous (1)
A
member may, by writing under his hand, addressed to the State Government,
resign from his office at any time. (2)
The
State Government shall remove a member if he, (a)
becomes an undischarged
insolvent; or (b)
is convicted and
sentenced to imprisonment for an offence which in the opinion of the State
Government involves moral turpitude; or (c)
becomes of unsound mind
and stands so declared by a competent court; or (d)
refuses to act or
becomes incapable of acting; or (e)
has, in the opinion of
the State Government, so abused the position of member as to render that
person's continuance in office detrimental to the objects of this Act: Provided that no person shall be removed under this sub-section until
that person has been given an opportunity of being heard in the matter (3)
A
vacancy caused under sub-section (1) or otherwise shall be filled by fresh
nomination. (1)
The
State Government may make rules to carry out the purposes of this Act. (2)
In
particular and without prejudice to the generality of the foregoing powers,
such rules may provide for all or any of the following matters, namely. (a)
nomination of members by
the State Sports Council or the District Sports Councils; (b)
resignation of members
and filling up of consequent vacancies and other casual vacancies; (c)
maintenance of accounts
by the State Sports Council and the District Sports Council and the publication
of audited statement of accounts and the reports of auditors; (d)
restrictions and
conditions, subject to which the State Sports Council or the District Sports
Council may enter into contract or hold or dispose of property; (e)
powers, duties and
functions of the Secretary and Standing Committee of the State Sports Council
and the District Sports Council; (f)
manner in which the
meeting of State Sports Council, District Sports Council, Corporation Sports
Council, Municipal Sports Council, Town Sports Council, Block Sports Council
etc. shall be summoned and procedure of such meeting and other related matters; (g)
conditions of service of
the officers and staff of the State Sports Council and the District Sports
Council; (h)
constitution of Sports
Promotion Board by public sector undertakings, activities of Sports Promotion
Board and funds to be earmarked for carrying out its activities; (i)
registration of sports
organization under State Sports Council and District Sports Council; (j)
registration of
individuals as recognized sports persons in State or District; (k)
constitution of funds by
Corporation Sports Council, Municipal Sports Council, Town Sports Council and
Block Sports Council; (l)
preparation of budget
and the manner and time limit for submission to the District Sports Council or
State Sports Council or State Government, as the case may be; (m)
procedure to be followed
by the Appellate Tribunal; (n)
terms and conditions of
service of the members of the Appellate Tribunal; (o)
terms and conditions of
appointment and service of the offices and employees of the State Sports
Council and the District Sports Council; (p)
any other matter which
is required to be or may be prescribed under this Act. (1)
The
State Sports Council may, subject to the provisions of this Act and the rules
made thereunder and with the previous approval of the State Government, by
notification, make regulations, generally to carry out the purposes of this
Act. (2)
In
particular, and without prejudice to the generality of the foregoing powers, such
regulations may provide for all or any of the following matters, namely. (a)
conditions and procedure
for the affiliation of Sports Clubs; (b)
standards,
qualifications and conditions for conducting or organizing any sport or game or
tournament or sports event; (c)
establishment of sports
organizations and maintenance of play grounds; (d)
functions and powers of
the District Sports Council, Corporation Sports Council, Municipal Sports
Council, Town Sports Council and Block Sports Council; (e)
acceptance of donations
and endowments and its management; (f)
any other matter which
under this Act is to be, or may be provided for by regulations. Every member and the officers and staff appointed under this Act while
exercising any power or performing any duty under this Act, shall be deemed to
be a public servant within the meaning of section 21 of the India Penal Code,
1860 (Central Act 45 of 1860). (1)
If any
difficulty arises in giving effect to the provisions of this Act, the State
Government may, by order published in the Official Gazette, make such
provisions not inconsistent with the provisions of this Act, as appear to it to
be necessary or expedient for removal of the difficulty: Provided that no such order shall be made after the expiry of a period
of two years from the date of the commencement of this Act. (2)
Every
order made under this section shall, as soon as may be after it is made, be
laid before the State Legislature. Schedule-I (see section 3) Composition of State Sports Council Official
Members (a)
Chief Minister, Haryana,
President; (b)
Sports and Youth Affairs
Minister, Vice-President; (c)
Finance Minister,
Member; (d)
Education Minister,
Member; (e)
Development and
Panchayat Minister, Member; (f)
Health Minister, Member; (g)
Chief Secretary, Member; (h)
Principal Secretary to
Chief Minister, Member; (i)
Administrative
Secretary, Home Department, Member; (j)
Administrative
Secretary, Finance Department, Member; (k)
Administrative
Secretary, Higher Education Department, Member; (l)
Administrative
Secretary, School Education Department, Member; (m)
Administrative
Secretary, Development and Panchayat Department, Member; (n)
Administrative
Secretary, Town and Country Planning Department, Member; (o)
Administrative Secretary,
Urban Local Bodies Department, Member; (p)
Administrative
Secretary, Sports and Youth Affairs Department, Member; (q)
Administrative
Secretary, Health Department, Member; (r)
Director General of
Police, Member. Nominated Members (a)
Executive Vice-President
from among person having sports background; (b)
two members from among
the members of Legislative Assembly; (c)
two members from among
Vice-Chancellors of Universities in the State; (d)
President/Secretary,
Haryana Olympic Association; (e)
two
Presidents/Secretaries from among the recognized State Sports
Organizations/Associations; (f)
two members from among
the NGOs working for promotion of sports in the State; (g)
one member from
Director, Sports or Physical Education of a University in the State; (h)
two members from experts
in sports medicine/sports injury management/sports psychology; (i)
two members from sports
experts/awardees/medal winners in the International events of whom one shall be
a woman; (j)
one member from Sports
Journalism; (k)
two woman members having
interest in sports promotion; (l)
two members from the
industry interested in promotion of sports. Schedule-II (see section 9) Composition of District Sports Councils Ex-officio
Members (a)
Deputy Commissioner; who
shall be the President of the District Sports Council; (b)
Representative of Commissioner
Police not below the rank of Deputy Commissioner of Police/District
Superintendent of Police; (c)
President of the Zila
Parishad; (d)
Superintending
Engineer/Executive Engineer (Buildings and Roads) of the Public Work
Department; (e)
Principals of the Government
Colleges; (f)
District Education
Officer; (g)
District Elementary
Education Officer; (h)
Mayor of Municipal
Corporation; (i)
District Information and
Public Relations Officers; (j)
Chief Medical Officer; (k)
Programme Officer Women
and Child Development; (l)
District Sports and
Youth Affairs Officer-Secretary of the District Sports Council. Nominated Members (a)
Vice-President from
among the persons having sports background; (b)
Secretary of District
Olympic Association; (c)
Four members from
recognized District Sports Organizations/Associations affiliated to any
recognized State Sports Organization/Association; (d)
One member from the
Chairpersons of Municipal Council/Municipal Committees of the concerned
district; (e)
One member from the
Presidents of Block Panchayat Samiti within the district; (f)
Two members from the
Sarpanches of Village Panchayat within the district out of which one shall be a
woman Sarpanch; (g)
One Physical Education
Instructor from the colleges within the district; (h)
One male student and one
female student from within the district having State level achievements in
sports; (i)
One Registered Medical
Practitioner having sufficient expertise in sports medicine; (j)
Two sports persons
having International or National level achievements in sports of whom one shall
be a woman. Schedule-III (see section 16) Composition of Corporation Sports Councils Ex-officio
Members (a)
Mayor of the Municipal
Corporation, who shall be the President of the Corporation Sports Council; (b)
Municipal Commissioner
of the Municipal Corporation; (c)
Chief
Engineer/Superintendent Engineer/(senior most) of the Municipal Corporation; (d)
Estate Officer HUDA; (e)
the Secretary of the
Municipal Corporation, who shall be the Secretary of the Corporation Sports
Council; (f)
Principals of Colleges
within the Municipal Corporation area; (g)
Deputy District
Educational Officer; (h)
District Sports Officer. Nominated Members (a)
Vice-President of
Corporation Sports Council from among persons in the corporation area having
interest in sports; (b)
two members from persons
having achievements to their credit in sports of whom one shall be a woman; (c)
two members from sports
person students-one male student and one female student within the Municipal
Corporation area having achievements to their credit in sports competitions; (d)
two members from the
physical Education teachers within the Municipal Corporation area of whom one
shall be from college and the other shall be from school; (e)
three members from the
Councillors of Municipal Corporation of whom one shall be a woman and one shall
be a person belonging to Scheduled Caste; (f)
two members from the
office bearers of sports organizations and clubs registered with the
Corporation Sports Council; (g)
two members from
Principals of the schools running in the corporation area. (see section 18) Composition of Municipal Sports Councils Ex-officio
Members (a)
Chairperson of the
Municipal Council; who shall be the President of the Municipal Sports Council; (b)
Executive
Engineer/Assistant Engineer of the Municipal Council area; (c)
Deputy District
Education Officer; (d)
the Secretary of the
Municipal Council, who shall be the Secretary of Municipal Sports Council; (e)
Tehsildar having
jurisdiction over the Municipal Council area. (a)
Vice-President of the
Municipal Sports Council from among the persons of the Municipal Council area
having interest in sports; (b)
two members from persons
having achievements to their credit in sport of whom one shall be a woman; (c)
two members from sports
person students-male student and one female student having achievements to
their credit in Sports; (d)
one member from Physical
Education Teacher; (e)
three members from the
Municipal Councilors of whom one shall be a woman and one shall be a person
belonging to Scheduled Caste; (f)
two members from the
office bearers of sports organizations registered with the Municipal Sports
Council. Schedule-V (see section 20) Composition of Town Sports Councils (a)
President of the
Municipal Committee, who shall be its President; (b)
Assistant
Engineer/Junior Engineer of Municipal Committee area; (c)
Block Educational
Officer; (d)
the Secretary of the
Municipal Committee, who shall be the Secretary of Town Sports Council; (e)
Tehsildar having
jurisdiction over the Municipal Committee area; (f)
One Principal of a
school running in Municipal Committee area. Nominated Members (a)
two members from persons
having achievements to their credit in sport of whom one shall be a woman; (b)
two members from sports
students-male student and one female student having achievements to their credit
in Sports; (c)
two members from
Physical Education Teachers; (d)
three members from the
Councilors of Municipal Committee of whom one shall be a woman and one shall be
a person belonging to Scheduled Caste; (e)
two members from the
office bearers of sports organizations and clubs registered with the Municipal
Committee. Schedule-VI (see section 22) Composition of Block Sports Councils (a)
President of the Block
Panchayat Samiti, who shall be the Chairperson of the Block Sports Council; (b)
Block Development and
Panchayat Officer of the Block Panchayat Samiti, who shall be the Secretary of
the Block Sports Council; (c)
Assistant Engineer,
Panchayati Raj of the Block Panchayat Samiti; (d)
Senior Medical Officer
of the Community Health Centre having jurisdiction over the headquarters of the
Block Sports Council; (e)
Block Educational
Officer having jurisdiction over the headquarters of the Block Sports Council. Nominated Members (a)
Vice-President of Block
Sports Council from among persons in the Panchayat Samiti area having interest
in sports; (b)
two members from
Physical Education Teachers nominated by the Block Panchayat Samiti; (c)
two members from the
office bearers of the Parent-Teacher Associations of the Schools situated in
the Block Panchayat Samiti; (d)
two members from persons
having achievements to their credit in sports nominated by the Block Panchayat
Samiti of whom one shall be a woman; (e)
three members from the
members of the Block Panchayat Samiti of whom one shall be a woman and one
shall be a person belonging to Scheduled Caste; (f)
two members from the
Presidents of Sports Organizations and Clubs registered with the Block
Panchayat Samiti.Haryana
Sports Council Act, 2016
Schedule-IV
Nominated Members
Ex-officio Members
Ex-officio Members