Section 29(3) in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013
(3)After the amendment in bye-laws, fresh elections shall be held within thirty days from the date of such amendments in the cases where(a)Such an amendment has been made after superseding the earlier elected Executive Body.(b)Earlier elected executive body has been elected by voting collegiums which comprised members other than those provided under this Act;Provided that the voting collegiums and eligibility of persons for contesting elections shall be determined on the basis of sub section (4)
