Section 37 in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013
37. Amendment in schedule A, B, and C.
- The following procedure shall govern any addition or alteration to and deletion from the list provided under schedule A schedule B and C.(a)Bihar State Sports Council may send a written advice to Registrar after passing a Special Resolution.(b)Upon receiving the written advice, the Registrar shall publish a notice of the proposed addition, alteration or deletion.(c)Upon expiry of thirty days from the publication of such notice, the proposed amendment shall be considered by the State Government, and if the State Government thinks it fit, it may, by notification in the official Gazette, amend the concerned schedule;Provided that all notification issued under this section shall be laid as soon as may be after there are so issued, before the House of the State Legislative.
