Section 7(2) in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013
(2)Every registered State Sports Association shall make an application in prescribed manner to Bihar State Sports Council for grant of affiliation On receipt of application for State Sports Association for grant of affiliation, Bihar State Sports Council, shall on being satisfied, regarding terms and condition for grant of affiliation, pass an order granting affiliation to State Sports Association and shall issue a certificate of affiliation to the State Sports Association and after such certificate having been granted, State Sports Association shall be deemed to be affiliated to Bihar State Sports Council;Provided that in the entire State of Bihar, Bihar State Sports Council shall not grant affiliation to more than one State Sports Association in one particular game and or sport;Provided further that if many Associations have applied for grant of affiliation in one particular game or sports, Bihar State Sports, Council shall decide which of such State Sports Association in a particular game or sports is eligible for grant of affiliation and to represent the State of Bihar in that game and or sport in the manner to be decided by Bihar State Sports Council;Provided further also that in deciding affiliation the Bihar State Sports Council shall also consider whether the said State Sports Association is affiliated to the National Sports Federation or not;Provided further also that in deciding affiliation to State Sports Association Bihar State Sports Council shall also take into consideration maximum number of revenue district being represented by State Sports Association in that particular game and or sport.
