Section 27(1) in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013
(1)After holding an inquiry, the Registrar after giving and opportunity of being heard to the affected Sports Association, may cancel its registration and disqualify Sports Association from seeking affiliation and further(a)Appoint and ad-hoc Executive committee and cause to hold fresh elections of the Executive Body within three months,(b)In the case of misappropriation of funds, take action in accordance with law.
