30. Settlement of disputes between Councils, Sportsmen and Sports Organisations.
(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 Sportsmen or between two or more Sports Organisations or between a sports organization and Sportsmen of a district or between a sports organization and any sports council within the district, the District Sports Council shall have power to settle such dispute.(2)Any person, Sports Organisation, 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.
