Section 29(2) in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013
(2)If no such application is made within thirty days of the date of commencement of this Act or if the bye-laws of the Sports Association covered under sub section (1) are not brought in conformity with the provisions of this Act, at the expiry of thirty days from the date of commencement of the Act, the Registrar shall supersede the Executive Body of the Sports Association and an ad-hoc Executive Committee shall be appointed to manage the affairs of the Sports Association. Such an ad-hoc executive committee shall call an extraordinary General Meeting and get amended bye-laws approved within thirty days of taking charge, apply for registration under the provisions of this Act and then proceed to conduct fresh election.
