(1)If, as a result of an enquiry held by it or on receiving the report of a Sub-Committee, the Committee is of the opinion that any member of an affiliated sports organization is guilty of any unsportsman-like conduct in the course of any sports or matches arranged, organized or managed by the Committee or the Sub-Committee, as the case may be, the Committee may, after considering the explanation of the member obtained through the sports organization concerned, by notice in writing, call upon such sports organization to take such disciplinary action as may be specified in the notice against such member.
