Section 25(1) in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013
(1)A Sports association shall be liable to action on the of the following grounds:-(a)If the Sports Association fails to maintain accounts and submits the same under section 20 or fails to produce the same when called for inspection.(b)If the Sports Association fails to hold Elections in accordance with its bye-laws or, as the case may be, when enjoined by the provisions of Chapter VII;(c)If the Sports Association fails to carry out its obligations under chapter VIII;(d)If the Sports Association or any of its Office bearers or any member misappropriates the funds for his personal gains or mismanages the affairs of the Sports Association to give undue benefit to any other person.
