Section 26 in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013
26. Inquiry.
(1)The Registrar may,(a)On the request of a State Level Sports Association, or Bihar State Sports Council or(b)On the request of not less then one fifth of the total members of a Sports Association, or on his own motion hold an enquiry, either himself or by a person duly authorized by him.(2)The Registrar or the person authorized by him for the purpose of any inquiry shall have all the powers to inspect records and direct for production of and take copy of any document of the concerned sports Association for the purpose of the enquiry.
