6. Composition and functions of the Sports Control Committee. -
(1)The Association shall constitute a Committee to be called the Sports Control Committee consisting of the following persons, namely:-(a)twelve representatives to be elected from affiliated sports organizations in accordance with such rules as may be prescribed;(b)four persons to be elected by the Association from amongst its members at its annual general meeting in such manner as may be prescribed;(c)four persons to be nominated by the State Government in this behalf;(d)the members of the Board ex-officio.The Sports Control Committee shall be a body corporate with perpetual succession and common seal and with power to acquire, receive, hold or transfer property, movable or immovable, to contract and to do all things necessary for the purposes of this Act.(2)A member of the Committee shall hold office,-(a)if he is a member elected under clause (a) or clause (b) of sub-section (1), for a term of three years from the date of his election;(b)if he is a member nominated under clause (c) of sub-section (1), until he is replaced or removed from office by the State Government;(c)if he is an ex-officio member referred to in clause (d) of sub-section (1), until he ceases to be a member of the Board :Provided that if a member of the Committee ceases to be a member of an affiliated sports organization or to be a member of the Association, as the case may be, before the end of his term of office as member of the Committee, he shall cease to hold office as a member of the Committee and there shall be deemed to be a casual vacancy in the seat of such member.(3)A casual vacancy in the seat of a member of the Committee elected under clause (a) or clause (b) of sub-section (1) shall be filled by fresh election in the prescribed manner from amongst the affiliated sports organizations and the members of the Association, as the case may be, and the member so elected shall hold office only for the remainder of the term of the member in whose place he is elected.(4)Notwithstanding anything contained in sub-sections (1), (2) and (3),-(a)the Committee to be first constituted shall consist only of such and so many members as may be nominated by the State Government;(b)the members of the Committee as first constituted shall hold office for a term of four years from the date of nomination by the State Government;(c)any casual vacancy in the seat of a member of the Committee as first constituted shall be filled by fresh nomination by the State Government of a member who shall hold office for the remainder of the term of office of the member in whose place he is nominated.(5)The Committee shall have, in accordance with such rules as may be prescribed, the power (a) to arrange, organize, manage and control sports and matches and to regulate the award of trophies, (b) to take steps for the development of sports and training of sportsmen, and (c) to have with approval of the Board the use of any play-ground or sports stadium under the management and control of the Board for the purpose of sports and matches.(6)The Committee may delegate its powers to arrange, organize and manage sports and matches to Sub-Committees constituted, according to such rules as may be prescribed, the rules being made to provide for representation . of affiliated sports organizations interested in the particular branch of sports for which it is constituted.(7)The Committee and, where for any particular branch of sport a Sub-Committee has been constituted under sub-section (6), such Sub-Committee, shall have power to enquire into any case of unsportsman-like conduct referred to in sub-section (1) of section 7; and where the enquiry is held by a Sub-Committee, the Sub-Committee shall submit a report to the Committee:Provided that when immediate action is considered to be necessary, the Committee or the Sub-Committee, as the case may be, may, after giving, where possible, to the member of the affiliated sports organization concerned an opportunity to show cause against the action proposed to be taken, suspend him from further participation in sports and matches arranged, organized or managed by it until a final decision is arrived at in the case.(8)The rate of fees to be charged for admission to such sports and matches and all financial arrangements relating to such sports and matches shall be settled by the Committee in consultation with the Board according to such rules as may be prescribed, subject to the approval of the State Government.
