Section 8 in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013
8. Affiliation of District level sports association by District Sports Council.
(1)District Level Sports Association registered by Registrar under this Act shall be entitled to make an application to District Level Sports Council for grant of affiliation.(2)On an application made by registered District Sports Association. District Sports Council, on being satisfied that the Association fulfills the terms and condition for grant of affiliation, shall immediately pass an order granting affiliation and issue a certificate of affiliation to District Sports Association;Provided that District Sports Council shall not grant affiliation to more than one District Level Sports Association in a particular game or sport in a particular district;Provided further that if many Association in a particular game and sports make an application for grant of affiliation to District Sports Council, District Sports Council shall decide which of the Association deserves to be affiliated as District Level Sports Association in that particular game and or sport in accordance with manner prescribed by Bihar State Sports Council.(3)Not withstanding, anything contained in this Act existing District Sports Association affiliated to Bihar Olympic Association shall be deemed to be affiliated to District Sports Council;Provided that District Sports Council shall have authority to inquire and ascertain proper functioning of District Sports Association.Provided further that District Sports Council on being satisfied on such enquiry as it may deem expedient that District Sports Association has not organized its proper functioning, it shall take such step as deemed expedient to organize and constitute Governing Body of District Sports Association in the manner prescribed by Bihar State Sports Council.
