Section 38 in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013
38. Appeal.
- Any Sports Associations or person aggrieved by an order made by the Registrar under the provisions of this Act may appeal against the order to Bihar State Sports Council within thirty days of such an order being made final and a revision against the order passed by Bihar State Sports Council shall lie with the High Court within thirty days of such an order;Provided that Director, Student Youth Welfare, Government of Bihar shall not participate in the proceeding in case of an appeal against the order of Registrar under the Act.
