Section 2 in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013
2. Definitions.
- In this Act, unless the context otherwise requires-(a)'Ad-hoc Executive Committee' means an Executive body, which is temporarily entrusted with the management of the affairs of a Sports Association by the Registrar under Section-27 and 29 of this Act.(b)'Affiliation' means establishment of a relationship for the purpose of achieving the objective of this Act.(c)'Annual General Meeting' means the annual meeting of the General Body of a Sports Association.(d)'Bihar Olympic Association' means the Association constituted for the purpose of representation of the State of Bihar in the National games and which is recognized as such by the Indian Olympic Association and is duly affiliated to the Bihar State Sports Council.(e)Bihar State Sports Council shall means the council constituted by Government of Bihar in exercise of powers conferred under section-5 of this Act.(f)'Certificate of Affiliation' means a document issued by the Bihar State Sports Council, a State Level Sports Association or District Sports Council or A District Level Sports Association while granting Affiliation under the provisions of this Act and shall include a letter of Affiliation issued by the Bihar Olympic Association.(g)'District' means a revenue district of State of Bihar.(h)'District Level Sports Association' means a sports unit, which represents a Revenue District, in a particular game or sports and is duly affiliated to the concerned District Sports council or State Level Sports Association and is registered with the Registrar.(i)'District Sports Council' means a council constituted by the Bihar State Sports Council operating in a Revenue District under the control of the Bihar State Sports Council.(j)'Election' means election of the Executive Body of a Sports Associations.(k)'Executive Body' means a group of duly elected persons who manage and control the affairs of a Sports Association, by whatever name such body may be called.(l)'Extraordinary General Meeting' means a special meeting of the General Body of a Sports Association other than an Annual General Meeting,(m)'General Body' means the body of all voting and non-voting members of a sports Association.(n)'Government' means the Government of the State of Bihar.(o)'Observer' means a person appointed by the Registrar, for monitoring of Elections and any other proceedings of the Bihar State Sports Council, a District Sports council or a Sports Association.(p)'Office Bearer' means any person who holds the post of the President, Vice-President, Secretary or Treasurer in the Executive Body of a Sports Association.(q)'Primary Sports Body' means a sports unit operating in a revenue district which is neither a State Level Sports Association nor a District Level Sports Association and is working at sub-division or Anchal or city or village level and is constituted by Individuals and is affiliated to a District Level Sports Association.(r)'Registrar' means the Registrar referred to in Section 4 of this Act to perform the functions of the Registrar and includes any person appointed to assist the Registrar when exercising all or any of the powers of the Registrar.(s)'Regulations' means regulations framed by the Executive Body of a Sports Association in the matter of conducting tournaments, coaching, training, Umpire's clinic or any other matter not covered under the bye-laws.(t)'Special Resolution' means a resolution passed by two third majorities of members present and voting in a General Body meeting the minutes of which meeting are recorded and signed by the Office Bearers and attested by the Observer. Presence of at least half of the total number of voters shall constitute a quorum for this purpose.(u)'Sports Association' means a State Level Sports Association, District Level Sports Association or a Primary sports body constituted to promote sports and games in the State.(v)'State Level Sports Association' means an elected representative body of District Level Sports Associations, for particular game or sports in the State which is duly affiliated to the Bihar State Sports Council and to Bihar Olympic Association and is registered by the Registrar.Chapter - II Registration and Constitution
