(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.
