Section 25 in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013
25. Grounds for Disqualification.
(1)A Sports association shall be liable to action on the of the following grounds:-(a)If the Sports Association fails to maintain accounts and submits the same under section 20 or fails to produce the same when called for inspection.(b)If the Sports Association fails to hold Elections in accordance with its bye-laws or, as the case may be, when enjoined by the provisions of Chapter VII;(c)If the Sports Association fails to carry out its obligations under chapter VIII;(d)If the Sports Association or any of its Office bearers or any member misappropriates the funds for his personal gains or mismanages the affairs of the Sports Association to give undue benefit to any other person.(2)A State Level Sports Association may after giving opportunity of being heard, recommend to the registrar that a District Level Sports Association affiliated to it may be de-registered if it-(a)Does not follow the directions of the State Level Sports Association in the matter of conducting tournaments and or flouts its Regulations.(b)Does not pay the affiliation fee.(c)Otherwise violates the provisions of its own registered bye-laws.
