Section 18 in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013
18. Eligibility for contesting elections.
(1)All individual members shall be eligible to contest the elections of a primary Sports Body.(2)Office Bearers of all affiliated primary sports Bodies shall be eligible to contest the election of a District Level Sports Association.(3)Office bearers of all affiliated District Level Sports Association shall be eligible to contest the elections of a State Level Sports Association.(4)Anyone contesting election shall must possess the qualifications prescribed in Schedule B of this Act.Chapter - IV Settlement of Disputes
