Section 29 in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013
29. Recognition.
(1)Notwithstanding anything contained in this Act, an Association undertaking games or sports activities at State or District Level and is already registered under the Societies Registration Act, 1860 (Act 21 of 1860) shall be entitled to opt to be registered and recognized under this Act, and to receive a certificate thereof on application to the Registrar, and within thirty days from the date of commencement of this Act shall amend its by-laws to bring it in conformity with the provisions of this Act to the satisfaction of the Registrar, and submit all the documents specified in Schedule 'A' of this Act.(2)If no such application is made within thirty days of the date of commencement of this Act or if the bye-laws of the Sports Association covered under sub section (1) are not brought in conformity with the provisions of this Act, at the expiry of thirty days from the date of commencement of the Act, the Registrar shall supersede the Executive Body of the Sports Association and an ad-hoc Executive Committee shall be appointed to manage the affairs of the Sports Association. Such an ad-hoc executive committee shall call an extraordinary General Meeting and get amended bye-laws approved within thirty days of taking charge, apply for registration under the provisions of this Act and then proceed to conduct fresh election.(3)After the amendment in bye-laws, fresh elections shall be held within thirty days from the date of such amendments in the cases where(a)Such an amendment has been made after superseding the earlier elected Executive Body.(b)Earlier elected executive body has been elected by voting collegiums which comprised members other than those provided under this Act;Provided that the voting collegiums and eligibility of persons for contesting elections shall be determined on the basis of sub section (4)(4)Notwithstanding anything contained in this Act, at the commencement of this Act, the office bearers of the Executive Bodies of various State Level Sports Associations and District Level Sports Associations shall be determined in the following manner for the purpose of conduct in any fresh Elections under sub section (3):-(a)For the State Level Sports Association, on the basis of the returns filed by the affiliated state Level Sports Associations with the Bihar State Sports Council and the record available with the Bihar State Sports Council based on such returns on the date of commencement of the Act.(b)For the District Level Sports Association, primarily on the basis of returns filed by the affiliated State Level Sport Council on the date of commencement of the Act.
