Section 25(2) in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013
(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.
