In this Act, unless the context otherwise requires,-(a)"affiliated sports organization" means a sports organization affiliated to the Association in accordance with rules made in that behalf;(b)"the Association" means the Calcutta Sports Association established under section 3;(c)"the Board" means the Calcutta Sports Board established under section 3;(d)"Calcutta" means the town of Calcutta as defined in the Calcutta Police Act, 1866, together with the suburbs of Calcutta as defined by notification under section 1 of the Calcutta Suburban Police Act, 1866;(e)"the Committee" means the Sports Control Committee constituted under section 6;(f)"financial year" means a year beginning on the 1st day of April;(g)"prescribed" means prescribed by rules made under this Act;(h)"sports" mean cricket, football, hockey, tennis, volley-ball, badminton, or any other outdoor game or athletic sport whatsoever notified in this behalf by the State Government.
