(1)Any sports organisation carrying activities as the State level or at the district level, may be registered with the State Sports Council as a recognized organization under this Act, and any application for such registration shall be submitted to the District Sports Council of the district in which its headquarters is situated, in such form and subject to such terms and conditions as may be prescribed.(2)The District Sports Council shall consider the application and if it is satisfied that the conditions for granting recognition have been complied with the application shall be submitted along with its recommendation for such registration to the State Sports Council within sixty days from the date of receipt of application.(3)If the application is not sent to the State Sports Council within the time limit specified in subsection (2) with such recommendation or the application is rejected, the District Sports Council shall inform the applicant in writing without seventy five days from the date of receipt of the application.(4)On receipt of an intimation under sub-section (3) the applicant may within thirty days submit such application direct to the State Sports Council.(5)The State Sports Council shall consider an application received under sub-section (2) or subsection (4) and if it is satisfied that registration shall be given, such Sports Organisation shall be registered as a recognized State Sports Organisation or a recognized District Sports Organisation, as the case may be.(6)Any person aggrieved by any decision of the District Sports Council or the State Sports Council, as the case may be, with regard to the registration of a sports organisation may file appeal in the Appellate Tribunal along with the prescribed fees within such time and in such manner as may be prescribed and the decision of the Appellate Tribunal thereon shall be final.(7)The sports clubs functioning only in the area of any Municipal Corporation or Municipal Council or Town Panchayat or Block Panchayat or Village Panchayat may register as a sports club with the concerned Corporation Sports Council or Municipal Sports Council or Town Sports Council or Block Sports Council or Village Sports Council, as the case may be.(8)Any application for registration under sub-section (7) shall be submitted to the concerned sports council in such form and in such manner and subject to such terms and conditions as may be prescribed along with the fees prescribed.(9)Application received under sub-section (8) shall be considered by the concerned sports council and if it is satisfied that the conditions required for such registration have been complied with, such sports club shall be registered or otherwise the fact of refusal of the application shall be intimated to the applicant.(10)Any person aggrieved by a decision taken under sub-section (9), may appeal to the concerned District Sports Council, within such time and in such manner, as may be prescribed.(11)The terms and conditions for the registration of Sports Organisation and the withdrawal of such registration and the procedure to be followed by the District Sports Council and the State Sports Council in granting such registration and the privileges of such registered sports organization shall be such as may be prescribed.
