The UTTAR PRADESH SPORTS (REGISTRATION, RECOGNITION AND REGULATION OF ASSOCIATIONS) (REPEAL) ACT, 2007

THE UTTAR PRADESH SPORTS (REGISTRATION, RECOGNITION 
AND REGULATION OF ASSOCIATIONS) (REPEAL) ACT, 2007 
(U.P. ACT No. 14 OF 2007] 
[As passed by the Uttar Pradesh Legislature and 
assented to by the Governor on July 17, 2007 under Article 
200 of the Constitution of India and was published in the 
Uttar Pradesh Gazette Extraordinary on July 18,  2007.] 
to repeal the Uttar Pradesh Sports (Registration, 
Recognition and Regulation of Association) Act, 2005. 
AN 
ACT 
IT IS HEREBY enacted in the Fifty-eighth Year of the 
Republic of India as follows:- 
1. (1) This Act may be called the Uttar Pradesh Sports 
(Registration, Recognition and Regulati on of Association) (Repeal) Act, 
2007. 
(2) It shall be deemed to have come into force on June 15, 2007. 
2. The Uttar Pradesh Sports (Registration, Recognition and 
Regulation of Repeal of UP Association) Act, 2005 is hereby repealed. 
3. The Uttar Pradesh Sports (Registration, Recognition and 
Regulation of Associations) (Repeal), Ordinance, 2007 is hereby repealed. 
  
Short tile and 
commencement 
Act no. 15 of 
2005 
Repeal of UP 
Ordinance No. 
11 of 2007 
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STATEMENT OF OBJECTS AND REASONS 
The Uttar Pradesh Sports (Registratio n, Recognition and Regulation of 
Associations) Act, 2005 (U. P. Act no. 15 of 2005) was enacted to provide for 
registration, recognition and regulation of Sports Associ ations and to facilitate the 
activities and affairs of the Sports Associations in the State of Uttar Pradesh. In 
accordance with the provisions of the said Ac t it was legal obligation that every Sports 
Association should get itself registered in the Sports Directorate. From the date of 
commencement of the said Act only ten Asso ciations got themselves registered in the 
Sports Directorate and the rest of associations did not get themselves registered. 
Besides the intention and the provisions of the said Act were being opposed vehementry 
At the national level the Indian Olympic As sociation and other Sports Federations were 
also opposing the said Act. Due to the non-co- operating attitude of Sports Associations 
Organisation of competitions and selection of teams were being interrupted. It was, 
therefore, decided to repeal the said Act. 
Since the State Legislature was not in se ssion and immediate legislative action 
was necessary to implement the aforesaid decisions the Uttar Pradesh Sports 
(Registration, Recognition and Regulation of Sports Associations) (Repeal) Ordinance, 
2007 (U. P. Ordinance no. 11 of 2007) was promulgated by the Governor on June 15, 
2007. 
This Bill is introduced to replace the aforesaid Ordinance. 
 
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