The Calcutta Sports Act, 1955

West Bengal Act XXVIII of 1955 
THE CALCUTTA SPORTS ACT, 1955. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, Extra-
ordinary, of the 5th October, 1955.] 
[5th October, 1955.] 
Ben. Act IV of 1866. 
Ben. Act U of 1866, 
An Act to make certain provisions for the regulation and 
control of sports in Calcutta. 
It is hereby enacted in the Sixth Year of the Republic 
of India, by the Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the Calcutta Sports Act, Short 
1955. 	 title, extent 
(2) It extends to Calcutta. 	 and 
(3) It shall come into force on such date as the State 
Government may, by notification in the Official Gazette, 
appoint. 
2. 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 Com-
mittee 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. 
3. (1) The State Government shall, as soon as may be, establish-
establish by notification in the Official Gazette, two bodies ma t 
to be called respectively the Calcutta Sports Association A .„„0„,iii, 
and the Calcutta Sports Board. 	 tion and 
Board, 
Sports 
The Calcutta Sports Association and the Calcutta  
Sports Boarci shall, by the said respective names, be bodies 
corporate with perpetual succession mid tespeetive common 
commence-ment. 
Defini-tions. 
The Calcutta Sports Act, 1955. 
[West Ben. Act 
( Section 4. ) 
Composi-
tion and 
functions 
of the 
Associa-
tion. 
seals and with power to acquire, receive, hold or transfer 
property, movable or immovable, to contract and to do all 
things necessary for the purposes of this Act. 
4. (1) The Association shall consist of the following 
members, namely :— 
(a) all bona fide members of affiliated sports organiza-
tions whose names are borne on the Registers of 
such organizations; 
( b) all other persons as may be admitted by the 
Association to its membership according to such 
rules as may be prescribed. 
(2) Subject to such exemptions from payment of fees 
as may be allowed in accordance with such rules as may be 
prescribed in this behalf, no person, whether a member of an 
affiliated sports organization or not, shall be admitted to 
membership of the Association unless he has paid the fee 
prescribed for membership of the Association: 
Provided that in the case of a member of an affiliated 
sports organization who has paid to his organization the full 
fee for membership of such organization,— 
(i) if such fee is not less than the fee prescribed for 
membership of the Association, such member shall 
not be required to pay any fee for being admitted 
to membership of the Association; 
(ii) if such fee is less than the fee prescribed for mem-
bership of the Association, such member shall be 
required to pay only the difference between 
the fees for being admitted to membership of 
the Association. 
(3) Notwithstanding anything contained in sub-sections 
(1) and (2), the Association shall immediately at its estab-
lishment and for a period of two years thereafter consist of 
only such persons as the State Government may appoint as 
members thereof and the persons so appointed shall not be 
liable to pay any fees and shall hold office until the expira-
tion of such period of two years. 
(4) The Association shall have the following functions, 
namely : — 
(a) to constitute the Sports Control Committee under 
section 6; 
(b) to consider at the annual general meeting and 
approve with or without modifications the report 
and audited accounts of the preceding financial 
year of the Association; 
(c) to appoint auditors at its annual general meeting; 
(d) to approve with or without modifications any by-
laws framed by the Committee; 
The Calcutta Sports Act, 1855. 	 3 
XXVIII of 1955.] 
(Sections 5, 6.) 
(e) to affiliate sports organizations on payment of the fee 
prescribed in this behalf ; 
(I) any other functions conferred by this Act or the rules 
made thereunder. 
(5) The members of the Association shall be entitled to 
such privileges and facilities as may be prescribed. 
5. (1) The Board shall consist of five members to be constitu-
appointed by the State Government in such manner and for tion and 
such term as may be prescribed. 	 functions 
(2) The State Government may, from time to time, of the 
Board. 
transfer to the Board all or any of its rights, title or interests 
in any play ground or sports stadium belonging to, or in the 
possession of or under the control of the State Government. 
The Board may also open any new play ground or erect any 
new sports stadium with the approval of the State Government. 
(3) The Board shall hold every right, title or interest in 
any play ground or sports stadium which has been transferred 
to it or any play ground or sports stadium which has been 
opened or erected by it as aforementioned, as well as all other 
property, movable or immovable, given, bequeathed or other-
wise transferred to it, or acquired by it, in trust for the 
purposes of this Act consistently with such rules as may be 
prescribed. Such rules may in particular provide for the 
management and control of any play ground and sports 
stadium held by the Board. 
(4) The Board may, from time to time, with the previous 
approval of the State Government, raise loans of such amounts 
and in such manner as may be prescribed. The repayment 
of such loans shall be guaranteed by the State Government. 
6. (1) The Association shall constitute a Committee to Composh be called the Sports Control Committee consisting of the  tion and following persons, namely :— 	 functions 
of the (a) twelve representatives to be elected from affiliated Sports 
sports organizations in accordance with such Control 
rules as may be prescribed; 	 Commit. 
tee. 
(b) four persons to be elected by the Association from 
amongst its members at its annual general meet-
ing in such manner as may be prescribed; 
(c) four persons to be nominated by the State Govern-
ment in this behalf; 
(d) the members of the Board ex-officio. 
The Sports Control Committee shall be a body corporate 
with perpetual succession and common seal and with power 
to acquire, receive, hold or transfer property, movable or 
immovable, to contract and to do all things necessary for the 
purposes of this Act. 
4 	 The dakutta Sport's Act, 1955. 
[West Ben. Act 
(Section 6.) 
(2) A member of the Committee shall hold office,— 
(a) if he is a member elected under clause (a) or clause 
(b) of sub-section (1), for a term of three years 
from the date of his election; 
(b) if he is a member nominated under clause (a) of sub-
section (1), until he is replaced or removed from, 
office by the State Government; 
(a) if he is an ax-officio member referred to in clause (d) 
of sub-section (1), until he ceases to be a member 
of the Board : 
Provided that if a member of the Committee ceases to 
be a member of an affiliated sports organization or to be a 
member of the Association, as the case may be, before the 
end of his term of office as member of the Committee, he 
shall cease to hold office as a member of the Committee and 
there shall be deemed to be a casual vacancy in the seat of 
such member. 
(3) A casual vacancy in the seat of a member of the Com-
mittee elected under clause (a) or clause (b) of sub-section 
(1) shall be filled by fresh election in the prescribed manner 
from amongst the affiliated sports organizations and the 
members of the Association, as the case -may be, and the 
member so elected shall hold office only for the remainder 
of the term of the member in whose place he is elected. 
(4) Notwithstanding anything contained in sub-sections 
(I), (2) and (3),— 
ka) the Committee to be first constituted shall consist 
only of such and so many members as may be 
nominated by the State Government; 
(b) the members of the Committee as first constituted 
shall hold office for a term of four years from the 
date of nomination by the State Government; 
(a) any casual vacancy in the seat of a member of the 
Committee as first constituted shall be filled by 
fresh nomination by the State Government of a 
member who shall hold office for the remainder 
of the term of office of the member in whose place 
he is nominated. 
(5) The Committee shall have, in accordance with such 
rules as may be prescribed, the power (a) to arrange, 
organize, manage and control sports and matches and to 
regulate the award of trophies, (b) to take steps for the 
development of sports and training of sportsmen, and (c) 
to have with the approval of the Board the use of any play 
ground or sports stadium under the management and control 
of the Board for the purpose of sports and matches. 
The Calcutta Sports Act, 1955. 	 5 
XXVIII of 1955.1 - 
(Section 7.) 
(6) The Committee may delegate its powers to arrange, 
organize and manage sports and matches to Sub-Committees 
constituted, according to such rules as may be prescribed, 
the rules being made to provide for representation of affiliat-
ed-sports organizations interested in the particular branch 
of sports for which it is constituted. 
(7) The Committee and, where for any particular branch 
of sport a Sub-Committee has been constituted under sub-
section (6), such Sub-Committee shall have power to enquire 
into any case of unsportsman-like conduct referred to in 
sub-section (1) of section 7; and where the enquiry is held 
by a Sub-Committee, the Sub-Committee shall submit a 
report to the Committee • 
Provided that when immediate action is considered to be 
necessary, the Committee or the Sub-Committee, as the case 
may be, may, after giving, where possible, to the member 
of the affiliated sports organization concerned an opportunity 
to show cause against the action proposed to be taken, 
suspend him from further participation in sports and 
matches arranged, organized or managed by it until a final 
decision is arrived at in the case. 
(8) The rate of fees to be charged for admission to such 
sports and matches and all financial arrangements relating 
to such sports and matches shall be settled by the Committee 
in consultation with the Board according to such rules as 
may be prescribed, subject to the approval of the State 
Government. 
7. (1) If, as a result of an enquiry held by it or on Power of receiving the report of a Sub-Committee, the Committee is the  
of the opinion that any member of an affiliated sports Aseocia-
organization is guilty of any unsportsman-like conduct in the tion 
course of any sports or matches arranged, organized or regard ding 
disoipl- managed by the Committee or the Sub-Committee, as the case nary 
may be, the Committee may, after considering the explana- action. 
tion of the member obtained through the sports organization 
concerned, by notice in writing, call upon such sports 
organization to take such disciplinary action as may be speci-
fied in the notice against such member. 
(2) Where any affiliated sports organization on which a 
notice has been issued by the Committee under sub-section 
(1) fails to comply with such notice within a period, of two 
months from the date of receipt of the notice by the affil iated 
sports organization, the Committee shall have the power to 
disaffiliate such affiliated sports organization. 
(3) If in pursuance of a notice referred to in sub-section (1) any member of an affiliated sports organization is 
expelled from membership thereof, he shall not thereafter be 
admitted or readmitted, as the case may be, to membership 
of any affiliated sports organization without 	 the prior approval of the Committee. 
6 	 The Calcutta Sports Act, 1955. 
[West Ben. Act 
(Sections 8-10.) 
(4) The Committee shall have the power to disaffiliate any 
affiliated sports organization for contravening the provisions 
of sub-section (3). 
• 
8. (1) All sums received by or on behalf of the Associa-
tion, the Board or the Committee shall be paid into a fund 
to be called the Sports Fund. 
(2) In particular and without prejudice to the generality 
of the provisions of sub-section (1), there shall be credited 
to the Sports Fund,— 
(a) all moneys received by way of donations from the 
public ; 
(b) membership fees of the Association; 
(c) admission fees for sports and matches; 
(d) loans raised by the Board under sub-section (4) of 
section 5; 
(e) donations and advances from the State Government; 
(f) receipts from any other source. 
(3) The Sports Fund shall become vested in and be under 
the control of the Board and shall be held in trust for the 
purposes of this Act. The moneys in the Sports Fund may 
be invested by the Board in such manner as may be prescribed. 
(4) All moneys credited to the Sports Fund shall be 
received by the Secretary of the Board and shall forthwith 
be paid into the State Bank of India to the credit of an 
account to be called the Sports Fund Account., 
(5) Expenses incurred by the Association, the Board and 
the Committee in carrying out their functions under this 
Act shall be met out of the Sports Fund and the Board may, 
from time to time, advance to the Association or the Com-
mittee such amounts as may be necessary to enable the Asso-
ciation or the Committee, as the case May be, to carry out its 
functions. 
Accounts. 
Budget. 
9. The Board and the Committee shall keep accounts 
of all their receipts and expenditure in such manner and in 
such form as may be prescribed. Such accounts shall be 
examined and audited once in each year by an auditor 
appointed by the State Government. 
10. The Association and the Committee shall prepare 
estimates of expenditure likely to be incurred by the Associa-
tion and the Committee during the ensuing financial year 
for carrying out their respective functions under this Act 
and shall submit the same to the Board. The Board shall 
thereupon consider such estimates and prepare a consolidated 
The 
Sports 
Fund. 
The Calcutta Sports Act, 1955, 	 7 
XXVIII of 1955.] 
(Sections 11—/5.) 
budget for the ensuing financial year showing the -total estimated receipts and expenditure including those of the 
Board and submit such budget, by such date as may be 
prescribed, to the State Government for approval and no 
expenditure shall be incurred except in cases of emergency 
until that budget is approved by the State Government. 
11. The Association, the Board and the Committee may Appoint-
appoint their respective staff in accordance with such rules mentor  
as may be made by the State Government. 	 staff. 
12. If, in the opinion of the State Government, the Asso- Pottot of 
Mahon or the Committee fails to discharge its functions State 
ove properly, it may, after giving the Association or the Com- G 
montrn- to mittee, as the case may be, an opportunity to show cause supersede 
against the action proposed to be taken, by an order in the 
writing, supersede the Association or the Committee for such and A""'a- period as may be specified in the order and appoint such 	the authority as it may think fit to exercise the rights and the commit-
powers and discharge the obligations and the duties of the tee. 
Association or the Committee, as the case may be. 
13. (1) The Association may, subject to the approval of Regula-
the State Government, make regulations for the conduct of tions 
its business and the business of the Board and the Committee. and b37- laws. 
(2) The Committee may, subject to the approval of the 
Association, make by-laws for carrying out its functions. 
14. (1) No act done or proceeding taken under this 
Act shall be questioned on the ground mainly of— 
(i) the existence of any vacancy in, or any defect in the 
constitution of, the Board or the Committee; 
(ii) any defect or irregularity not affecting the merits 
of the case. 
(2) No suit or proceeding shall lie against the State 
Government and no suit, proceeding or prosecution shall lie 
against any person for anything in good faith done or intended 
to be done under this Act. 
Validation 
and 
protec-
tion. 
15. (1) The State Government may make rules for Power ke  to carrying out the purposes of this Act. 	 .  
(2) Without prejudice to the generality of the foregoing rules.  power such rules may provide for all or any of the matters 
which may be or are required to be prescribed. 
WBGP-65/6-7670A-511 

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