Report No. 275

Annexures

I - MoA of BCCI

1. The name of the Association is "THE BOARD OF CONTROL FOR CRICKET IN INDIA" and it shall hereafter be referred to as the "BCCI".

2. The objects and purposes of the BCCI are:

(a) To control and improve quality and standards of the game of Cricket in India, lay down policies, roadmaps, guidelines and make rules and regulations (and amend or alter them) in all matters relating to the game of Cricket[emphasis added], recognizing that the primary stakeholders are the players and Cricket fans in India, and that accountability, transparency and integrity of the Game are the core values;

(b) To provide for measures necessary for promotion and development of the game of Cricket, welfare and interest of Cricketers and elimination of unethical and unfair practices in the Game of cricket; and for that purpose, organize coaching schemes, establish coaching academies, hold tournaments, exhibition matches, Test Matches, ODIs, Twenty/20, and any other matches and take all other required steps;

(c) To strive for sportsmanship and professionalism in the game of Cricket and its governance and administration; inculcate principles of transparency and ethical standards in players, team officials, umpires and administrators; and to ban doping, age fraud, sexual harassment and all other forms of inequity and discrimination;

(d) To encourage the formation of State, Regional or other Cricket Associations and the organization of Inter-State and other Tournaments; to lay down norms for recognition which achieve uniformity in the structure, functioning and processes of the Member Associations;

(e) To arrange, control, regulate and if necessary, finance visits of Teams that are Members of the International Cricket Council and teams of other Countries to India;

(f) To arrange, control, regulate and finance, visits of Indian Cricket Teams to tour countries that are members of the International Cricket Council or elsewhere in conjunction with the bodies governing cricket in the countries to be visited[emphasis added];

(g) To select teams to represent India[emphasis added] in Test Matches, One Day Internationals, Twenty/20 matches and in any other format in India or abroad as the BCCI may decide from time to time;

(h) To foster the spirit of sportsmanship and the ideals of cricket amongst school, college and university students and others and to educate them regarding the same;

(i) To appoint India's representative/s on the International Cricket Council, as also to Conferences and Seminars connected with the game of Cricket;

(j) To appoint Managers and/or other team officials for the Indian Teams;

(k) To employ and appoint CEOs, professional managers, auditors, executive secretaries, administrative officers, assistant secretaries, managers, clerks, team support staff, players, and other service personnel and staff; and to remunerate them for their services, by way of salaries, wages, gratuities, pensions, honoraria, ex-gratia payments and/or provident fund; and to remove/terminate or dismiss such employees or personnel;

(l) To ensure that tickets to cricket matches are widely available well in advance of the matches to members of the public at reasonable rates, and to prevent distribution of the same as largesse; and also to offer seats gratis or at nominal rates to students;

(m) To lay out cricket grounds and to provide pavilion, canteen and other facilities and amenities for the convenience and benefit of the members, players, and the Cricket fans including the women and the disabled, and to ensure the availability of Cricket gear and amenities to Cricket players;

(n) To constitute Committees, from time to time, and entrust or delegate its functions and duties to such Committees, for achieving the objects of the BCCI;

(o) To vest immovable properties and funds of the BCCI in Trustees appointed by it, for carrying out the objects of the BCCI;

(p) To sell, manage, mortgage, lease, exchange, dispose of or otherwise deal with all or any property of the BCCI;

(q) To acquire or purchase properties - movable and immovable, and assets - tangible and intangible, and to apply the capital and income therefrom and the proceeds of the sale or transfer thereof, for or towards all or any of the objects of the BCCI;

(r) To collect funds, and wherever necessary, borrow with or without security and to purchase, redeem or pay off any such securities;

(s) To carry out any other activity which may seem to the BCCI capable of being conveniently carried on in connection with the above, or calculated directly or indirectly to enhance the value or render profitable or generate better income/revenue, from any of the properties, assets and rights of the BCCI;

(t) To promote, protect and assist the Players who are the primary agents of the game by:

(i) Creating a Players' Association to be funded by the BCCI;

(ii) Being sensitive to Players' before international calendars are drawn up so that sufficient time is provided for rest and recovery;

(iii) Taking steps, particularly on longer tours, so the emotional wellbeing and family bonds of the Players' are strengthened;

(iv) Compulsorily having qualified Physiotherapists, Mental Conditioning Coaches / Counsellors and Nutritionists among the Team's support staff;

(v) Having a single point of contact on the logistics and managerial side so that Players' can fully concentrate on the game;

(vi) Registering all duly qualified agents to ensure there is oversight and transparency in player representation;

(vii) Offering appropriate remuneration of an international standard when representing the country on the international stage, and always recalling that national representation has priority over club or franchise;

(u)To grant/donate such sum/s for:

(i) Such causes as would be deemed fit by the BCCI conducive to the promotion of the game of Cricket;

(ii) The benefit of Cricketers or their spouses and children by introducing benevolent fund schemes or other benefit schemes, as the BCCI deems fit, subject to its rules and regulations;

(iii) The benefit of any other persons who have served Cricket or their spouses and children as the BCCI may consider fit;

(iv) To award sponsorships to sportspersons in games other than Cricket for development of their individual skills; and

(v) To donate to any charitable cause;

(v) To start or sponsor and/or to subscribe to funds or stage matches for the benefit of the Cricketers or persons who may have rendered service to the game of Cricket or for their families, or to donate towards the development or promotion of the game and to organize matches in aid of Public Charitable and Relief Funds;

(w) To impart physical education through the medium of Cricket;

(x) To co-ordinate the activities of members and institutions in relation to the BCCI and amongst themselves;

(y) To create and maintain a central repository and database of all Cricketers along with their game statistics;

(z) To introduce a scheme of professionalism and to implement the same;

(aa) To provide a fair and transparent grievance redressal mechanism to players, support personnel and other entities associated with Cricket;

(bb) Generally to do all such other acts and things as may seem to the BCCI to be convenient and/or conducive to the carrying out of the objects of the BCCI.

3. The income, funds and properties of the BCCI, however acquired, shall be utilized and applied solely for the promotion of the objects of the BCCI as set forth above to aid and assist financially or otherwise and to promote, encourage, advance and develop and generally to assist the game of cricket or any other sport throughout India.

4. The BCCI shall not be dissolved unless the dissolution is decided upon by a resolution passed at a General Meeting of the BCCI convened for the purpose, by a majority of 3/4th of the Members present and entitled to vote. The quorum for such meeting shall be 2/3rd of the Members who have a right to vote. In the case of dissolution of the BCCI, if there shall remain after satisfaction of all debts and liabilities, any property whatsoever, it shall be given or transferred to some other institution or institutions having objects similar to those of the BCCI and not running for profit.