Chapters

Title

Pages

I

Background

1-23

A. A Brief History of Cricket in India

1

B. History of BCCI

3

C. Evolution of the Right to Information (RTI) in India

5

(a) Right to Information Laws in States

9

1) Tamil Nadu

9

2) Goa

10

3) Madhya Pradesh

12

4) Rajasthan

13

5) Karnataka

14

6) Maharashtra

15

7) Delhi

16

8) Uttar Pradesh

17

9) Jammu & Kashmir

17

10) Assam

18

(b) RTI Movement - social and national milieu

19

II

Reference to Commission and Reports of Various Committees

24-30

A. NCRWC Report, 2002

24

B. 179th Report of the Law Commission of India, 2001

26

C. Report of the Pranab Mukherjee Committee, 2001

26

D. Report of the Working Group for Drafting of the National Sports Development Bill 2013

27

E. Lodha Committee Report, 2016

28

III

Concept of State under Article 12 of the Constitution of India - Analysis of the term 'Other authorities'

31-36

IV

RTI - Human Rights Perspective

37-55

a. Right to Information as a Human Right

38

- Constitutional position

40

b. Application to Private Entities

44

(i) State Responsibility

45

(ii) Duties of Private Bodies

46

c. Human Rights and Sports

48

V

Perusal of the terms "Public Authority" and "Public Functions" and "Substantially financed"

56-82

1. Public Authority

56

a. National Perspective

56

b. International Perspective

58

c. Interpretation of the word 'includes'

61

d. Interpretation of the word 'control'

64

2. Public Functions

67

a. National Perspective

67

b. International Perspective

70

3. Substantially Financed

71

VI

Analysis of the Legal Status of BCCI

83-96

- Whether BCCI should be 'State' within the meaning of Article 12?

85

- Minority view in the Zee Telefilms case

86

- BCCI - Performing 'Public Functions'?

91

- BCCI - a National Sports Federation?

93

- BCCI - 'Substantially Financed' by the Government?

94

VII

Conclusions and Recommendations

97-100

List of Cases

101-107

List of Cases

108-110

Annexures

I. MoA of BCCI

111

II. Reply of Hon'ble Minister of Youth Affairs and Sports to unstarred question 2097 in the Lok Sabha

117

III. Ministry of Youth Affairs and Sports, Department of Sports' letter number F.No.36-2/2010-SP-II, dated March 30, 2010 'Declaring National Sports Federations as Public Authority'

120