Report No. 275

Legal Framework: BCCI Vis-à-Vis Right to Information Act, 2005

Contents
	Table of Contents
Chapter I	Background
A.	A Brief History of Cricket in India
B.	History of BCCI
C.	Evolution of the Right to Information (RTI)in India
(a)	Right to Information Laws in States
1.	Tamil Nadu
2.	Goa
3.	Madhya Pradesh
4.	Rajasthan
5.	Karnataka
6.	Maharashtra
7.	Delhi
8.	Uttar Pradesh
9.	Jammu and Kashmir
10.	Assam
(b)	RTI Movement - social and national milieu
Chapter II	Reference to Commission and Reports of Various Committees
A.	NCRWC Report, 200232
B.	179th Report of the Law Commission of India, 2001 33
C.	Report of the Pranab Mukherjee Committee, 2001
D.	Report of the Working Group for Drafting of the National Sports Development Bill 2013
E.	Lodha Committee Report, 201635
Chapter III	Concept of State Under Article 12 of The Constitution (1)
	Concept of State Under Article 12 of The Constitution (2)
Chapter IV	RTI Laws & Sports Bodies: Human Rights Perspective
a.	Right to Information as a Human Right
	Constitutional Position
b.	Application to Private Entities
i.	State Responsibility
ii.	Duties of Private Bodies
c.	Human Rights and Sports
	Corruption
Chapter V	Perusal of The Terms 'Public Authority', 'Public Functions' and 'Substantially Financed'
1.	Public Authority
a.	National Perspective
b.	International Perspective
c.	Interpretation of the word 'includes'
d.	Interpretation of the word 'control'
2.	Public Functions
a.	National Perspective
b.	International Perspective
3.	Substantially Financed (1)
	Substantially Financed (2)
Chapter VI	Analysis of The Legal Status of BCCI
	Whether BCCI should be 'State' within the meaning of Article 12?
	Minority View in Zee Telefilms Case
	BCCI -Performing 'Public Functions'?
	BCCI - a National Sports Federation?
	BCCI - 'Substantially financed' by the Government?
Chapter VII	Conclusions and Recommendations
	List of Cases
	Domestic Cases
	Foreign Cases
	List of Abbreviations
	Annexures
I.	MoA of BCCI
II.	Reply of Hon'ble Minister of State for Youth Affairs and Sports to Unstarred Question No. 2097 in the Lok Sabha
	Answer
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'
	Legal Framework