UTTAR
PRADESH SPORTS (REGISTRATION, RECOGNITION AND REGULATION OF ASSOCIATIONS) ACT,
2005 THE UTTAR PRADESH
SPORTS (REGISTRATION, RECOGNITION AND REGULATION OF ASSOCIATIONS) ACT, 2005 [ Act No. 15 of 2005] An Act to provide for
registration, recognition and regulation of Sports Associations and to
facilitate and regulate the activities and affairs of the Sports Associations
in the State of Uttar Pradesh. It
is hereby enacted in the Fifty-sixth Year of the Republic of India as follows:? (1) This Act may be called The Uttar Pradesh Sports
(Registration Recognition and Regulation of Associations) Act, 2005. (2) It shall be deemed to have come into force on
October 11, 2004. In
this Act, unless the context otherwise requires,- (a) "Ad-hoc Executive Committee" means an
Executive Body, which is temporarily entrusted with the management of the
affairs of Sports Association by the Registrar under sections 24 and 26; (b) "affiliation" means establishment of
relationship for the purpose of achieving the objectives of this Act; (c) "Annual General Meeting" means the annual
meeting of the General Body of a Sports Associations; (d) "Certificate of Affiliation" means the
document issued by the Uttar Pradesh State Sports Directorate, a State Level
Sports Association or a District Level Sports Association while granting
affiliation under the provisions of this Act and shall include a letter of
affiliation issued by the Uttar Pradesh Olympic Associations; (e) "District" means a revenue district in
the State; (f) "District Level Sports Association" means
a sports unit, which represents a district, in a particular game or sports and
is duly affiliated to the concerned District Sports Office, the State Level
Sports Association and District Olympic Association, and is registered with the
Registrar; (g) "District Sports Council" means the
Council operating in a district under the control of the uttar Pradesh State
Sports Directorate; (h) "election" means the election of the
executive body of a Sports Association; (i) "Executive body" means a group of duly
elected persons who manage and control the affairs of a Sports Association by
whatever name called; (j) "Extraordinary General Meeting" means a
special meeting of the General Body of a sports Association other than an
Annual General Meeting; (k) "General Body" means the body of all
voting and non-voting members of a Sports Association; (l) "Government" means the State Government
of Uttar Pradesh; (m) "Observer" means a person appointed by
the Registrar the Uttar Pradesh State Sports Directorate, a District Sports
office or a Sports Association for monitoring of elections or any other
proceedings of a Sports Association; (n) "Office Bearer'" means any person who
holds the post of the President, Secretary or treasurer in the Executive Body
of a Sports Association; (o) "Primary Sports Body" means a sports unit
operating in a District which is neither a State Level Sports Association nor a
District Level Sports Association and is working at sub-division or tehsil or
city or village level and is constituted by individuals and is affiliated to a
District Level Sports Association; (p) "Registrar" means the Registrar reffered
to in section 3 of the Uttar Pradesh Co-operative Societies Act, 1965 to
perform the functions of the Registrar under this Act and includes any person
appointed to assist the Registrar when exercising all or any of the power of
the Registrar; (q) "Regulations" means regulation framed by
the Executive Body of an Association in the matter of conducting tournament
coaching, training Umpire's clinic or any other matter not covered under the
bye-laws; (r) "Special Resolution" means resolution
passed by two third majority or members present and voting in General Body
meeting, the minutes of which meeting are recorded and signed by the Office
bearers and attested by the observer, if any Presence of at least half of the
total number of voters shall constitute a quorum for this purpose; (s) "Sports Association" means a State Level
Sports Association, District Level Sports Association or a Primary Sports Body
constituted to promote sports and games in the State; (t) "State Level Sports Association" means an
elected representative body of District Level Sports Associations, for
particular game or sports in the State which is duly affiliated to Uttar
Pradesh State Sports Directorate and affiliated to Uttar Pradesh Olympic
Association and is registered with the Registrar; (u) "Uttar Pradesh Olympic Association" means
the Association constituted for the purposes of representation of the State of
Uttar Pradesh in the National games and which is recognised as such by the
Indian Olympic Association and is duly affiliated to the Uttar Pradesh State
Sports Directorate; (v) "Uttar Pradesh State Sports Directorate"
means the Directorate of Sports Uttar Pradesh. Every
Sports Association defined under this Act, other than a Primary Sports Body,
shall be registered under the provisions of this Act. (1) The Registrar of Co-operative Societies for the
State shall be the Registrar for the purposes of this Act, and he may obtain
the assistance of the Uttar Pradesh State Sports Directorate for discharge of
his functions under the provisions of this Act. (2) The Government may by general or special order and
subject to such conditions as it may think fit to impose confer on any officer
the power to perform the duties of Registrar under this Act. (3) The Registrar may, by general or special order and
subject to such conditions as he may think fit to impose, delegate all or any
of his powers or functions under this Act to an Officer subordinate to him. (4) The officer to be appointed under sub-sections (2)
and (3) shall not be below the Rank of a Assistant Registrar of Co-operative
Services. (1) A State Level Sports Association enlisted in
Schedule 'B' and any other future State Level Sports Association for a game or
sports not presently covered by Schedule 'B' and its affiliated District Level
Sports Associations shall apply for registration of the Association, stating
therein the name, address, area represented, game or sports represented by the Sports
Association and with, complete details of the Executive Body and accompanied
with the documents specified in Schedule 'A'. (2) Registration fee of rupees two hundred fifty or
such other fee as may from time to time be determined by the Government shall be
chargable for registration. (1) After the Registrar is satisfied that the proposed
Sports Association complies with the provisions of this Act, he shall, within
thirty days from the date of receipt of application, register the Sports
Association together with its bye-laws and issue a certificate thereof under
his hand and seal. (2) If the Registrar finds that the requirement of
sub-section (1) is not fulfilled, he shall, after giving a fifteen days notice
to the applicant and an opportunity of being heard, pass appropriate order. Subject
to the provisions if this Act, every Sports Association shall frame its
constitution which shall consist of the following:? (a) Part 'A' Memorandum containing its aims and
objectives and area of operation. (b) Part 'B' Bye-Laws (1) Subject to the provisions of this Act, every Sports
Association which seeks registration under this Act shall make, amongst other
things the following provisions in its bye-laws:- (a) Executive body of the Sports Association shall be
elected in a democratic manner in periodical elections. (b) election of the Executive Body shall be held at
least once in every four years. (c) Sports to abide by the decisions or directions of
the respective State Level Sports Association, applicable to District Level
Sports Association only. (d) to encourage the Sports and Sports persons of every
section of society without any discrimination. (2) Every Sports Association shall incorporate a
procedure for elections in its bye-laws, which shall among other provisions
comprise the following:- (a) provision of an independent election officer. (b) publication of a voters list before issue of notice
of elections. (c) minimum 21 days notice for election issued under
the name and seal of the Secretary of the Association accompanied by the
audited accounts for the previous year and valid voters list. (d) provisions for receiving nominations at least 3
days in advance. (e) provisions for holding lections by secret ballot. (3) Subject to the provisions of sub-section (4), every
amendment in the bye-laws shall be passed by a special resolution and shall be
approved and registered by the Registrar under the provisions of this Act. (4) If the Registrar is of the opinion that the
proposed amendment is not in accordance with, the provisions of this Act, he
may return the proposed amendment along with the reasons to the Sports Association
for reconsidering the same. The Sports Association shall, thereafter,
reconsider the proposed amendment and may resubmit fresh proposed amendments to
the Registrar after bringing it in accordance with the provisions of this Act
and after meeting the objections made. Thereafter the Registrar shall either
approve or disapprove the proposed amendment and communicate his order with
reasons to the concerned Sports Association. (1) Every District Level Sports Association, registered
under this Act, shall be a member of the concerned State Level Sports
Association. (2) Every Primary Sports body shall be a member of the
concerned District Level Sports Association. (3) Subject to the provisions of this Act, any addition,
omission or change in membership shall be made only at a General Body meeting
of a Sports Association. (1) A State Level Sports Association shall be
constituted by a minimum of six district level sports associations. (2) A District Level Sports Association shall be
constituted by a minimum of three Primary Sports Bodies. (3) A Primary Sports Body shall be constituted by a
minimum of seven individuals. There
shall be a minimum of five and a maximum of twenty-one members including the
office bearers in the Executive Body of a Sports Association. (1) Notwithstanding anything contained in any other
provisions of this Act, the Uttar Pradesh Olympic Association shall be given
affiliation by the Uttar Pradesh State Sports Directorate, and shall be
considered as a State Level Sports Association registered under this Act for the
games or sports recognised for participation in the Olympic Games or
Commonwealth Games conducted by the Indian Olympic Association. (2) District Olympic Associations shall affiliate the
District Level Sports Associations registered under this Act. (3) The Uttar Pradesh Olympic Association or any of its
affiliated bodies may perform any other task relating to sports which the
Government or the Uttar Pradesh Sports Directorate may entrust to it. (4) The Uttar Pradesh Olympic Association or any constituent
District Olympic Association thereof shall issue letters of Affiliation to the
registered Sports Associations referred to in sub-section (1) or sub-section
(2) within thirty days of the application made by such an Association. (1) Election of the Executive Body of a State Level
Sports Association shall be held in the presence of an Observer of the Uttar
Pradesh State Sports Directorate Election of the Executive Body of a District
Level Sports Association shall be held in the presence of an Observer of its
State Level Sports Association and an Observer of the District Sports Office. (2) On conclusion of the election of the Executive Body
of a Sports Association, the Election Officer shall issue a certificate, duly
countersigned by the Observer (s) giving the names and addresses of the elected
members. On issuance of such certificate the elected Executive Body shall take
charge of the Sports Association. The Election Officer shall send copies of
such certificate to the Registrar and the Uttar Pradesh State Sports
Directorate. (1) Every member of a Primary Sports Body shall have
the right to cast one vote in the election of its Executive Body. (2) Each affiliated Primary Sports Body shall have the
right to cast one vote on behalf of that Primary Sports Body for the election
of the Executive Body of a District Level Sports Association. (3) President and Secretary of each affiliated District
Level Sports Association shall have the right to cast one vote on behalf of
that District Level Sports Association for the election of the Executive Body
of a State Level Sports Association. (4) No individual member shall have a right to cast
vote for the election of the Executive Body of a District Level Sports
Association or a State Level Sports Association. (1) All individual members shall be eligible to contest
the election of a Primary Sports Body. (2) Office bearers of all affiliated Primary Sports
Bodies shall be eligible to contest the elections of a District Level Sports
Association. (3) Office Bearers of all affiliated District Level
Sports Associations shall be eligible to contest the elections of a State Level
Sports Association. (4) Anyone contesting election must possess the
qualifications prescribed in Schedule 'C' of this Act. (1) If any dispute arises touching the constitution,
management activity, election or claim to affiliation of any Sports
Association, the same shall be resolved through conciliation and arbitration. (2) The Arbitration and Conciliation Act, 1996 (Central
Act No. 26 of 1996) as amended from time to time, shall apply to the
conciliation and arbitration proceedings referred to under sub-section (1). Every
Sports Association shall keep its accounts up to date. Every
State Level Sports Association shall get its accounts audited by a Chartered
Accountant and shall make appropriate arrangement for auditing of accounts of
its affliated District Level Sports Association. The
statement of the audited accounts shall be sent within six months of the
closing of the financial year by the Primary Sports Body to its District Level
Sports Association by the District Level Sports Association to its State Level
Sports Association; and by the State Level Sports Association to the Uttar
Pradesh State Sports Directorate. (1) The Registrar or the Uttar Pradesh State Sports
Directorate may call for any record of a Sports Association required for an
enquiry under this Act. (2) The State Level Sports Association may call for any
record of an affiliated District Level Sports Association required for an
enquiry under this Act. (1) A State Level Sports Association may after giving
due hearing, disaffiliate any District Level Sports Association which has not
fulfilled any of the obligations laid down in Chapter VIII of this Act for two
years in succession and inform the Registrar, who may then take appropriate
action under section 24. (2) The Uttar Pradesh State Sports Directorate may
after giving due hearing, disaffiliate any State Level Sports Association which
has not fulfilled any of the obligations laid down in the Chapter VIII for two
years in succession and inform the Registrar, who may then take appropriate
action under section 24. (1) A Sports Association shall be liable to action on
any of the following grounds:? (a) If the Sport Association fails to maintain accounts
and submit the same under section 19 or fails to produce the same when called
for inspection. (b) If the Sports Association fails to hold elections
in accordance with its bye-laws or as the case may be, when enjoined by the
provisions of Chapter VII. (c) If the Sports Association fails to carry out its
obligations under Chapter VIII. (d) If the Sports Association or any of its office
bearers or any member* misappropriates the funds for his personal gains or
mismanages the affairs of the Sports Association to give undue benefit to any
other person. (e) If the Sports Association is disaffiliated under
section 21. (2) A State Level Sports Association may after giving
opportunity of being heard, recommend to the Registrar that a District Level
Sports Association affiliated to it may be disqualified if it? (a) does not follow the directions of the State Level
Sports Association in the matter of conducting tournaments and flouts its
Regulations. (b) does not pay the affiliation fee. (c) otherwise violates the provisions of its own
registered bye-laws. (1) The Registrar may? (a) on the request of a State Level Sports Association,
or (b) on the request of not less than one tenth of the
total members of a Sports Association, or (c) on his own motion, hold an enquiry either himself
or by a person duly authorised by him. (2) The Registrar or the person authorised by him
shall, for the purpose of any inquiry, have all the powers to inspect records,
direct production and take copy of any document of the concerned Sports
Association for the purpose of the enquiry. (1) After holding an inquiry the Registrar, after
giving an opportunity of being heard to the affected Sports Association, may? (a) appoint an Ad-hoc Executive Committee and cause to
hold fresh elections of the Executive Body within three months; (b) in the case of misappropriation of funds, take
action in accordance with law. (2) No existing Office Bearer of a Sports Association
which is disqualified under sub-section (1) shall be permitted to contest
elections of any Sports Association for a period of six years from the date of
such disqualification. (1) No person or group of persons, either individually
or collectively shall represent or be allowed to represent the State of Uttar
Pradesh in any games or sports without being authorised by a State Level Sports
Association. (2) No Sports Association shall be entitled to use the
description Uttar Pradesh or use the name of a District as part of its name or
undertake any Sports activity which results in representing the State of Uttar
Pradesh or a District, as an affiliated unit of any National Federation, Board
or Association purporting to represent India, or in any other manner whatsover,
unless such Sports Association is register as a State Level Sports Association
or a district Level Sports Association is under this Act. (3) Whoever contravenes the provisions of sub-section
(1) or (2) shall, on conviction be punishable with imprisonment for a term
which extend to six months or with fine or with both. (4) No court shall take cognizance of any offence under
this section, except upon complaint made in writing by the Registrar or any
officer authorised by him. (5) The Registrar may, for the reasons recorded in
writing, compound any offence punisbale under this section. On composition of
any offence under this section, no proceedings shall be taken or continued in
respect of such offence. (1)
Notwithstanding
anything contained in any other provisions of this Act, an Association
undertaking games or Sports activities at State or District Level and is
already registered under the Societies Registration Act, 1860 shall be entitled
to opt to be registered and recognised under this Act and to receive a
certificate thereof on application to the Registrar and within thirty days from
the date of commencement of this Act shall amend its bye-laws to bring it in
conformity with the provisions of this Act to the satisfaction of the
Registrar, and submit all the documents specified in Schedule 'A' of this Act (2) If no such application is made within thirty days
of the commencement of this Act or if the bye-laws of the Sports Association
covered under sub-section (1) are not brought in conformity with the provisions
of this Act at the expiry of thirty days from the commencement of this Act, the
Executive Body of the Sports Association shall be superseded by the Registrar
and an Ad-hoc Executive Committee shall be appointed to manage the affairs of
the Sports Association. Such an Ad-hoc Executive Committee shall call an
Extraordinary General Meeting and get the bye-laws amended and approved within
thirty days of taking charge, apply for registration under the provisions of
this Act and then proceed to conduct fresh elections. (3) After the amendment in bye-laws, fresh elections
shall be held within thirty days of such amendment in the cases where,? (a) such an amendment has been made after superseding
the earlier elected Executive Body, (b) earlier elected Executive Body has been elected by
a voting collegiums which comprised members other than those provided under
this Act: Provided
that the voting collegiums and eligibility of persons for contesting elections
shall be determined on the basis mentioned in sub-section (4). (4) Notwithstanding anything contained in any other
provisions of this Act, at the commencement of this Act, the Office Bearers of
the Executive Bodies of various State Level Sports Associations and District
Level Sports Associations shall be determined in the following manner for the
purpose of conducting fresh elections under sub-section (3):- (a) for the State Level Sports Associations listed in
Schedule 'B', of this Act on the basis of the returns filed by the affiliated
State Level Sports Associations with the Uttar Pradesh State Sports Directorate
and the record available with the Uttar Pradesh State Sports Directorate based
on such returns on the date of commencement of this Act. (b) for the District Level Sports Associations,
primarily on the basis of returns filed by the affiliated State Level Sports
Associations with the Uttar Pradesh State Sports Directorate and, if such
returns are not available, on the basis of record of Affiliation available with
the District Sports Office on the date of Commencement of this Act. (1) Notwithstanding anything contained in any other law
for the time being in force, the registration of all the Sports Associations
which are registered under the Societies Registration Act, 1860 and have opted
for registration and recognition under section 26 shall cease to exist from the
date of such option. (2) Notwithstanding the cessation of registration of a
Sports Association under sub-section (1), all the claims accrued or liabilities
incurred or proceedings initiated prior to the commencement of this Act shall
be claimed, suffered or as the case may be, continued as if the registration
has not ceased to exist. (3) On cessation of registration of a Sports
Association under sub-section (1), the property of such Sports Association,
continue to vest in such persons or body of persons in whom the property vested
immediately before the commencement of this Act. Every
Sports Association shall have right to participate in the sports activities
conducted by the Sports Associations to which it is affiliated, subject to the
provisions of the bye-laws and Regulations of the affiliating Sports
Association. Every
State level Sports Association other than Uttar Pradesh Olympic Association
shall? (a) conduct at least one Inter-District State
Championship, for the seniors and juniors every year; (b) send its players and teams to participate at the
National Level; (c) arrange to provide round the year training and
coaching facilities for the players either by itself or in association with
Uttar Pradesh State Sports Directorate; (d) Arrange to give such prizes, scholarships, medals
and other such facilities as would encourage the sports persons. Every
District Level Sports Association other man a District Level Olympic
Association shall? (a) conduct at least one District Level Championship
each for the Seniors, and Juniors every year, (b) send its players and teams to participate the State
Level, (c) arrange to provide training and coaching facilities
for the player either by itself or in association with Uttar Pradesh State
Sports Directorate, (d) arrange to give such prizes, scholarships, medals
and other such facilities as would encourage the sports person. The
State Government may make rules for carrying out the purposes of this Act. If
any difficulty arises in giving effect to the provisions of this Act, the State
Government may, by general or special order publish in the Gazette, give such
directions as are not inconsistent with the provisions of this Act and may
appear to be necessary or expedient for the purpose of removing such
difficulty: Provided
that the powers conferred under this section shall not be exercised after the
expiry of two years from the date of commencement of this Act. No
suit, prosecution or other legal proceedings shall lie against the State
Government or any authority or officer or servant of the State Government for
any act done or purporting to be done, or for any action taken in carrying out
the provisions of this Act or the rules made thereunder. The
following procedure shall govern for any addition or alteration or the Omission
from the list provided under Schedule 'A' Schedule 'B' and Schedule 'D'? (a) the Uttar Pradesh State Sports Directorate may send
a written advice to the Registrar after due considradion. (b) upon receiving the written advice, the Registrar
shall publish a notice of the proposed addition, alteration or omission. (c) upon expiry of thirty days from the publication of
such notice, the proposed amendment shall be considered by the State
Government, and if the State Government thinks it fit, it may, by notification
in the Gazette, amend the concerned schedule: Provided
that all notifications issued under this sub-section shall be laid, as soon as
may be after they are so issued, before the Houses of the State Legislature. (1) Any Sports Association or person aggrieved by an
order made by the Registrar under the provisions of this Act may appeal against
the order to the Secretary to the Government, Department of Sports & Youth
Affairs within thirty days of such an order being made. (2) The decision of the Secretary to the Government,
Department of Sports & Youth Affairs made in such an appeal shall be final
and a revision against his order shall lie with the High Court within thirty
days of such an order. All
lawful actions taken or purported to have been taken by a Sports Association
under the Societies Registration Act, 1860 prior to the commencement of this
Act, shall be deemed to have been taken by virtue of its being registered as a
Sports Association under this Act. After
the exiting section 18 of the Societies Registration Act, 1860 the following
new section shall be inserted namely:- "18-A.
Power of Registrar to refuse or to cancel the registration of certain Societies (1) the Registrar shall refuse to register? (a) a Society under section 3, or (b) the change of name made under section 12-A if the
main activities of the Society include Sports and the expression Uttar Praesh
or the name of any district as a part of the proposed name of the Society. (2)
If
the name of a Society registered before the commencement of the Uttar Pradesh
Sports Associations (Registration, Recognition and Regulation) Act, 2004
contains as part of its name the expression Uttar Pradesh or the name of any
District of the State or its parts, such Society shall amend its name to remove
Uttar Pradesh or, as the case may be, the name of the district from the
registered name of the Society within thirty days from such commencement. (3) If any Society fails to comply with the provisions
of sub-section (2), the Registrar shall, after giving an opportunity of being
heard to such Society, cancel the registration of such Society. (4) Cancellation of Registration under sub-section (3)
shall operate as if the members of such Society have resolved to dissolve the
Society and the provisions of this Act shall apply accordingly." (1) The Uttar Pradesh Sports (Registration, Recognition
and Regulation of Associations) Ordinance, 2004 (U.P. Ordinance of 13 of 2004)
is hereby repealed (2) Notwithstanding such repeal, anything done or any
action taken under the Ordinance referred to in sub-section (1) shall be deemed
to have been done or taken under this Act as if this Act werein force at all
material times. Schedule A - SCHEDULE A SCHEDULE 'A' (See sec. 5, 26 and
34) List of Documents necessary for
Registration 1.
List
of members attested by a Magistrate. 2.
List
of elected members of the Executive Body. 3.
Certificate
of Affiliation. 4.
Memorandum
and Bye-laws made in accordance with the provisions of this Act (in two copies) 5.
Minutes
of the last general meeting. 6.
In
the case of an existing Association, an undertaking to bring the bye-laws in
conformity with the provisions of this Act. 7.
Up
to date audited accounts. Schedule B - SCHEDULE B SCHEDULE 'B' (See sec. 5, 26 and
34) State Level Sports Associations
eligible for Registration at commencement of this Act 1.
U.P.
Archery Association 2.
U.P.
Atheltics Association 3.
U.P.
Badminton Association 4.
U.P.
Basketball Association 5.
U.P.
Boxing Association 6.
U.P.
Chess Association 7.
U.P.
Cricket Association 8.
U.P.
Cycling Association 9.
U.P.
Football Association 10. U.P. Golf Association 11. U.P. Gymnastic Association 12. U.P. Handball Association 13. U.P. Hockey Association 14. U.P. Kabaddi Association 15. U.P. Kho-Kho Association 16. U.P. Net Ball Association 17. U.P. Power Lifting Association 18. U.P. Rifle Shooting Association 19. U.P. Swimming Association 20. U.P. Table Tennis Association 21. U.P. Taekwondo Association 22. U.P. Tennis Association 23. U.P. Volleyball Association 24. U.P. Weight Lifting Association 25. U.P. Wrestling (Free Style) Association 26. U.P. Wrestling (Indian Style) Association 27. U.P. Women's Cricket Association 28. U.P. Womens's Hockey Association 29. U.P. Shooting Ball Association 30. U.P. Judo Association 31. U.P. Fencing Association 32. U.P. Wushu Association 33. U.P. Taikwando Association 34. U.P. AtiaPatia Association 35. U.P. Kayaking &Konoing Association Schedule C - SCHEDULE C SCHEDULE 'C' (See sec. 15) Qualification for contesting elections
and holding the post of an Office Bearer 1.
He/She
shall be a citizen of India. 2.
He/She
should possess any one of the qualifications listed below within the area of
operation of the concerned Sports Association: 3.
Has
been born there, 4.
Is
ordinarily resident there, 5.
Is
working there, 6.
Possesses
property there. 7.
He/She
has not been convicted in any criminal case, 8.
He/She
3 been declared insolvent. Schedule D - SCHEDULE D SCHEDULE 'D' (See sec. 34) Mandatory Record to be maintained by a
Sport Association 1.
Register
of Members. 2.
Minute
Book of the meetings of the Executive Body. 3.
Minute
Book of the meetings of the General Body. 4.
Register
of Accounts. 5.
Record
of activities, events and achievements.
Preamble - UTTAR PRADESH SPORTS
(REGISTRATION, RECOGNITION AND REGULATION OF ASSOCIATIONS) ACT, 2005PREAMBLE