Supreme Court to hear BCCI appeal after two Weeks

On Wednesday, the Apex Court agreed to hear after 2 weeks a bunch of pleas, including one filed by the Board of Control for Cricket in India (BCCI) for an amendment in its Constitution which may decide the tenures of its president Sourav Ganguly & secretary Jay Shah.

BCCI has urged the court to revise a rule in its new Constitution which mandates that administrators have to go through a three-year cooling-off period after six successive years in the BCCI or any state association. 

The cooling-off was a major recommendation by the Justice R.M. Lodha Committee to reform cricket administration in the country.

A Bench of CJI Sharad A. Bobde & Justice L. Nageswara Rao said the court can't hear the pleas next week as it would be busy with the Maratha reservations case, which would be heard on a day-to-day basis. 

The BCCI application was not listed for hearing but was mentioned. CJI SA Bobde said the separate applications by the Tamil Nadu & Himachal Pradesh cricket association would also be heard in the next hearing scheduled after a fortnight.

The Comptroller & Auditor General of India (CAG) had also filed an interlocutory application in the apex court on July 4, requesting to be excused of nominating a representative to apex council of the BCCI & state associations.

If the court recuses CAG from the apex council, it will result in modifying the entire apex council structure. At the moment, the BCCI apex council consists of nine members: five office-bearers, a councillor, a male & female cricketer representative each & the CAG nominee. 

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