On Friday, BCCI President Sourav Ganguly, attended his first board meeting of the International Cricket Council (ICC) as India's representative. Meeting was held via a teleconference due to the Covid-19 outbreak that has put all global travel on hold.
"The board met in lieu of planned meetings to discuss urgent matters for decision only", the ICC said in a statement, refusing any further comment.
Three Important Poinst for discussion in the Meeting:
A) The matter regarding the payment of US$23.7m to BCCI from the ICC in lieu of the 2016 World T20 will now be referred to the ICC's Disputes Resolution Committee;
B) The ICC board and members will keep a close watch on Australia, given that the country has shut its international borders for the next six months and the 2020 T20 World Cup is scheduled there;
C) The ICC will gear up for an election in July this year, when the annual general meeting is held.
The matter regarding the payment of US$23.7m that is due to BCCI from the ICC in lieu of the 2016 World T20 now being referred to the governing body's dispute resolution committee has been a bone of contention between India and the governing body for close to three-and-a-half years now.
With India's central government refusing tax exemptions, a decision that was conveyed by the BCCI to the ICC Board, the ICC and the Indian board have been at loggerheads with the former also threatening to shift the 2021 T20 World Cup and the 50-over World Cup from India, if tax exemptions are not provided.
Disputes resolution committee of the ICC is a panel of persons appointed from the members of the committee in relation to a particular dispute under specific terms of reference. Dispute resolution committee's objective is to provide independent panels to hear and resolve, by arbitration, disputes between member boards of the ICC or the ICC and member board(s).
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