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The Chief Information Commission has asked the BCCI and the Ministry of Youth Affairs and Sports to explain why they should not be made answerable under the RTI Act.
The matter came before CIC as Ministry of Youth Affairs and Sports did not give a satisfactory response to an RTI applicant, Ms Geeta Rani, who had sought to know the provisions and guidelines under which the BCCI has been representing India and selecting players for the country. The appellant, Geeta Rani, sought information about provision/ guidelines under which the BCCI has been representing India and selecting players for the country. He specifically sought for whether the players selected by BCCI are playing for India or BCCI, how can BCCI (a Pvt. Association) represent our country in the National/ International cricket tournament, what is the benefit of Indian Govt. to give rights/ authority to BCCI to represent our country in Domestic and International Tournament etc through 12 points. The CPIO replied on 14.12.2017 that the information is not available with the undersigned CPIO and BCCI has not been declared as Public Authority, hence RTI Application could not be transferred to BCCI. The appellant filed the first appeal regarding the same. The FAA upheld the decision of CPIO. Being dissatisfied with the above response the appellant approached the Commission.
The Commission thinks that it is the responsibility of the Central Information Commission to put an end to this prolonging uncertainty which makes the BCCI non-transparent and unaccountable without any moral backing and legal reasoning. Hence, the Commission thinks in public interest, in the interest of fair Cricket and for fair process of selection of Indian Cricket team members, the BCCI should be made transparent, accountable and answerable under the Right to Information Act, 2005.The matter is now fixed for August 1 when the BCCI and the Centre have to clear their stand on bringing the BCCI under the RTI Act.
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