Supreme Court: The Bench comprising of CJ Dipak Misra and AM Khanwilkar and Dr DY Chandrachud, JJ., accepted the draft BCCI constitution by metamorphosing ‘one state one vote’ which was propounded by Justice RM Lodha committee.
The Supreme Court bench while making certain changes to the draft also added another one to its list that was upholding the principle of the ‘cooling-off’ period by giving a clarification on this point that it would be imposed after two consecutive terms in the BCCI or a state cricket association or both.
Further, the Court has stated that the BCCI membership of Railways, Services and Association of Universities which was cancelled on Lodha committee’s recommendation shall be restored again. Also, Saurashtra, Mumbai Cricket Association, Vidarbha Cricket Association, Railways, Services and Association of Universities will be given full memberships.
[Source: The Tribune]