Section 26(1) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Ordinance, 2004
(1)Notwithstanding anything contained in this Ordinance, an Association undertaking games or sports activities at State or District level and is already registered under the Rajasthan Societies Registration Act, 1958 (Act No. 28 of 1958) shall be entitled, to opt to be registered and recognised under this Ordinance, and to receive a certificate thereof on application to the Registrar, and within thirty days Tom the commencement of this Ordinance shall amend its bye-laws to bring it in conformity with the provisions of this Ordinance to the satisfaction of the Registrar and submit all the documents specified in Schedule 'A' of this Ordinance.
