Section 11(6) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
(6)Venue for the Elections of a State Level Sports Association shall not be below a District Headquarter and for a District Level Sports Association, not below a Municipal or Panchayat HQ and shall be in a public place. A private residence or a private campus shall not be used for the purpose of conducting the elections. However, a venue other than a District or Municipality/Panchayat HQ, as the case may be, can be fixed with the prior permission of the Registrar.
