Section 6(1) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
(1)If the existing Constitution and bye-laws of a Sports Association already registered under the Societies Act are not in conformity with the Ordinance, the Association shall before making the application under rule 4(1) shall amend them by a Special Resolution and bring them in accordance with the provisions of the Ordinance.
