Section 2 in Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005
2. Definitions.
- In this Act, unless the context otherwise require,-(a)"Ad-hoc Executive Committee" means an Executive Body, which is temporarily entrusted with the management of the affairs of a Sports Association by the Registrar under Sections 24 and 26 of this Act,(b)"affiliation" means establishment of a relationship for the purpose of achieving the objectives of this Act;(c)"Annual General Meeting" means the annual meeting of the General Body of a Sports Association;(d)"Certificate of Affiliation" means the document issued by the Rajasthan State Sports Council, a State Level Sports Association or a District Level Sports Association while granting Affiliation under the provisions of this Act and shall include a letter of Affiliation issued by the Rajasthan Olympic Association,(e)"District" means a revenue district in the State of Rajasthan,(f)"District Level Sports Association" means a sports unit which represents a Revenue District , in a particular game or sports and is duly affiliated to the concerned District Sports Council, State Level Sports Association and District Olympic Association, and whose affiliating State Level Sports Association has applied for registration to the Registrar;(g)"District Sports Council" means a Council operating in a Revenue District under the control of the Rajasthan State Sports Council;(h)"election" means election of the Executive Body of a Sports Association;(i)"Executive Body" means a group of duly elected persons who manage and control the affairs of a Sports Association, by whatever name such body may be called,(j)"Extraordinary General Meeting" means a special meeting of the General Body of a Sports Association other than an Annual General Meeting;(k)"General Body" means the body of all voting and non-voting members of a Sports Association;(l)"Government" means the Government of the State of Rajasthan;(m)"Observer" means a person appointed by the Registrar, the Rajasthan State Sports Council, a District Sports Council or a Sports Association for monitoring of Elections or any other proceedings of a Sports Association in accordance with the provisions of this Act;(n)"Office Bearer" means any person who holds the post of the President, Secretary or Treasurer m the Executive Body of a Sports Association;(o)"Primary Sports Body" means a sports unit operating in a revenue district which neither a State Level Sports Association nor a District Level Sports Association and is working at sub-division or tehsil or city or village level and is constituted by individuals and is affiliated to a District Level Sports Association;(p)"Rajasthan Olympic Association" means the Association constituted for the purposes of representation of the State of Rajasthan in the National games and which is recognized as such by the Indian Olympic Association and is duly affiliated to the Rajasthan State Sports Council;(q)"Rajasthan State Sports Council" means the Council registered under the Societies Registration Act, 1958 (Act No. 28 of 1958) bearing Registration No. 93/Jaipur/69-70;(r)"Registrar" means the Registrar referred to in Section 4 of the Rajasthan Cooperative Societies Act, 2001 (Act No. 16 of 2002) to perform the functions of the Registrar and includes any person appointed to assist the Registrar when exercising all or any of the powers of the Registrar;(s)"Regulations" means regulations framed by the Executive Body of a Sports Association m the matter of conducting tournaments, coaching, training, Umpire's clinic or any other matter not covered under the bye-laws;(t)"Special Resolution" means a resolution passed by two third majority of members present and voting in a General Body meeting, the minutes of which meeting are recorded and signed by the Office Bearers and attested by the Observer if any presence of at least half of the total number of voters shall constitute a quorum for this purpose;(u)"Sports Association" means a State Level Sports Association, District Level Sports Association or a Primary Sports Body constituted to promote sports and games m the State;(v)"State Level Sports Association" means an elected representative body of District Level Sports Associations, for Particular game or sports in the State which is duly affiliated to the Rajasthan State sports Council and affiliated to Rajasthan Olympic Association, and being eligible under Schedule 'B' has applied for registration under this Act to the Registrar.
