Section 12(2) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
(2)If an Association is superseded in accordance with the provisions contained in Section 26(2) of the Ordinance for not being able to bring its bye-laws in conformity of the provisions of the Ordinance to the satisfaction of the Registrar, the provisions of the Ordinance shall apply to the Association so superseded.
