Section 6(3) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
(3)If the amended bye-laws are in accordance with the provisions of the Ordinance, the Registrar may register the Association as well as its Memorandum and bye-laws and issue a certificate thereof in form IV-A without asking for confirmation of the minutes in a subsequent meeting of the General Body. Once the Association has been registered on the basis of bye-laws amended through a properly adopted Special Resolution in accordance with the provisions of the Ordinance, these bye-laws can be modified only through another Special Resolution.
