Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 14 in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004

14. General.

- Every Sports Association shall be guided by the high standards of financial propriety. The principles, on which emphasis is generally laid, are the following:
(1)Every member of the Executive Body of every Association is expected to exercise the same vigilance in respect of expenditure as person of ordinary prudence would exercise in respect of expenditure of his own money.
(2)The expenditure should not be prima facie more than the occasion demands.
(3)Any expenditure which directly or indirectly give advantage to any of the member of the Executive Body is not permissible.
(4)Every Sports Association is responsible for enforcing financial order and strict economy at every step.Form I(See rule 4)ApplicationRajasthan/District.......................................SportsAssociation
1. Name of the Sports Association : Name of this Sports Association Rajasthan/District...........................SportsAssociation.......................and shall remain as such.
2. Registered office and Area of Operation : Registered office of this Sports Association....................and its area of operation........................... limited to
3. Sports represented by the Sports Association : ..............................
4. According to the Bye-laws of the Association, the managementis entrusted to an Executive Body, the present office Bearers ofwhich are :-
S. No. Name and Father's Name Profession Full Address Post
         
Chairman Secretary Treasurer
5. The undersigned who are associated with the Sports representedby this Association and whose names, profession and addresses aregiven below, are desirous of getting this Association registeredunder its constitution (Memorandum and Bye-laws):-
S. No. Name and Father's Name Profession Full Address Post
         
We, the undersigned, hereby certify that we know the signatories and they have put their signatures in our presence. We also declare that we are not members of this Sports Association.
1. Signature 2. Signature
(Name/Profession/Full Address) (Name/Profession/Full Address)
Chairman Secretary Treasurer
6. Association to which affiliated : ….......................................................................................
7. Date and S. No. of the Certificate of Affiliation : ….....................................................................................
8. Name of constituent District Association/Primary Sports Bodies   …....................................................................................
9. List of documents necessary for Registration as per Schedule'A'   1...................................................................
2...................................................................
3...................................................................
10. Amount deposited in the Treasury as per Section 5(2)   …................................................Deposited Challan/Receipt No.Date ….............................
Chairman Secretary Treasurer
VerificationWe, the undersigned, verify that the facts given from S. No. 1 to 10 are correct to the best of out knowledge and no facts have been concealed. If any information contrary to these facts is brought into light, the Registration Authority would have full right to cancel the Registration and to take any other legal action.
Chairman Secretary Treasurer
Form II(See rule 11)Nomination FormI/We nominate myself/Sh. ........................... for the post of............ Sh. ............ is holding of the post of .......... in the ............ (Name of the Association).Applied by/Proposed by: .....................(Signature)Hony. Secretary/candidate(Name of the Association)Proposed by/Seconded by : ...................(Signature)Hony. Secretary/Authorised Representative(Name of the Association)I hereby consent to the Nomination(Signature of the consenting candidate)Submitted to the Election officer for further needful action.Form IIIAuthorisation Letter (Proxy Form)
(Example)(See rule 11)
Attested PhotographI.............. Hony. Secretary District ........... Association, hereby authorize Sh. ........................, whose signatures.are attested below, to represent District Association in the elections of the Rajasthan ............... Association and/or in the Annual General Meeting/Extra Ordinary General Meeting of Rajasthan .................... Association to be held at ................ A copy of the Resolution of the Executive Committee is enclosed.Hony. Secretary(Signature of Sh. .............)District .............. AssociationSignatures of President and TreasurerSeal of the AssociationSubmitted to the Election officer for further needful action.Form IV(See rule 4, 5 and 6)Certificate of RegistrationNo...........This is to certify that the..........Association (name of the Association) has been registered under the provisions of the Rajasthan Sports (Registration, Recognition and Regulation of Associations) Ordinance, 2004 and has been assigned Registration No............