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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(14) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004

(14)A copy of the Voter's List shall also be sent to the Rajasthan State Sports Council or as the case may be, to the District Sports Council. Voter's List of the eligible voters shall be prepared by the Secretary as per his record and he would get the same approved by the Executive Body either in a meeting or by circulation before the issue of notice for the elections and shall get it vetted by the record of the Rajasthan State Sports Council in order to secure the compliance of Section 26(4) of the Ordinance. After the list has been vetted by the Council concerned, the List shall be prominently displayed at its office Notice Board and shall be submitted to the Election officer to be circulated along with the notice of elections.