Section 8(1) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
(1)An order for conducting an inquiry under Section 23 shall, among other things, contain the following, namely:-(a)name of the person authorized to conduct the enquiry;(b)name of the Sports Association whose affairs are to be enquired into;(c)specific point(s) on which the enquiry is to be made and the period within which the enquiry is to be completed and report is to be submitted to the Registrar;(d)any other matter relating to the enquiry.
