Section 12(4) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
(4)If it is found at the time of submission of application for registration that an Association covered under Chapter VII of the Ordinance had been working under a Constitution other than the validly registered Constitution with the Registrar of Societies under the Societies Act, the Registrar shall supersede the Executive Body of the Association under Section 26(2) of the Ordinance and appoint and Ad-hoc Executive Committee for correcting the anomaly and securing compliance of the provisions of Chapter VII of the Ordinance.
