Section 35 in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Ordinance, 2004
35. Appeal.
(1)Any Sports Association or person aggrieved by an order made by the Registrar under the provisions of this Ordinance may appeal against the order to the Secretary to the Government, Department of Youth Affairs and Sports, within thirty days of such an order being made.(2)The decision of the Secretary to the Government, Department of Youth Affairs and Sports made in such an appeal shall be final and a revision against his order shall lie with the High Court within thirty days of such an order.
