Section 9 in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
9. Superseding the Executive Body of a Sports Association under Section 24.
(1)If the Registrar, after being satisfied by an inquiry is of the opinion that any ground(s) for disqualification exist(s) in accordance with the provisions of the Ordinance, he may appoint an Ad-hoc Executive Committee in accordance with Section 24(l)(a) of the Ordinance.(2)The Ad-hoc Executive Committee shall be constituted from among those persons who are eligible to be elected to the Executive Body of the Association at the time of its supersession subject to the provisions of section 24(2) of the ordinance.(3)The Ad-hoc Executive Committee may comprise a minimum of five and a maximum of twenty-one members.(4)The Ad-hoc Executive Committee shall function exactly in the manner of an Executive Body and shall have all its powers and responsibilities.(5)The Ad-hoc Executive Committee shall, immediately after its appointment, call an Extraordinary General Meeting in accordance with its bye-laws and rectify the grounds due to which the disqualification was imposed and proceed to conduct fresh elections in accordance with the provisions of the Ordinance.Chapter-V Tradition
