Section 34(3) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Ordinance, 2004
(3)Upon expiry of thirty days from the publication of such notice, the proposed amendment shall be considered by the State Government and if the State Government thinks it fit, it may, by notification in the official Gazette, amend the concerned Schedule :Provided that all notifications issued under this sub-section shall be laid, as soon as may be after they are so issued, before the House of the State Legislature.
