Section 24 in Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005
24. Disqualification.
(1)After holding an inquiry the Registrar, after giving an opportunity of being heard to the affected Sports Association, may-(a)appoint an Ad-hoc Executive Committee and cause to hold fresh elections of the Executive Body within three months;(b)in the case of misappropriation of funds, take action in accordance with law.(2)No existing Office Bearer of a Sports Association which is disqualified under sub-section (1) shall be permitted to contest elections of any Sports Association for a period of six years from the date of such disqualification.
