Section 26 in Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005
26. Recognition.
(1)Notwithstanding anything contained in this Act, an Association undertaking games or sports activities at State or District level and is already registered under the Rajasthan Societies Registration Act, 1958 (Act No. 28 of 1958) shall be entitled, to opt to be registered and recognized under this Act, and to receive a certificate thereof on application to the Registrar, and within thirty days from the date of commencement of this Act shall amend its bye-laws to bring it in conformity with the provisions of this Act to the satisfaction of the Registrar, and submit all the documents specified in Schedule 'A' of this Act.(2)If no such application is made within thirty days of the commencement of this Act or if the bye-laws of the Sports Association covered under sub-section (1) are not brought in conformity with the provisions of this Act at the expiry of thirty days from the commencement of this Act, the Executive Body of the Sports Association shall be superseded by the Registrar and an Ad-hoc Executive Committee shall be appointed to manage the affairs of the Sports Association. Such an Ad-hoc Executive Committee shall call an Extraordinary General Meeting and get amended bye-laws approved within thirty days of taking charge, apply for registration under the provisions of this Act and then proceed to conduct fresh elections.(3)After the amendment in bye-laws, fresh elections shall be held within thirty days of such amendment in the cases where,-(a)such an amendment has been made after superseding the earlier elected Executive Body.(b)earlier elected Executive Body has been elected by a voting collegiums which comprised members other than those provided under this Act :Provided that the voting collegiums and eligibility of elected persons for contesting elections of their affiliating Associations shall be determined on the basis of sub-section (4).(4)Notwithstanding anything contained in this Act, at the commencement of this Act, the Office Bearers of the Executive Bodies of various State Level Sports Associations and District Level Sports Associations shall be determined in the following manner for the purpose of conducting any fresh elections under sub-section (3):(a)For the State Level Sports Associations listed in Schedule 'B' of this Act, on the basis of the returns filed by the affiliated State Level Sports Associations with the Rajasthan State Sports Council and the record available with the Rajasthan State Sports Council either based on such returns or on the basis of records of the relevant District Sports Council on the date of commencement of this Act.(b)For the District Level Sports Associations, primarily on the basis of returns filed by the affiliated State Level Sports Associations with the Rajasthan State Sports Council and, if such returns are not available, on the basis of record of Affiliation available with the District Sports Council on the date of commencement of this Act.(5)Notwithstanding anything contained in this Act, the transition of the District Level Sports Associations Affiliated to a State Level Sports Association covered under this chapter and themselves not covered under this chapter may be allowed to be completed upto nine months of the registration certificate being granted to the concerned State Level Sports Association.
