Section 11(8) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
(8)If an action is taken by the Registrar under sub-rule (7), he may postpone the date of election by a minimum of 15 days and give a notice thereof to all the voting and non-voting members and endorse it to the Secretary of the Sports Body concerned who shall endorse it to all the members. The endorsement issued by the Secretary shall be treated as the amended notice of elections. Any failure to issue the endorsement would be a ground for appointing an Ad-hoc Executive Committee for free and fair conduct of elections.
