Section 8 in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
8. Procedure for conduct of an inquiry.
(1)An order for conducting an inquiry under Section 23 shall, among other things, contain the following, namely:-(a)name of the person authorized to conduct the enquiry;(b)name of the Sports Association whose affairs are to be enquired into;(c)specific point(s) on which the enquiry is to be made and the period within which the enquiry is to be completed and report is to be submitted to the Registrar;(d)any other matter relating to the enquiry.(2)A copy of an order for conducting an inquiry under section 23 shall be supplied to the affiliating Association to which the Association in respect of which the enquiry is being conducted, is affiliated.(3)If the inquiry cannot be completed within the time specified in the order referred to in sub-rule (1), the person conducting the enquiry shall submit an interim report stating the reasons for failure to complete the enquiry and the Registrar, if he is satisfied, grant such an extension of time for completion of the inquiry, as he may deem necessary; or he may withdraw the inquiry from the officer to whom it is entrusted and hold the enquiry either himself or entrust it to such other person as he deems fit.(4)On receipt of the order referred to in sub-rule (1), the persons authorized to conduct the inquiry shall proceed to examine the relevant books of accounts and other documents in possession of the sports Association or any of its officers, employees, or members of the Association in regard to the transactions and the working of the Association as he deems necessary for the conduct of such inquiry.(5)The person authorized to conduct the inquiry shall submit his report to the Registrar on all the points mentioned in the order referred to in sub-rule (1). The reports shall contain his findings and the reasons thereof, supported by such documentary or other evidence as recorded or obtained by him during the course of the inquiry.(6)After receiving his report, the Registrar shall afford an opportunity of hearing to the Association concerned which may also file a reply in writing.(7)The Registrar, if satisfied by reply given by the concerned Sports Association may pass order to file the notice or any call for the records of the Association for further satisfaction of impose disqualifications under the Ordinance.(8)If the Registrar passes an order imposing any disqualifications provided under the Ordinance, he shall record the reasons for doing so.
