Section 11(18) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
(18)Authorisation Letters (proxies) in Form III may be submitted to the Election officer. The Authorisation letter shall carry the signatures of all the office bearers of the Sports Association concerned and shall have the seal of the Association affixed on it, a photograph of the person representing, and shall be supported by a Resolution of the Executive Body of that Association. In the absence of an Authorisation letter or a proper Authorisation letter, only the Secretary of the member Association shall be permitted to represent the member Association. Authorisation letters shall be handed over to the Election officer before the commencement of the AGM.
