Section 12 in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
12. Superseding the Executive Body of a Sports Association on non-compliance of Section 26.
(1)If an already registered Sports Association fails to apply for registration under the Ordinance as required under Section 26, within thirty days from the commencement of the Ordinance, the register shall issue an order superseding the existing Executive Body and appointing an Ad-hoc Executive Committee in lieu thereof to manage the affairs of the Association.(2)If an Association is superseded in accordance with the provisions contained in Section 26(2) of the Ordinance for not being able to bring its bye-laws in conformity of the provisions of the Ordinance to the satisfaction of the Registrar, the provisions of the Ordinance shall apply to the Association so superseded.(3)An Association covered under Chapter VII of the Ordinance shall make amendments in its bye-laws with reference to its Constitution which is validly registered under the Societies Act. Any violation of this provision would be a ground for appointment of the Ad-hoc Executive Committee.(4)If it is found at the time of submission of application for registration that an Association covered under Chapter VII of the Ordinance had been working under a Constitution other than the validly registered Constitution with the Registrar of Societies under the Societies Act, the Registrar shall supersede the Executive Body of the Association under Section 26(2) of the Ordinance and appoint and Ad-hoc Executive Committee for correcting the anomaly and securing compliance of the provisions of Chapter VII of the Ordinance.(5)The Ad-hoc Executive Committee may be constituted from only among those persons who are eligible to be elected to the Executive Body of the Association at the time of commencement of the Ordinance.(6)The Ad-hoc Executive Committee may comprise a minimum of five and a maximum of twenty-one members.(7)The Ad-hoc Executive Committee shall function exactly in the manner of an Executive Body and shall have all its powers and responsibilities.(8)The Ad-hoc Executive Committee shall, immediately after its appointment, call an Extraordinary General Meeting and get amended bye-laws approved within thirty days of taking charge and apply for registration in accordance with the provisions of the Ordinance.(9)The Ad-hoc Executive Committee shall conduct elections for the new Executive Body within thirty days of getting its bye-laws amended and getting itself registered in accordance with the provisions of the Ordinance.Chapter-VI Miscellaneous
