Section 26(4) in Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005
(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.
