Section 2 in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
2. Definitions.
(1)In these rules unless the context otherwise require-(a)"Association" means a Sports Association defined in the Ordinance;(b)"Council" means the Rajasthan State Sports Council or as the case may be, the relevant District Sports Council;(c)"Election officer" means a person who has not accepted any fee, remuneration, engagement or assignment or is not associated with the person who has accepted such fee, remuneration, assignment or engagement from the Association seeking to appoint him and shall not be a voting or non-voting member of the Association or any of its affiliated units and must be transparently independent and possess experience of conducting elections of either a co-operative body, a Municipal or Panchayat Institution or any other Constitutional Body;(d)"Ordinance" means the Rajasthan Sports (Registration, Reorganisation and Regulation of Associations) Ordinance, 2004 (Ordinance No. 6 of 2004);(e)"Societies Act" means the Rajasthan Societies Registration Act, 1958 (Act No. 28 of 1958).(2)Words and expression used but not defined in these rules shall have the same meaning as assigned to them in the Ordinance.Chapter-II Registration of Sports Associations
