Section 15 in Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005
15. Eligibility for contesting elections.
(1)All individual members are eligible to contest the elections of a Primary Sports Body.(2)Elected Office Bearers of all affiliated Primary Sports Bodies are eligible to contest the elections of a District Level Sports Association.(3)Elected Office Bearers of all affiliated District Level Sports Associations are eligible to contest the elections of a State Level Sports Association.(4)Anyone contesting election must possess the qualifications prescribed in Schedule "C" of this Act on the date of notification of the elections.
