Section 11(24) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
(24)Procedure for receiving Nominations-An office Bearer of an affiliated Association may submit a Nomination Form in Form II for himself as a candidate or any Hony. Secretary of an affiliated Association may submit a Nomination form as a proposer for another eligible person as a candidate to the Election officer anytime after 7 days of the issue of the Notice of elections in the format prescribed under these Rules at a place which shall be specified by the Election officer. If the Nomination Form is submitted by the candidate himself, it shall be supported by a member as a proposer and another as a seconder. If the Nomination Form is submitted by a proposer, it shall carry the consent of the candidate and be supported by another member as a seconder. On behalf of the members, the signature for proposer shall be by the Hony. Secretary of an Association and the signature for seconder have to be by either the Hony, Secretary of a member Association or the Authorised representative (Proxy) of a member Association. One affiliated member Association can Nominate or act as a proposer or seconder for only one person for one post.After receipt of Nomination form, the Election officer shall decide whether the Nomination form is valid or invalid on the basis of the Record of the Association and the record of the Rajasthan State Sports Council/Districts Sports Council which he must have in order to satisfy the requirement of Section 26(4) of the Ordinance. Nominations shall be received up to 3 days before the elections up to 9 P.M.Example. - if the elections are on 15th December, Nomination Forms can be received up to 9 P.M. of 12th December.
