Section 5 in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
5. Procedure for dealing with Applications other than those under Chapter VII of the Ordinance.
(1)Registrar shall scrutinize an application received under rule 4 and satisfy himself whether all the required information has been supplied in the application.(2)Registrar shall examine the Memorandum and the bye-laws of the applicant Association and decide whether the Memorandum and the bye-laws are in accordance with the provisions of the Ordinance.(3)Where the Registrar is satisfied that the application is in order, he shall require the applicant Association to deposit the fee for registration, if not already deposited.(4)After ensuring that the application is complete in all respects and in accordance with the provisions of the Ordinance, the Registrar shall register the applicant Association as well as its Memorandum and bye laws and issue a duly numbered Certificate of Registration in Form IV.(5)After scrutiny of application, if the Registrar finds the,application to be incomplete, or not in accordance with the provisions of the Ordinance, he shall inform the applicant Association through a notice about such infirmities and require it to remedy the objections within fifteen days.(6)On receipt of the notice under sub-rule (5), the applicant association may appear through an authorised person, on the day fixed, before the Registrar and shall rectify the deficiencies pointed out in the notice within the time specified in the notice.(7)Where the application is not in accordance with the provisions of the Ordinance even after an opportunity has been provided by the Registrar under sub-rule (5). he may reject the application.(8)If the applicant Association, in compliance of the notice issued under sub-rule (5), rectifies the deficiencies pointed out in the notice or any other deficiencies and if the Registrar is satisfied that the application is in accordance with the provisions of the Ordinance, he may register the Association together with its bye-laws and issue a duly numbered Certificate of Registration.
