Section 26(4) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Ordinance, 2004
(4)Notwithstanding anything contained in this Ordinance, at the commencement of this Ordinance, the office Bearers of the Executive Bodies of various State Level Sports Association 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 Association listed in Schedule 'B' of the Ordinance, 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 based on such return on the date of commencement of this Ordinance.(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 the Ordinance.
