Section 14 in Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005
14. Voting right.
(1)Every member of a Primary Sports Body Shall have the right to cast one vote in the election of its Executive Body.(2)Each affiliated Primary Sports Body shall have the right to cast one vote on behalf of that Primary Sports Body for the election of the Executive Body of a District Level Sports Association.(3)Each affiliated District Level Sports Association shall have the right to cast one vote on behalf of that District Level Sports Association for the election of the Executive Body of a State Level Sports Association.(4)No individual member shall have a right to cast vote for the election of the Executive Body of a District Level Sports Association or a State Level Sports Association.(5)Procedure for determining the authorisation of persons for the purpose of casting a vote on behalf of a Sports Association may be as prescribed in the Bye-laws of a Sports Association.
