Section 26(3) in Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005
(3)After the amendment in bye-laws, fresh elections shall be held within thirty days of such amendment in the cases where,-(a)such an amendment has been made after superseding the earlier elected Executive Body.(b)earlier elected Executive Body has been elected by a voting collegiums which comprised members other than those provided under this Act :Provided that the voting collegiums and eligibility of elected persons for contesting elections of their affiliating Associations shall be determined on the basis of sub-section (4).
