Section 4 in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Ordinance, 2004
4. Registrar.
(1)The Registrar of co-operative Societies for the State shall be the Registrar for the purposes of this Ordinance, and he may obtain the assistance of the Rajasthan State Sports Council for discharge of his functions under the provisions of this Ordinance.(2)The Government may, by general or special order and subject to such conditions as it may think fit to impose, confer on any officer the power to perform the duties of Registrar under this Ordinance.(3)The Registrar may, by general or special order and subject to such conditions as he may think fit to impose, delegate all or any of his powers of functions under this Ordinance to an officer subordinate to him.(4)The officer to be appointed under sub-section (2) and (3) above shall not be below the Rank of a Junior Scale officer of Rajasthan co-operative Services or equivalent.
