Section 8 in Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005
8. Bye-Laws.
(1)Subject to the provisions of this Act, every Sports Association which seeks registration under this Act shall make, amongst other things, the following provisions in its bye-laws:-(a)Executive Body of the Sports Association shall be elected in a democratic manner in periodical elections.(b)Elections of the Executive Body shall be held at least once in every four years.(c)District Level Associations shall make provisions to abide by those decisions or directions of the concerned State Level Sports Association, which are in consonance with the provisions of this Act.(d)Provisions to encourage the Sports and Sports persons of every section of society without any discrimination.(2)Every Sports Association shall incorporate a procedure for elections in its bye-laws, which shall, among other provisions, comprise the following:-(a)Provision of an independent election officer.(b)Publication of a voters list before issue of notice of elections.(c)Minimum 21 days' notice for election, issued under the name and seal of the Secretary of the Association accompanied by the audited accounts for the previous year and valid voters list.(d)Provision for receiving nominations at least 3 days in advance.(e)Provision for holding elections by Secret Ballot.(3)Subject to the provisions of sub-section (4), every amendment in the bye-laws shall be passed by a Special Resolution and shall be approved and registered by the Registrar under the provisions of this Act.(4)If the Registrar is of the opinion that the proposed amendment is not in accordance with the provisions of this Act, he may return the proposed amendment along with the reasons to the Sports Association for reconsidering the same. The Sports Association shall, thereafter, reconsider the proposed amendment and may resubmit fresh proposed amendments to the Registrar after bringing it in accordance with the provisions of this Act and after meeting the objections made. Thereafter the Registrar shall either approve or disapprove the proposed amendment and communicate his order with reasons to the concerned Sports Association.
