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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(c) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004

(c)"Election officer" means a person who has not accepted any fee, remuneration, engagement or assignment or is not associated with the person who has accepted such fee, remuneration, assignment or engagement from the Association seeking to appoint him and shall not be a voting or non-voting member of the Association or any of its affiliated units and must be transparently independent and possess experience of conducting elections of either a co-operative body, a Municipal or Panchayat Institution or any other Constitutional Body;