Section 8(2) in Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005
(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.
