Section 11(7) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
(7)On a representation being made to him. if the Registrar is satisfied at any stage after the issue of notice of elections that the appointment of the Election officer is not in accordance with sub-rule (3), the Registrar may cancel the appointment and appoint an officer subordinate to him to act as the Election officer. Similarly, if the venue of an election is in contravention of sub-rule (6), the Registrar, on being satisfied on the basis of a representation made to him, may change the venue.
