Section 6 in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
6. Special Procedure of dealing of applications of already registered Associations.
(1)If the existing Constitution and bye-laws of a Sports Association already registered under the Societies Act are not in conformity with the Ordinance, the Association shall before making the application under rule 4(1) shall amend them by a Special Resolution and bring them in accordance with the provisions of the Ordinance.(2)After adopting a Special resolution for amendment of the bye-laws, a proposal for registration of such an amendment shall be sent to the Registrar immediately and shall be accompanied with the following documents, namely:-(a)The existing set of bye-laws;(b)A comparative statement of the provisions sought to be amended;(c)Three copies of the bye-laws as it appears after the amendment, each signed by all the office Bearers.(d)A certificate signed by the office Bearers to the effect that the proposed amendment is an exact copy of the Special Resolution.(3)If the amended bye-laws are in accordance with the provisions of the Ordinance, the Registrar may register the Association as well as its Memorandum and bye-laws and issue a certificate thereof in form IV-A without asking for confirmation of the minutes in a subsequent meeting of the General Body. Once the Association has been registered on the basis of bye-laws amended through a properly adopted Special Resolution in accordance with the provisions of the Ordinance, these bye-laws can be modified only through another Special Resolution.(4)If the Registrar finds that the bye-laws have not been amended in accordance with the provisions of the Ordinance, he may reject the amendment(s) and take action in accordance with the provisions of the Ordinance.Chapter-III Constitution and Bye-laws
