Section 24(1) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Ordinance, 2004
(1)After holding an inquiry the Registrar, after an opportunity of being heard to the affected Sports Association may-(a)appoint an Ad-hoc Executive Committee and cause to hold fresh elections of the Executive Body within three months;(b)in the case of misappropriation of funds, take action in accordance with law.
