Section 6(2) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
(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.
