Section 26(3) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Ordinance, 2004
(3)After the amendment in bye-laws, fresh elections shall be held within thirty days of such amendment in the cases where(a)such an amendment has been made after superseding the earlier elected Executive Body.(b)earlier elected Executive Body has bed elected by a voting collegiums which comprised members' other than those provided under this Ordinance:Provided that the voting collegiums and eligibility of persons for contesting elections shall be determined on the basis of sub-section (4).
