Section 10 in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
10. Recognition to already registered Association undertaking games or sports activity in the State.
(1)A Sports Association already registered under the Societies Act shall be entitled to exercise its opinion to be registered under the Ordinance.(2)A Sports Association wishing to get itself so registered under the Ordinance, shall submit an application in Form I to the Registrar within thirty days from the commencement of the Ordinance after having amended its bye-laws in accordance with the provisions of the Ordinance.(3)The application for registration submitted under sub-rule (1) shall be appended with the documents listed in Schedule A of the Ordinance.(4)The Registrar shall, after receiving the application under sub-rule (1), follow the same procedure as specified in rule 5.
