Section 37 in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Ordinance, 2004
37. Insertion of Section 18-A, Rajasthan Act No. 28 of 1958.
- After the existing section 18 of the Rajasthan Societies Registration Act, 1958 (Act No. 28 of 1958), the following new section shall be inserted namely: -"18A. Power of Registrar to refuse or to cancel the registration of certain Societies. - (1) The Registrar shall refuse to register-(a)a Society under Section 3, or(b)the change of name made under section 12-A,if the main activities of the Society include sports and the expression Rajasthan or the name of any district as a part of the proposed name of the Society.(2)If the name of a society registered before the commencement of the Rajasthan Sports Associations (Registration, Recognition and Regulation) Ordinance, 2004 contains as part of its name the expression "Rajasthan" or the name of any District of the State or its part, such Society shall amend its name to remove Rajasthan or, as the case may be, the name of the district from the registered name of the society within thirty days from such commencement.(3)If any society fails to comply with the provisions of sub-section (2), the Registrar shall, after giving an opportunity of hearing to such society, cancel the registration of such society.(4)Cancellation of registration under sub-section (3) shall operate as if the members of such society have resolved to dissolve the society and the provisions of this Act shall apply accordingly."
