Section 11(3) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
(3)Such an Election officer shall be transparently independent, shall not have ever accepted any fee, remuneration or assignment from the Association and shall not be a voting or non-voting member of the Association or any of its affiliated units and must possess experience of conducting elections of either a co-operative body, a Municipal or Panchayat Institution or any other Constitutional Body.
