Section 23 in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Ordinance, 2004
23. Inquiry.
(1)The Registrar may, -(a)on the request of a State Level Sports Association or(b)on the request of not less than one tenth of the total members of a Sports Association, or(c)on his own motion,hold an enquiry, either himself or by a person duly authorised by him.(2)The Registrar or the person authorised by him shall, for the purpose of any inquiry, have all the powers to inspect records, direct production and take copy of any document of the concerned Sports Association for the purpose of the enquiry.
