Section 16 in Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005
16. Conciliation and Arbitration.
(1)If any dispute arises touching the constitution, management activity, election or claim to affiliation of any Sports Association, the same shall be resolved through conciliation and arbitration.(2)The Arbitration and Conciliation Act, 1996 (Central Act No. 26 of 1996), as amended from time to time, shall apply to the conciliation and arbitration proceedings referred under sub-section (1).
