Rajasthan act 4 of 2005 : The RAJASTHAN SPORTS (REGISTRATION, RECOGNITION AND REGULATION OF ASSOCIATIONS) ACT, 2005

Date: 12 Mar 2005

Department

Department of Cooperative Department

Enforcement Date

13 Mar 2005

PDF

~TRTSReTARTS RAJBIL/2000/1717

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Fifty-sixth Year ofthe Republic of India, as follows:-

77 (26) TRE Wawa, Arh 14, 2005 art 4 (&)

LAW (LEGISLATIVE DRAFTING) DE?ARTMENT (Group-i)

NOTIFICATION Jaipur, March 14, 2005

No. F. 2(9)Vidhi/2/2005.-In pursuance of clause (3) of

Article 348 of the Constitution of India, the Governor is pleased to

authorise the publication in the Rajasthan Gazette, of the following

translation in the English language of the Rajasthan Krida

(Sangamon Ka_ Registrikaran, Manyata Aur Viniyaman)

Adhiniyam, 2005 (2005 Ka Adhiniyam Sankhyank 4):-

(Authorised English Translation)

THE RAJASTHAN SPORTS(REGISTRATION,

RECOGNITION AND REGULATION OF . -—

ASSOCIATIONS) ACT, 2005

(Act No. 46f2005)

[Received the assent of the Governor on the 13" March, 20051

An Act

to provide for registration, recognition and regulation of

Sports Associations and to facilitate and regulate the

activities and affairs ofthe Sports Associations in the State of

Rajasthan -and also to. provide for recognition and

regularization ofthe right to represent the State ofRajasthan

and the various Revenue Districts in the State.

Be it enacted by the Rajasthan State Legislature in the’

CHAPTER-I

; PRELIMINARY 1. Short title, commencement and extent.- (1) This

Act may be called The Rajastian Sports (Registration,

Recognition and Regulation of Associations) Act, 2005.

(2) It extends to the whole ofthe State of Rajasthan.

: 26

Fifty-sixth“ Year of the Republic of India, as follows:— 77 (26) W WEI-Era; mil i4, 2005 WI 4 (as) LAW (LEGISLATIVE DRAFTING) DE?ARTMENT (Group-II) NOTIFICATION Jaipur, March 14, 2005 No. F. 2(9)Vidhi/2/2005.-In pursuance of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to authorise the publication'in the Rajasthan Gazette, of the following translation in the English language of the Rajasthan Krida (Sangamon Ka Registrikaran, Manyata Aur Viniyaman) Adhiniyam, 2005 (2005 Ka Adhiniyam Sankhyank 4):- (Authorised English Translation) THE RAJASTHAN SPORTS (REGISTRATION, RECOGNITION AND REGULATION OF . 4*- ASSOCIATIONS) ACT, 2035 0 (Act No. 4%! 2005) [Received the assent of the Governor on the 13'"I March, 2005} An Act to provide for registration, recognition and regulation of Sports Associations and to facilitate and regulate the activities and aﬂairs of the Sports Associations in the State of Rajasthan and also to _ provide for recognition and regularization of the right to represent the State of Rajasthan and the various Revenue Districts in the State. ' Be it enacted by the Rajasthan State Legislature in the‘ em- CHAPTER — I A. .. 1 PRELIMINARY , 1. Short title, canteen/“meet and extent.— (1) This Act may be called The liajasiiaan Sports (Registration, Recognition and Regulation of Associations) Act, 2005. (2) It extends to the whole of the State of Rajasthan. ’ 26

aT 4 (@) ISA WI T, Ard 14, 2008

TI GP.

(3) it shall be deemed to have come into force on

and

from 18th August, 2004 .

' 9. Definitions— In t his Act, unless the co

ntext

otherwise requires, - =

(a)

(b)

(ay

(e)

"Adhoc Executive Comm ittee" means. an

Executive Body, whic h is temporarily

entrusted with the manage ment of the affairs

of a Sports Association by the Registrar under

sections 24 and 26 of this Act;

"affiliation" meatis es tablishment of a

relationship for the purpos e of achieving the

objectives of this Act;

"Annual General Meeting" means ‘the annual

meeting of the General Bo dy of a Sports

Association;

"Certificate of Affiliation” means the

document issued by the Raja sthan State Sports

Council, a State Level Sport s Association or a

District Level Sports As sociation while

granting affiliation under t he provisions of

this Act and shall include a letter ofaffiliation

issued by the Rajasthan Olym pic Association;

“District” means a revenue district in the State

of Rajasthan;

"District Level Sports Associa tion" means a

sports unit, which repre sents a Revenue

District, in a particular game or sports and is

duly affiliated to the concerned District Sports:

Council, State Level Sports Association and

District Olympic Association and whose

affiliating State Level Sports Ass ociation has

applied for registration to theRe gistrar;

, am 4 tie) W amt—1m, met 14. 2005 77 27) 3) It shall be deemed to have come into force on and. from 18th August, 2004. , , 2. Deﬁnitions.— In this Act, unless the context otherwise requires, - i (a) (b) (C) rd)“ (6) "Adhoc Executive Committee" means an Executive Body, which is temporarily entrusted with the'management of the affairs of a Sports Association by the Registrar under sections 24 and 26 of this Act; "afﬁliation“ means establishment of a relationship for the purpose of achieving the objectives of- this Act; "Annual General Meeting" meansthe annual meeting of the General Body of a Sports Association; "Certiﬁcate of Afﬁliation” means the document issued by the Rajasthan State Sports Council, a State Level Sports Association or a District Level Sports Association while granting afﬁliation ‘under the provisions of this Act and shall include a letter of afﬁliation issued by the Rajasthan Olympic Association; “District.” means a revenue district in the State 0 f Raj asthan; "District Level Sports Association" means a sports unit, which represents a Revenue District, in a particular game or sports and is duly afﬁliated to the Concerned District Sports- Council, State Level Sports Association and District Olympic Association and whose afﬁliating State Level Sports Association has applied for registration to the Registrar; 27

7128) ssSRT WIS, AT 14, 2005 art 4 (®)

(g) “District Sports Council” means a Council

operating in a Revenue District under the control of the Rajasthan State Sports Council;

(h) "election" méans election of the Executive Body of a Sports Association;

(i) "Executive Body" means a group of duly elected persons who manage and control! the

affairs of a Sports Association, by whatever name such body may be called;

(j) "Extraerdinary General Meeting" means a special meeting of the General Body of a Sports Association other than .an- Annual _ General Meeting; —

(k) "General Body" means the body of all voting and non-voting members of a Sports Association:

(1) "Government" means the Government of the —

State of Rajasthan:

(m) “Observer” means a person appointed by the Registrar, the Rajasthan State Sports Council,

a District Sports Council or a Sports Association for monitoring of elections or any other proceedings of a Sports Association in

accordance with the provisions of this Act;

(n) “Office Bearer" means any person who holds . the post of the President, Secretary 05 Treasurer in the Executive Body of a Sports

Association;

(o) "Primary Sports Body" means a sports unit operating in a revenue district which is neither

a State Level Sports Association nora.District Level Sports Association and is working at sub-division or tehsil or city or village level

7112st were! Nissan? 14. 202a WT 4 (25) (g) “District Sports Council” means a Council operating in a Revenue District under the control of the Rajasthan State Sports Council; (h) "election" means election of the Executive Body of a Sports Association; (i) "Executive Body" means a group of duiy elected persons who manage and control the ‘ affairs of a Sports Association, by whatever name such body may be called; 0) "Extraordinary :(ieneral Meeting" means a special meeting of the General Body of a Sports Association other {liar} an Annual General Meeting; ' ~ (k) "General Body" means the body of all voting and non—voting members ‘ of a Sports Association; (1) "Government" means the Government of the ‘ State of Rajasthan; (m) “Observer” means a person appointed by the RegiStrar, the Rajasthan State Sports Council, a District Sports Council or a Sports Association for monitoring of elections or any other proceedings of a Sports Association in accordance With the provisions of this Act; (n) "Ofﬁce Bearer" means, any person who holds \ 7 the post of the Presidentt Secretary fir—K i Treasurer in the Executive Body of a Sports Association; (0) "Primary Sports Body" means a sports unit operating in a revenue district which is neither a State Level Sports Association nor a-District Level Sports Association and is working at sub-division or tehsil or city or village level 28

aT 4 (@) waren we, Aref 14, 2008 = 279)

(p)

(a)

(r)

(t).

and is constituted by individuals and is affiliated to a District Level Sports

_ Association;

"Rajasthan Olympic Association" means the Association constituted for the purposes of representation of the State of Rajasthan in the National games and which is recognised as such by the Indian Olympic Association and is duly affiliated to thie Rajasthan State Sports Council: "Rajasthan State Sports Council" means the Council registered under the Rajasthe;; Societies Registration Act, 1958 (Act No. 28 of 1958) bearing Registration No. 93 /Jaipur/69-70;

"Registrar" means the Registrar referred to in section 4 of the Rajasthan Co-operative Societies Act, 2001 (Act No. 16 of 2002) to perform the functions of the Registrar and includes any person appointed to assist the Registrar when exercising all or any of the powers of the Registrar;

"Regulations" means regulations framed by the Executive Body of a Sports Association in the matter of conducting tournaments, coaching, training, Umpire's clinic or any other matter not covered under the bye-laws;

“Special Resolution” means a_ resolution passed by two-third majority of members present and voting in a General Body meeting, the minutes of which meeting are recorded and signed by the Office Bearers and attested by the Observer, if any, presence of at least half of the total number .of voters shall constitute a quorum for this purpose;

(p) (q) (r) (S) (1), W Wit—H Engages ' 31129) and is constituted, by individuals and is affiliated to a District Level Sports , Association; "Rajasthan Olympic Association" means the Association constituted for the purposes of representation of the State of Rajasthan in the National games and which is recognised as such by the inalian Olympic Association and is duly affiliated to the Rajasthan State Sports Council; "Rajasthan State Sports Council" means the .Council registered under the Rajasthag’; Societies Registration Act, 1958 (Act No. 28 of 1958) hearing Registration No. 93 /.iaipur/69 70; "Registrar" means the Registrar referred to in section 4 of the Rajasthan Co-operative Societies Act, 2001' (Act No. 16 of 2002) to perform the functions of the Registrar and includes any person appointed to assist the Registrar when exercising all or any of the powers of the Registrar; "Regulations" means regulations framed by the Executive Body of a Sports Association in the matter of conducting tournaments, coaching, training, Umpire's clinic or any other matter not covered under the bye—laws; “Special Resolution" means a resolution passed by tWo-third majority of members present and voting 1n a General Body meeting, the minutes of which meeting are reCorded and signed by the Ofﬁce Bearers and attested by the Observer, if any, presence of at least half of the total number of voters shall constitute a quorum for this purpose; 29 VA

71.30) Wes Wa-Us, Are 14, 2005 art4 ()

(u) "Sports Association" means a State Level

Sporis Association, District Level Sports Association or a Primary Sports Body

constituted to promote sports and games in the State; ,

(v) . "State Levei Sports Association” means an elected representative body of District Level

Sports Associations, for particular game or sports in the State which is duly affiliated to

the Rajasthan State Sports. Council and.

affiliated to the Rajasthan Olympic

Association and being eligible under Schedule 'B', has applied for registration under.this Act

to the Registrar.

CHAPTER -II

REGISTRATION AND CONSTITUTION

3. Compulsory registration.-Every Sports

Association defined under this Act, other than a Primary

Ssorts Body, is required to be registered under the provisions

of this Act.

ie 4. Registrar.-(1) The Registrar of Co-operative

Societies for the State shall be the Registrar for the purposes

of this Act, and he may obtain the assistance of the Rajasthan

State Sports Council for discharge of his functionsunder the

provisions of this Act.

(2) The Government may, by general or special order

and subject to such conditions as it may think fit to impose,

confer on any officer the power to perform the duties of

- Registrar under this Act.

77 (30) (U) ‘ (v) W man-Tia, mil 14, 2005 um (25) "Sports Association" means a State Level Sports Association,‘ District _Level Sports Association or a Primary Sports Body constituted to promote sports and games in the _ State; ."State Level Sports Association” means an elected representative body of District Level Sports Associations, for‘particular game or sports in the State which is duly afﬁliated to the .Rajasthan State Sports. Council and, afﬁliated » to the Rajasthan Olympic Association and being eligible under Schedule 'B', has applied for registration underithis Act to the Registrar. CHAPTER —II ‘ REGISTRATION AND CONSTITUTION 3. Compulsory registration.—Every Sports Association deﬁned under this Act, other than a Primary Sports Body, is required to be registered under the provisions of this Act. , . 4. Registrar.-‘(l) The Registrar of Co-operative Societies for the State shall be the Registrar for the purposes of this Act, and he may obtain the assistance of theRajasthan State Sports Council for discharge of his functionsx‘under the provisions of this Act. (2) The Government may, by general or special order and subject to such conditions as it may think ﬁt to impose, confer on any ofﬁcer the power to perform the duties of - Registrar under this Act. 30

art 4 (®) WER WaA-VA, Are 14, 2005 77 (1)

(3) The Registrar may, by general or special order and subject to such conditions as he may think fit to impose, delegate all or any of his powers or functions under this Act to an officer subordinate to him.

(4) The officer to be appointed under sub-sections (2) and (3) above'shall not be below the Rank of a Junior Scale Officer of Rajasthan Co-operative Services or equivalent.

5. Application for Registration of Sports Associations.- (1) A State Level Sports Association enlisted in Schedule ‘B’ and any other future State Level Sports Association for a game or sports not presently covered by Schedule ‘B’ and added to the Schedule 'B' under the nrevisions of this Act and its affiliated District Level Sports Associations shall apply for registration of the Association, stating therein the name, address, area represented, game or sports represented by the .Sports Association and with complete details of the Executive Body and accompanied . with the documents specified in Schedule 'A'. ;

(2) A District Level Sports Association may be permitted a time of upto nine months for making an application for registration after its affiliating State Level Sports Association has received the Certificate of Registration.

(3) Registration fee of rupees two hundred fifty or such other fee as may be re-determined and_ notified by the Government from time to time shall be chargeable for registration.

6. Registration of Sports Associations. — (1) After the Registrar is satisfied that the proposed Sports Association complies with the provisions of this Act, he may, within thirty days from the date of receipt of application, register the’

(4 WW 4 (25) W “oer—Era, arr—z? 14, 2005 77 (31) (3) The Registrar may, by general or special order and subject to such conditions as he may think ﬁt to impose, delegate all or any of his powers or functions under this Act to an ofﬁcer subordinate to him. (4) 'The ofﬁcer to be appointed under sub-sections (2) and (3) above'shall not be below the Rank of a Junior Scale Ofﬁcer of Rajasthan Co-operativc Services or equivalent. > 5. Application for Registration of Sports Associations.- (1) A State Level Sports Association enlisted in Schedule ‘B’ and’any other‘future State'Level Sports Association for a game or sports not presently covered by Sched‘iile ‘B’ and added to the Schedule 'B' under the provisions of this Act and its afﬁliated District Level Sports Associations shall apply for registration of the Association, stating therein the name, address, area represented, game or sports represented by the .Sports Association and With complete details of the Executive Body and accompanied , with the documents speciﬁed in Schedule 'A'. (2) A District Level Sports Association may be permitted a time of upto nine months for making an application for registration after its afﬁliatingState Level Sports ‘Association has received the Certiﬁcate of Registration. - ' (3) Registration fee of rupees two hundred ﬁfty or such other fee as may be re—determined and notiﬁed by the Government from time to time shall be chargeable for registration. 6. Registration of Sports Associationst — ( 1) After the Registrar is satisﬁed that the proposed Sports Association complies with the provisions of this Act, he may, within thirty days from the date of receipt of application, register the“ 3] riilll.

1732) Waren wei-wa,wl14, 2005 aT4(®)

Sports Association together with its bye -laws dnd ‘issue a

certificate thereof under his hand and seal .

(2) If the Registrar finds that the r equirement of

sub-section (1) is not satisfied, he may, af ter givinga fifieen

days’ notice to. the applicant and an op portunity of being

heard, pass appropriate order. tg . ‘

7, Framing of- Constitution of a. Sports

Association. - Subject to the provisio ns of this Act, every

Sports Association shall frame its Constit ution which shall

consist of the following:-

(a) Part 'A' - Memorandum containing it s aims ===

-and objectives and area of operation;

(b) Part 'B'— Bye-Laws.

8. Bye-laws.- (1) Subject to the srovisi onsof this Act,

every Sports Association which seeks reg istration under this

Act shall make, amongst other. th ings, the following

provisions in its bye-laws:- :

(a) Executive Body of the Sports Associatio n

shall be elected in a democratic manne r in

periodical elections; ;

(b) elections of the Executive Body sh all be

held atleast once in every four years,

provisions to abide by those decisions or -~

directions of the conceraed “State L evel |

Sports Association, which are i} conso nance

with the provisions of this Act:

(d) provisions to encourage the sports an d sports

persons of every section of society wit hout

any discrimination.

11:32), ﬂittiminﬂsﬁﬁ—W Fiﬁ.14., 299§,4,,i_i3is,itn) Sports Association together with its bye-laws and issue a certiﬁcate thereof under his hand and seal. (2) If the Registrar ﬁnds that the requirement of sub=section (1) is not satisﬁed. he may, after giving a ﬁfteen days' notice to, the applicant and an opportunity of being heard, pass appropriate order. ' , , . 7. Framing ot‘ ~ Constitntion of a , Sports Association. - Subject to the provisions of this Act, every Sports Association shall frame its Constitution which shall consist of the following:- , (a) Part 'A' — Memorandum containing its aims and objectives and area of operation; (b) Part *B'*— Bye-Laws, 8. Bye-laws.- (1) Subject to the provisions of this Act, every Sports Association which seeks registration under this Act shall make, amongst other. things, the following provisions in its bye-laws:- - (3) Executive Body of the Sports Association shall be elected in a democratic manner in periodical eiections; 7 , . (b) elections of the Executive Body shall be held atleast once in every four years; (c) District Level Associations shall make provisions to abide by. those decisions elude, :' directions of the concerned‘State Level ’ Sports AssOciation, which are in consonance“ with the provisions of this Act; ((1) provisions to encourage the sports and sports persons of every section of society Without any discrimination. Ib=\t

am 4 (@) _-UeRUM WsI-Ts, AA 14, 2005 77(33)

(2) Every Sports Association shall ‘incorporate a

procedure for elections in its bye-laws, which shall, among

other provisions, comprise the following:-

(a) provision of an independent electionofficer;

(b) publication of a voters' list before issue of

notice of elections; ;

election, issued under the name and seal of

the Secretary of the Association

accompanied by the audited accounts for the.

ysevious year and valid voters' list;

_(d) provision for receiving nominations at least

three days in advance;

~ (e) provision for holding elections by Secret

Ballot. .

(3) Subject to the provisions of sub-section(4), every

amendment in the bye-laws. shall be passed by a Special

Resolution and shall be approved and registered by the

Registrar under the provisions of this Act.

.(4) If the Registrar is of the opinion that the proposed .

amendment is not in accordance with the provisions of this

Act; he may return the proposed amendment along with the

reasons to the Sports Association for reconsidering the same. The Sports Association shall, thereafter, reconsider the

proposed amendment and may resubmit fresh proposed

amendments to the: Registrar after bringing it in accordance

with the provisions of this Act and after meeting the

_ _< objections made. Thereafter the Registrar shall either approve or disapprove_the proposed amendment and communicate his

order with reasons to the concerned Sports Association.

9. Membership of a Sports Association. -(1) A District Level Sports Association registered under this Act, shall be a member of the concerned State Level Sports

Association.

35°

'HT'T 4 (25) W Ila—war, mi? 14, 2005 77133) (2) Every Sports Association shall ”inQOrporate‘ a procedure for elections in its bye-laws, Which shall, amdng other provisions, comprise the following:— . (a) provision of an independent election ofﬁcer; (b) publication of a voters' list before issue of notice of elections; ' (c) minimum twenty one days’ notice for V election, issued under the name and seal of the Secretary of the Association accompanied by the audited accounts for the- r,revious year and valid voters' list; ' , (d) provision for receiving nominations at least three days in advance; c (e) provision for holding elections by Secret Ballot. , (3) Subject to the provisions of sub-section(4), every amendment in the bye-laws. shall be passed by a Special Resolution and shall be approved and registered by the Registrar under the provisions of this Act. .(4) If the Registrar is of the opinion that the proposed . ‘ amendment is not in accordance with the provisions of this Act, he may return the proposed amendment along with the reasons to the Sports Association for reconsidering the same. The Sports "Association shall, thereafter, reconsider the proposed amendment and may resubmit fresh prOpdsed amendments to the Registrar after bringing it in accordance with - the provisions of this Act 'and after meeting the V _._A objections made. Thereafter the Registrar shall either approve ‘ 3r disapprovejhe proposed amendment and communicate his order with reasons to the concerned Sports Association. 9. Membership of a Sports Association. - (l) A District Level Sports Association registered under this Act, shall-be a member of the concerned State Level Sports Association. ‘33‘ st r523-

t s

7784) URI WAI-T, ATA 14, 2005 arr 4 (&)

Q)A Primary Sports Body shali be a member of the

concerned District Level Sports Association.

(3) Subjectto the provisions of this Act. any addition, —

‘deletion or change in membership can be made only at a

General Body meeting of a Sports Association.

: (4) A Sports Association may ptescribe conditions and

procedure of granting membership in its bye-laws.

10. Minimum requirement ofconstituting a Sports

Association. — (1) A State Level Sports Association shall be

constituted by a minimum of six District Level Sports

Associations. :

(2) A District Level Sports Association shall be

constituted by a minimum of three Primary Sports Bodies.

(3) A Primary Sports Body shail be constituted by a

_ minimum of seven individuals. —

11. Composition of the Executive Body. - There shall

be a minimum of five and a maximum of twenty ‘one |

members including the Office Bearers in the Executive Body

of a Sports Association.

12. Rajastzan Olympic Association and District

Olympic Association. - (1) Notwithstanding anything

contained in this Act, the Rajasthan Olympic Association

shall be given affiliation by the Rajasthan State Sports _

Council, and shall be considered as a State Level Sports”

Association andshall give affiliation to the State Level Sports

Associations registered under this Act for the games or sports

recognised for partic n in the Olympic Games, Asian

Games or Commone cali Games. and for the purposes of

representing the State of Rajasthan in the National Games or

any other events conducted by the Indian Olympic

Association.

LN.) 77 (341 W sits—n31, Inst 14, 2005 ' 11111 4 (e)- (2) A Primary Sports Body shali be a member of the concerned District Levei Sports Aesociation. (3) Subject to the provisions of this Act any addition, deletion or change in membership can be made only at a General Body meeting of a Sports Association (4) A Sports Association may prescribe conditions and procedure of granting membership in its bye—laws. '10. Minimum reqnirement of constituting a Sports Association. - (1.) A State Level Sports Association shall be constituted by a minimum of six District Level Sports Associations. ,A-‘t (2) A District Level Sports Association shall be constituted by a minimum of three Primary Sports Bodies. (3) A Primary Sports Body shall be constituted by a 7 minimum of seven individuals. :1 Composition of the Executive 311113;— There shall be a minimum of five and a maximum of twenty one . members including the foiCe Bearers in the Executive Body of a Sports Association ~12 Rajastiinn Sigisnpic Association and District ' Olympic Association (1) Notwithstanding anything contained in this Act the Rajasthan Olympic Association shall be- given afﬁliation by the Rajasthan State Sports J Council, and shall be considered as a State Level Sports Association and shall give afﬁliation to the State Level Sports Associations registered. 111. 111:1 this A ct for the games 01 sports recognised for 11111111 11 111 £111: Qiyinpie Games, Asian ﬂames or Commomc 1111111111 and for the purposes of representing the State 111 Rajasthan 1n the National Games or any other events conducted by the Indian Olympic Association 34

any 4 (@) VSR WI—-9, Ale 14, 2005 77 G5)

(2) District Olympic Associations. shall affiliate the

District Level Sports Associations registered under this Act.

(3) TheRajasthan Olympic Association or any of its

affiliated bodies may perform any other task relating to sports

which the Government of Rajasthan or Rajasthan State Sports

Council may entrust itwith.

(4) The Rajasthan Olympic Association and its

constituent District Olympic Associations shall issue letters of affiliation to the registered Sports Associations falling under the sub-section (1) and sub-section (2) within thirty days of

_ «.the application made by such an Association. ae

~~,

CHAPTER - Il

“ELECTIONS

13. Elections.- (1) Election of the Executive Body of a Sta> Level Sports Association shall be heldin the presence .

- of an. Observer of the Rajasthan State Sports Council. Election of the Executive Body of a District Level Sports Association shall be held in the presence of Observer of its

State Level Sports Association and Observer of the District — Sports Council.

(2) On conclusion of the election of the Executive Body of a Sports Association; the election officer shallissue a

_certificate, duly countersigned by the Observer(s) giving the .fiames and addresses of the elected members. Onissuance of

such certificatethe elected Executive Body shall take charge of the Sports Association. The election officer shall send the — copies of such certificate to the Registrar and the Rajasthan State oer Council. s

Sports Body shall have the right to cast one vote in the election ofits Executive Body.

35,

14. Voting right— (1). Every member of a Primary.

em 4 (35) W newt—a, mi 14, 2005 ' 77 (35) (2) District Olympic Associations, shall affiliate the District Level Sports Associations registered under this Act. (3) The Rajasthan Olympic Association or any of its affiliated bodies may perform any other task relating to sports which the Government of Rajasthan or Rajasthan State Sports Ceuncii may entrust it with. (4) The .Raiasthan Olympic Association and its constituent District Olympic Associations shall issue letters of afﬁiiation to the registered Sports Associations falling under the sub-section (1) and sub-section (2) within thirty days of , sthe application made by such an Association. A \, CHAi’TER .. 111 ELECTIONS . 13. Elections- (1) Election of the Executive Body of a Sta: Levei Sports Association shall be held 111 the presence , of an Observer of the Rajasthan State Sports Council. Electicn of the Executive Body of a District Levei Sports Association shalt be heid in the presence of Observer of its State Level Sports Association and Observer of the District ‘ Sports Council (2) On coneiusion of the election of the'Executive Body of a Sports Association, the election ofﬁcer shall Issue a ‘ eert1f catc duly countersigned by the Observer(s) giving the .mes and addresses of the elected members On Issuance of such certificate the elected Executive Body shall take charge of the Sports Association. The election ofﬁcer shall send the ' copies of such certiﬁcate to the, Registrar and the Rajasthan State Sports Council. .1 . 14. Voting right.— (1) Every member of a Primary, Sports Body shall have the right to cast one vote in the election of 1ts Executive Body. 35'

L a

I ‘e h

77.36) WRI Wa-Ts, Ard 14, 2005 art 4 ()

(2) Each affiliated Primary Sports Body shall have the right to cast one vote on behalf of that Primary Sports Body

for the election of the Executive Body of a District Level

Sports Association.

(3) Each affiliated District Level Sports Association shall have the right to cast one vote on behalf of that District Level Sports Association for the election of the Executive Body of a State Level Sports Association. z

(4) No individual member shall have a right to cast vote for theelection of the Executive Body of a District Level

Sports Association or a State Level Sports Association.

(5) Procedure for determining the authorisation of persons for the purpose of casting a vote on behalf of a Sports

Association may be as prescribed in the bye-laws of a Sports

Association.

15. Eligibility for contesting elections (1) All

individual members are eligible to contest the elections of a

Primary Sports Body.

(2) Elected Office Bearers of all affiliated Primary _ ‘Sports Bodies are eligible to contest the elections of a District . Level Sports Association.

(3) Elected Office Peares of all affiliated District

Level Sports Associations are eligible to contest the elections— of a State Level Sports Association. S

(4) Anyone contesting an election must possess the qualifications prescribed in Schedule ‘C’ of this Act on the

date of notification of the elections.

Lani; .‘ " ‘ 17_(36L W TIE—W, 111%? 14, 2005 am 4 (33 (2) Each afﬁliated Primary Sports Body shall have the right to cast one vote on behalf of that Primary Sports Body for the election of the Executive Body of a District Level Sports Association. (3) Each afﬁliated District Level Sports Association shall have the right to cast one vote on behalf of that District Level Sports Association for the election of the Executive Body of a State Level Sports Association. ~ “(4) No individual member shall have a right to cast vote for theelection of the Executive Body of a District Level Sports Association or a State Level Sports Association. 0~ (5) Procedure for determining the authbrisatien of persons for the purpose of casting a vote on behalf of a Sports Association may be as prescribed in the bye-laws of a Sports Association. 15. Eligibility for contesting elections.— (1) All individual members are eligible to contest the elections of a Primary Sports Body. ' (2) Elected Ofﬁce Bearers of all affiliated Primary _._-1.Sp‘orts Bodies are eligible to contest the elections of a District 4 ' Level Sports Association. (3) Elected Ofﬁce Bearers of all afﬁliated District Level Sports Associations are eligible to contest the elections , .of a State Level Sports Association. 1\ (4) Anyone contesting an election must possess the qualiﬁcations prescribed in Schedule ‘C’ of this Act on the date of notiﬁcation of the elections.

art 4 (®) eR WaT, Ard 14, 2005 77.37)

CHAPTER -IV

SETTLEMENT OF DISPU TES

16. Conciliation and Arbitrat ion.- (1) If any dispute

arises touching the constitu tion, management activity,

election or claim to affiliation of any Sports Association, the

same shall be resolved through conciliation and arbitration.

(2) . The Arbitration and Co nciliation ‘Act, 1996

(Central Act No. 26 of 1996) . as amended from time to t

ime,

shall apply to the conciliation and arbitration proceetiz.g°

referred under sub-section (1) .

ee CHAPTER - V

ACCOUNTS, AUDIT AND INSPECTI ON

17. Accounts. — Every Sports Ass ociation shall keep

its accounts up to date. :

18. Audit. - Every State Level Spor ts Association shall

get its accounts audited by a Chart ered Accountant and shall

make appropriate arrangement for auditing of accounts of its

affiliated District Level SportsAssoc iations.

19. Returns. - The statement of the audited accounts

shall be sent within six months of th e closing of the financial

_~year by the Primary Sports Body to its District Level Sports

Association, by the District Level S ports Association to its

State Level Sports Association; and b y the State Level Sports

Association to the Rajasthan State Spo rts Council.

20. Power to call for Records and Inspection.- (1)

The Registrar or the Rajasthan State S ports Council maycall

for any record of a Sports Association required for an enquiry

under this Act.

a a7

ELLE)“ W "oer—ta, writ 14, 2605 77 37) CHAPTER — 'IV SETTLEMENT OF DISPUTES l6. 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 ). CHAPTER — v ACCOUNTS, AUDIT AND INSPECTION 17. Accounts. — Every Sports Association shall keep its accounts up to date. 3 ‘ 18. Audit. - Every State Level Sports Association shall get its accounts audited by a Chartered Accountant and shall make appropriate arrangement for auditing of accounts of its afﬁliated District Level Sports Associations. 19. Returns. — The statement of the audited accounts shall be sent within six months of the closing of the ﬁnancial Aijear by the Primary Sports Body to its District Level Sports Association; by the District Level Sports Association to its State Level Sports Association; and by the State Level Sports Association to the Rajasthan State Sports Council. 20. Power to call for Records and Inspection.- (1) The Registrar or the Rajasthan State Sports Council may call for any record of a- Sports Association required for an enquiry under this Act. ;:w : 37

77G8) ss SRS WT—T,_ ATS 14, 2005 art 4 @)

(2) The State Level Sports Association may call for

any record of an affiliated District Level Sports Association

required for an enquiry under this Act..

CHAPTER- VI

DISAFFILIATION, INQUIRY AND DISQUALIFICATION

21. Disaffiliation- (1) A State Level Sports

Association may after giving due hearing, disaffiliate any

District Level Sports Association which has not fulfilled any

of theobligations laid down in the Chapter VIII of this Act

for two years in succession and inform theRegistrar, who -

may take appropriate action under section 24.

(2) The Rajasthan State ee Council may after

giving due hearing, disaffiliate any State Level Sports

Association which has not fulfilled anyofthe obligationslaid

down in the Chapter VIII of this Act for two years in.

succession and inform the Registrar,-who may take ~

appropriate action under section 24.

22. Grounds for Disqualification. - (1) A Sports Association shall be liable to action on any of the following

grounds: - :

(a) if the Sports Association fails to maintain accounts and submit the same under— section 19 or fails to produce the same | when called for inspection;

(b) if the Sports Association fails to hold elections in accordance with its bye-laws, or, as the case may be, when enjoined by

the provisions of Chapter VII; (c) if the Sports Association fails to carry out

its obligations under Chapter VIII;

17,138) n e. 1P1». \ (2) The State Level Sports Association may call for any record of an afﬁliated. District Level Sports Association required for an enquiry under this Act. _ CHAPTER — V1 DISAFFILIATION, INQUIRY AND DISQUALIFICATION 21. Disaffiliation.— (1) A State Level Sports Association may after giving due hearing, disafﬁliate any - District Level Sports Association which has not fulﬁlled any of the obligations laid down in the Chapter VIII of this Act for two years in succession and inform the Registrar, who 1 may take appropriate action under section 24 (2) The Rajasthan State Sports Council may after giving due hearing, 'disafﬁliate any State- Level Sports Association which has not fulﬁlled any of the obligations laid down in the Chapter VIII of this Act for tWo years in: succession and inform the Registrar, who may take ' appropriate action under section 24. 7 22. Grounds for Disqualiﬁcation. - (1) A Sports, Association shall be liable to action on any of the following grounds: - i (a) if the Sports Association fails to maintain accounts and submit the same ~under '- " section 19 or fails to produce‘ the same ~ when called for inspection; (b) if the Sports Association fails to hold elections in accordance with its bye-laws, ‘or, as the case may be, when enjoined by the provisions of Chapter VII; (0) if the Sports Association fails to carry out its obligations under Chapter VIII; '38 {a “161—21, rail 14,_ 2005 11111 4 (E5)

art 4) Wee WAGs, ANA 14, 2005 77 39)

(d) if the Sports Association or any of its

Office Bearers or any other member of the Executive Body misappropriates the funds for his persor.al gains or mismanages the affairs of the Sports Association to give undue benefit to any other person;

(e) if the Sports Association is disaffiliated under section 21.

(2) A State Level Sports Association may after giving opportunity of being heard, recommend to ihe Registrar that a District Level Sports Association affiliated to it may be disqualified if it —_

7 - (a) does not follow the directions of the State Level Sports Association in the matter of conducting tournaments and flouts its Regulations;

(b) does not pay the affiliation fee; (c) otherwise violates the provisions of its

own registered bye-laws.

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 |

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

9Ke t

21111 4 (é) , 4W YET—Til, trrii 14, 2005 77 (39‘) (d) if the Sports Association or any of its Ofﬁce Bearers or any other memberof the Executive Body misappropriates the funds for his persor al gains or mismanages the affairs of the Sports Association to give undue beneﬁt to any other person; (e) if the Sports Association is disaftiliated urider section 21 (2) A State Level Sports Association may after giving opportunity of being heard, recommend to the Registrar that a District Level Sports Association afﬁliated to it may be disqualiﬁed if it —— .. “"‘ (a) does not follow the directions of the State ' Level Sports Association in the matter of conducting tournaments and flouts its Regulations; (b) does not pay the afﬁliation fee; (c) otherwise violates the provisions of its own registered eye-laws. 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 l the total ”members of a Sports Association, or V (c) on his own motion, hold an enquiry, either himself or by a person duly authorised by hi (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 39 SW

71(40) ss SIRT -TS, ARA_ 14, 2005 art 4 (@)

document of thé concerned Sports Association for the

purpose of the enquiry.

24. Disqualification. - (1) After holding an inquiry the

Registrar, after giving an opportunity of being heard to the

affected Sports Association, may - -

(a) appoint an Adhoc Executive Committee and

cause to hold fresh elections of the

Executive Body within three months;

(b) in the case of misappropriation of funds,

take action in accordance with law. AY

(2) No existing OfficeBearer of a Sports Association

which is disqualified under sub-section (1) shall be permitted

to contest elections of any Sports Association for a period of

six years from the date of such disqualification.

25. Prohibition to represent or to use the name of

the State and Districts.— (1) No person or group of persons,

‘either individually or collectively shall represent or be

allowed to represent the State of Rajasthan in any games or

sports without being authorised by a State Level Sports

Association. =a

(2) No Sports Association shall be entitled to use the

description ‘Rajasthan’ or use the name of a District as part of

its name or undertake any Sports activity which results in

representing the State of Rajasthan or a District, as an—

affiliated unit of any National Federation;~Board, or

Association purporting to represent India, o: :n any other

manner whatsoever, unless such Sports Association is

registered as a State Level Sports Association or a District

Level Sports Association under this Act.

(3) Whoever contravenes the provisions of

sub-sections (13 and (2) above, shall, on conviction, be

MAOLDW W WEI—WEI, ﬂﬁi 14, 2005 am 4 (m) " document of the concerned Sports Association for the purpose of the enquiry. 24. Disqualiﬁcation. — (1) After holding an inquiry the Registrar, after giving an opportunity of being heard to the affected Sports Association, may - _ (a) appoint an Adhoc Executive Committee and ' cause to hold fresh elections of the Executive Body within three months; (b) in the case of misappropriation of funds, take action in accordance with law. (2) No existing Ofﬁce Bearer of a Sports Aéssociation which is disqualiﬁed under sub-section (1) shall be permitted to contest elections of any Sports Association for a period of six years from the date of such diSquaiiﬂcation. 25. Prohibition to represent or to use the name of the State and Districts.— (1) No person or group of persons, either individually or collectively shall represent or be allowed to represent the State of Rajasthan in any games or sports without being authorised by a State Level Sports Association. ' . (2) No Sports Association shall be entitled to use the description ‘Rajasthan’ or use the name of a District as part of its name or undertake any Sports activity which results in representing the State of Rajasthan or a District, as an”, afﬁliated unit of any National Federation’;"~Board, or Association. purporting to represent India, 01 in any other manner Whatsoever. unless such Sports Association is registered as a State Level Sports Association or a District Level Sports Association under this Act. (3) Whoever contravenes the provisions of sub-sections (if; and (2) above, shall, on conviction, be 40

art4 (6) URE wo, ar 14-2005.) 77(41)

punishable with imprisonment for a term not exceeding six

months or with fine or with both.

(4) No court shall take cognizance of any offence _ under this section, except upen complaint made in writing by

the Registrar or any officer authorised by him.

(5) The Registrar may, for the reasons recorded in

writing, compound any offence punishable under this section.

On composition of any offence under this section, no proceedings shall be taken or continued in respect of such olierice..

CHAPTER VII

<= TRANSITION

26. Recognition.- (1) Notwithstanding anything contained in this Act, an Association undertaking games or sports activities at State or District level and is already registered under The Rajasthan Societies Registration Act,

1958 (Act No. 28 of 1958) shall be entitled to opt to be registered and recognised under this Act and to receive a certificate thereof on application to the Registrar and within

thirty days from the date of commencement of this Act shall: amend its bye-laws to bring it in conformity with the provisions of this Act to the satisfaction of the Registrar and submit all the documents specified in Schedule ‘A’ of this Act.

(2) If-no such application is made within thirty days of the commencement of this Act or if the bye-laws of the Sports

Association covered under sub-section (1) are not brought in conformity with the provisions of this Act at the expiry of thirty days from the commencement of this Act, the

Executive Body ef the Sports Association shall be superseded by the Registrar and an Adhoc Executive Committee shall be appointed to manage the affairs of the Sports Association.

~ 441

inateltfmsﬁﬂa 31135,,33.2}259953,,,.,.-;"#711411 punishable with impris-Onm‘ent for a term net exceeding six months or with fine or with'both. (4) No court, shat! take cegnizaeee 0!? any offence , under this section, except upon complaint made in writing by the Registrar or any ofﬁcer authorised by him. (5) The Registrar may, for the reasons recorded in writing, compound any offence punishable under this section. On composition of any offence under this section, no proceedings shall be taken or continued in respect of such offence. ' , CHAPTER VII : TRANSITION 26. Recognition.- (1) Notwithstanding anything contained in this Act, an Association undertaking games or sports activities at State or District level and is already registered under The Rajasthan Societies Registration Act, 1958 (Act No. 28 of 1958) shall be entitled to opt to be registered and recognised under this Act and to receive a certificate thereof on application to the Registrar and within thirty ‘days from the date of commencement of this Act shall‘ amend its bye—laws to bring it in conformity with the provisions of this Act to the satisfaction of the Registrar and submit all the documents speciﬁed in Schedule ‘A’ of this Act. (2)1th such application is made within thirty days of the commencement of this Act or if the bye-laws of the Sports Association covered under sub-section (1) are not brought in conformity with the provisions of this Act at the expiry .of thirty days from the commencement of this Act, the Executive Body of the Sports Association shall be superseded by the Registrar and an AdhOc Executive Committee shall be appointed to manage the affairs of the Sports Association. “' 4l 55

TD) ee ee amt4 (®)

Such an Adhoc Executive Committee s hall call an

Extraordinary General Meeting and get amen ded bye-laws

approved within thirty days of taking char ge, apply for

registration under the provisions of this Act an d tien proceed

to conduct fresh elections.

(3) After the amendment in bye-laws, fresh e lections

shall be held within thirty days of such amen dment in the

cases where- :

(a) such an amendment has been made after

superseding the earlier elected Executive

Body;

(b) earlier elected Executive Body has been

elected by a voting colicgiums which

comprised members other than those

provided under this Act: °

Provided that the voting collegiums and eligibil ity of

’ elected persons for contesting elections of their affiliating

Associations shall be determined on the basis of sub-section

(4).. _ * (4) Notwithstanding anything contained in this

Act, at

the commencement of this Act, the elected Offi ce Bearers of

Se a

the. Executive Bodies of various State Level Sports _

Associations and District Level Sports Associati ons shall be

determined in the following manner for the purpose of

conducting any fresh elections under sub-section (3):-

(a) for the State Level Sports Associations~

listed in Schedule 'B' of this Act, on the

basis of the returns filed by the affiliated

State Level Sports Associations with the

Rajasthan State Sports: Council and the

record available with the Rajasthan State

: Sports Council either based~ on such

returns or on the basis of records of the

V 7_7.t42)___m WERE—W HEW ,.2.995. 31131 4. to) Such an Adhoc ExecutiVe Committee shall call/ an Extraordinary General Meeting and get amended hye-iaws approved within thirty days of taking charge. appiy for registration under the provisions of this Act and then proceed to conduct fresh elections. (3) After the amendment in bye-laws, fresh elections shall be held within thirty days of such amendment in the cases where- . (a) such an amendment has been made after superseding the earlier elected Executive Body; (b) earlier elected Executive Bodyi'has been \< elected by a voting coiiegiurns which comprised members other than those provided under this Act: ' Provided that the voting collegiums and eligibility of ‘7 elected persons for contesting elections of their afﬁiiating Associations shall be determined on the basis of sub—section (4)» - . " (4) Notwithstanding anything contained in this Act, at the commencement of this Act, the eieeted Ofﬁce Bearers of the. EXecutive Bodies of various State Level Sports _ AssociatiOns and District Level Sports Associations shall be determined in the following manner for the purpose of conducting any fresh elections under sub—section (3):? (a) for the State Level Sports Associations listed in Schedule 'B‘ of thisVAct, on the basis of the returns ﬁled by the afﬁliated State Levei Sports Associations with the Raiasthan Stars; ng‘tsCouncil and the 7 record :zxailahie "with the Rajasthan State , Sports Council either based; on such returns or on the basis of records of the 42

aT4@) Wea WIT, ard 14, 2 005 __77(43)

relevant District’ Sports Council on th e

date of commencement of this Act;

(b) for the District Level SportsAssoc iations,

primarily on the basis of returns fled b y

the affiliated’ State Level Sport s

Associations with the Rajasthan State

Sports Council and, if such returns are no t

available, on the basis of record of

Affiliation available with the Distr ict

Sports Council on__ the date of

commencement of this Act.

(5) Notwithstanding anything contained in th is Act, the

transitionof the District Level Sports Associ ations affiliated

to 2 StateLevel Sports Association covered un der this chapter

and themselves not covered under this cha pter may be .

allowed to be completed upto nine months of t he registration

certificate being granted to the concerned State L evel Sports

Association.

27. Cessation of registration under Rajasthan Act

No. 28 of 1958. -(1)Notwithstandinganything-c ontained in

any other law for the time being in force, the reg istration of

all the Sports Associations which are registere d under the

Rajasthan Societies Registration Act, 1958’ (Act No. 28 of

1958) and have opted for registration and recogni tion under

section 26 shall cease to exist from the date of such optio n.

(2) Notwithstanding the cessation of registration of an

Association under sub-section (1), all the claims accrued or

liabilities incurred or proceedings initiated prior to the

commencement of this Act shall be claimed, suf fered or, as —

the case may be, continued as if the registration has not

ceased to exist. (3) On cessation of registration of an Association

under sub-section (1), the property of the association sha ll,

subject to the bye-laws of the association, continue to ves t in

31111165 A W ,t_ﬂﬂ:iagﬂﬁw/UJ43I relevant District Sports Council on the date of commencement of this Act; (b) for the District Level Sports Associations, primarily on the basis of returns ﬂed by the afﬁliated' State Level Sports Associations with the Rajasthan State Sports Council and, if s'uch returns are not availahie, 0n the basis of record of Afﬁliation available with the District Sports Council on the date of commencement of this Act.‘ , '(5) Notwithstanding anything contained in this Act, the ex. transitionof the District Level Sports Associations afﬁliated to a State Level Sports Association coveredgunder this chapter and themselves not covered under this chapter may be , allowed to be completed upto nine months of the registration , certiﬁcate being granted to the concerned State'Level Sports Association. » - 27. Cessation of registration under Rajasthan Act No. 28 of 1958‘ —( 1) Notwithstandinganything-Contained in any other iaw fer the time being in force, the registration of all the Sports Associations which are registered under the Rajasthan Societies Registration Act, 195-8"'('A'Ct"'No. 28 of 1958') and have opted for registration and recognition under section 26 shall eease to exist from, the date of such option. . /,_ x. - (2) Notwithstanding the cessation of registration of an Association: under sub-section (1), all the claims accrued or liabilities incurred or proceedings initiated prior to the commencement of this Act shall be claimed, suffered or, as ' the case may - be, continued as if the registration has not ceased to exist. , ‘ (3) On cessation of registration of an Association under sub-section (1), the property of the association shall, ' subject to the bye-laws of the association, continue to vest in 43 g

77(44) TISRA -U—-0, A 14, 2008= aT4 (@)

such persons or body of persons inwhom the property vested immediately prior to the commencement of this Act.

CHAPTER VIII

RIGHTS AND OBLIGATIONS OF SPORTS ASSOCIATIONS

28. Right to participate. - Every Sports Association shall have the right to participate in the sports activities conducted by the Sports Association to which it is affiliated, subject to the provisions in the bye-laws and Regulations of the affiliating Sports Association. -

29. Obligations of the State Level Sporis Associations. - Every State Level Sporis Association other than Rajasthan Olympic Association shall-

(1)conduct at . least one Inter-District State Championship, for the Seniors and Juniors every year;

(2) send its players and teams to participate at the Nationai Level;

(3) arrange to provide round the year training and cogching facilities for the players either by itself or in

“association with Rajasthan State Sports Council;

(4) arrange to give such prizés, scholarships, medals and other such facilities as would encovrage the

sportspersons.

30. Obligations of the District’ Level Sports Associations. - Every District Level Sports Association other than a District Level Olympic Association shall-

(1) conduct at least one District Level Championship each for the Seniors and Juniors every year;

It 71144), We?! REL—ta. HE? 1.4, ms, _ws,s_..f‘:'|l‘ls4. 6,5) such persons or body of persons in'whom the property vested immediately prior to the commencement of this Act. CHAPTER VII} RIGHTS AND OBLEGATIONS OF SPORTS ASSOCIATIONS 28. Right to participate. — Every Sports Association shall have the right to participate in the sports activities conducted by the Sports Association to which it is afﬁliated. subject to the provisions in the bye-laws and Regulations of the afﬁliating Sports Association. _r 29. Obligations of the State Level Sports Associations. — Every State Levei Sports Association other than Rajasthan Olympic Association shall“ (1) conduct at 4 least one Inter-District State Championship, for the Seniors and Juniors every year; (2) send its players and teams to participate at the National Level; - (3) arrange to provide round the year training and coaching facilities for the players either by itself or in "association with Rajasthan State Sports Council; (4) arrange to give such prizes; scholarships, medals and other such facilities as would encoarage they; sportspersons. ' 30. Obligations of the District .‘ Level Sports Associations. - Every District Level Sports Association other than a District Level Olympic Association shall- (1) conduct at least one District Level Championship each for the Seniors and Juniors every year; 44

art4(@) —- oRtery, A 14, 2005 ss 77(45)

(2) send its players and teams to participate at the State Level: :

(3) arrange to provide training and coaching facilities for the players cither by itself or in association with Rajasthan State Sports Council; — :

(4) arrange to give such prizes, scholarships, medals and other such facilities as would encourage the

sportspersons. CHAPTER IX

MISCELLANEOUS

son 31=Power to make rules. - (1) The State Government

may, by notification in the Official Gazette, make rules for

carrying into effect the provisions of this Act.

(2) All rules made under this Act shall be laid, as soon

as may be, after they are so made, before the House of the

Staite Legislature, while it is in session, for a period not less

_than fourteen days which may be comprised in one session or in two successive sessions and, if before the expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modification in any of such rules or resolves that any such rule should not be made, such rules shall, thereafter,

have effect only in such modified form or be of no effect, as

_ the case may be, so, however, that any such modification or ~ annulment chall be without prejudice to the validity of any

thing previously done thereunder.

32. Removal of difficulties.- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, bygeneral or special order published in the

Official Gazette, give such directions as are not inconsistent with the provisions of this Act and may appear to be

am4 (of) WW sot-vast. Wei 1.4,. 2005 , , 771451 (2) send its players and teams to participate at the State Level; ' (3) arrange toprovide training and coaching facilities for the players either by itself or in association With kajasthan State Sports Council; ' ' (4)arrangc to give such prizes, scholarships, medals and other such faciiities as would encourage the sportspersons. CHAPTER EX MISCELLANEOUS NA‘ 3 l s‘i’ower to make rules. — (l) The State Government may, by notiﬁcation in the Ofﬁcial Gazette, make rules for carrying into effect the. provisions of this Act. (2) All rules made under this Act shall be laid, as soon as may be, after they are so made, before the House of the State Legislature, while it is in session, for a period not less ‘ than fourteen days which may be comprised in one seSsion or in two successive sessions and, if before the expiry of the session in which they are so laid or of the session immediately following. the House of the State Legislature makes any modiﬁcation in any of such rules or resolves that any such rule should not be made,sueh rules shall, thereafter, have effect only in such modified form or be of no effect, as the case may be, so, however, that any soch modiﬁcation or /ahnu1ment shall be without prejudice to the validity of any thing-previously done thereunder. 32. Removal of difficulties.- If any difﬁculty arises in giving effect to the provisions of this Act, the State Government may, by' general or special order published in the Ofﬁcial Gazette, give such directions as are not inconsistent with the provisions of this Act and may appear to be 45

77(46) WR WG-49, ard 14, 2005 art 4 (®)

necessary or expedient for the purpose of ones such

difficulty:

Provided that the powers conferred under this section

shall not be exercised after the lapse of three years from the

date of enforcement of this Act.

es Protection of acts done under this Act.- No suit,

prosecution or other legal proceeding shall lie against the

State Government or any authority or officer or servant of the

’ State Government for any act done or purported to be done,

or for any action taken in carrying out the provisions of this

Act or the rules made thereunder.

34. Amendment in Schedule 'A', 'B' and 'D'.- The

following procedure shall govern any addition or alteration to

and deletion from the list provided under Schedule ‘A’,

Schedule 'B' and Schedule 'D' :-

(1) the Rajasthan State Sports Council may send a

written advice to the Registrar after passing a Special

Resolution; -

(2) upon receiving the written advice, the Registrar

shall publish a notice of the proposed addition, alteration or

deletion;

(3) upon expiry of thirty days from the publication of

such notice, the proposed amendment shall be considered by—

the State Government, and if the State Government thinks it

fit. it may, by notificationin the Official Gazette, amend the

concerned Schedule:

Provided that all notifications issued under this

sub-section shall be laid, as soon as may be after they are so

issued, before the House of the State Legislature.

12146} immune are 14. 2005 WT 4.435) necessarjy or expedient for the purpose of removing such difﬁculty: - Provided that the powers conferred under this section shall not be exercised after the lapse of three years from the date of enforcement of this Act. . 33. Protection of acts done under this Act.- No suit, prosecution or other legal proceeding shall lie against the State Government or any authority or ofﬁcer or servant of the ‘ State Government for any act done or purported to be done, or for any action taken in carrying out the provisions of this Act or the rules made thereunder. 34. Amendment in Schedule 'A', 'B' and 'D‘.— The following procedure shall govern any addition or alteration to and deletion from the list provided under Schedule 'A', Schedule 'B' and Schedule 'D' :— ’ (l)the Rajasthan State Sports Council may send .a written advice to the Registrar after passing a Special Resolution; ,. (2) upon receiving the written advice, the Registrar shall publish a notiCe of the proposed addition, alteration or deletion; ‘ (3) upon expiry of thirty days'from the publication of _ such notiCe the proposed amendment shall be considered by‘\ the State Government, and if the State Government thinks it ﬁt. it may, by notiﬁcation 1n the Ofﬁcial Gazette amend the concerned Schedule: Provided that all notiﬁcations issued under this sub-section shall be'laid, as soon as may be after they are so issued, before the House of the State Legislature. 46

art 4 (#) IGRI. WAV, APE 14, 2005 77 (47)

35. Appeal. - (1) Any Sporis Association or person

aggrieved by an order made by the Registrar under the

provisions of this Act may appeal against the order to the

Secretary to the Government, Department of Youth Affairs

and Sports within thirty days of such an order being made.

(2) The decision of the Secretary to the Government,

Department of Youth Affairs and Sports made in such an

appeal shall be final and a revision against his order may lie

with the High Court within thirty days of such an order.

36. Savings.- All lawful actions taken or purported to ~

have been taken by a Sports Association under the Rajasthan

Societies Registration Act, 1958 (Act No. 28 of 1958) prior to

the commencement of this Act, shall be deemed to have been

taken by virtue of its being registered as a Sports Association

under this Act.

3 37. Insertion of section 18A, 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

s 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 Sports Society registered before

the commencement of the Rajasthan Sports Associations

(Registration, Recognition and Regulation) Act, 2005 (Act

S¢

"iT’T_4_@L__W§E—Wﬁiﬁi ’24, 2005 77147) 35. Appeal. — (1) Any Sports Association or person aggrieved by an order made by the Registrar ‘under the provisions of this Act may appeal against the order to the V Secretary to the Government, Department of Youth Affairs and Sports within thirty days of such an order being made. '(2) The decision of the Secretary to the Government, Department of Youth Affairs and Sports made in such an appeal shall be ﬁnal and a revision against hisorder may lie with the High Court within thirty days of such an order. 36. Savings.- All lawful actions taken or purported to ‘ have been taken by a Sports Association under the Rajasthan Societies Registration Act, 1958 (Act No. 28 of 1958) prior to the commencement of this Act, shall be deemed to have been taken, by virtue of its being registered as a Sports Association under this Act. , 37. Insertion of section 18A, Rajasthan Act No. 28 - of 1958. — Aﬁer 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._— (l) The Registrar shall refuse to register — (a) a Society under section 3. or (b) the change of name made under section a 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 Sports Society registered before the commencement of the Rajasthan Sports Associations (Registration, Recognition and Regulation) Act, 2005 (Act 47 58’

748). SRTeR,AA14, 2008 A 4)

No. 4 of 2005) contains as part of its name the exp ression

‘Rajasthan’ or the name of any District of the State , such

Society shall amend its name to remove ‘Rajasthan ’ or, as the

case may be..the name of the disirict from the registere d name

of the Society within thirty days frora such commencem ent.

(3) If any Society fails to comply with the provisions

of sub-section (2). the Registrar shall, after giv ing an

opportunity of hearing to such Society, cancel the regi stration

of such Society.

(4) Cancellation of registration under sub-section (3)

shall operate as if the members of such Society have r esolved

to dissolve the Society and the provisions of this Ac t shall ~

apply accordingly.”. =

38. Repeal and Savings. (1) The Rajasthan Sports

(Registration, Recognition and Regulation of Associ ations)

Ordinance, 2004 (Ordinance No. 6 of 2004) i s hereby

repealed. .

(2) Notwithstanding such repeal, all actions taken or orders

made under the said Ordinance shall be deem ed to have been

taken or made under this Act.

SCHEDULE ‘A’

(See sections 5, 26 and 34)

List of Documents necessary for Registration

List of members attested by a Magiscvate ora Notary.

List of elected members of the Executive Body.

Certificate of Affiliation. :

Memorandum and bye-laws made in accordance with

the provisions of this Act (in two copies).

5. Minutes of the last general meeting.

W N

M48) , , pianwwaaﬁh 2995 ,, ,j’illfl Nth ‘ No. 4 of 2005) eontains as part of its name the expression 'Rajasthan‘ or the name of any District of the State such Soeiety 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 sneh Society have resolved to dissolve the Society and the provisions of this Act shall i apply accordingly". , 38. Repeal and Savings.— (1) The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Ordinance, 2004 (Ordinance No. 6 of 2004) is hereby .repealed. ' (2) Notwithstanding such repeal. all actions taken or orders ’ made under the said Ordinance shall be deemed to have been taken or made under this Act. ' SCHEDULE 'r’ (See sections 5, 26 and‘34) List of Documents necessary for Registration List of members attested by a Magiscate era Notary? List of elected members of the Executive Body. Certiﬁcate ofAfﬁliation. ' Memorandum and bye-laws made in accordance with the provisions of this Act (in two copies). 5. Minutes of the last general meeting. Wk)— :5 48 “(W

art 4 (&) WRIA WI-Vs, ATA 14, 2005 77 (49)

_ &,

In the case of an Association covered under chapter

VII, an undertaking to bring the bye-laws in

conformity with the provisions of this Act if the same

has not been done on the date of application being

made.

Up to date audited accounts for the immediately

preceding financial year.

SCHEDULE 'B'

(See sections 5, 26 and 34)

State Level Sports Associations eligible for Registration at

—-

e e e S e e e e

the commencement of this Act

Rajasthan Archery Association. RajasthanAthletics Association. Rajasthan Badminton Association. Rajasthan Ball Badminton Association.

Rajasthan Basketball Association. Rajasthan Billiards Association. Rajasthan Body Building Association. Rajasthan Boxing Association. Rajasthan Bridge Association.

Rajasthan Carrom Association. Rajasthan Chess Association. Rajasthan Corf Ball Association. Rajasthan Cricket Association.

Rajasthan Cycle Polo Association. Rajasthan Cycling Association. Rajasthan Disabled Cricket Association.

Rajasthan Equestrian Association. Rajasthan Football Association. Rajasthan Golf Association.

Rajasthan Gymnastic Association.

. Rajasthan Handball Association. Rajasthan Hockey Association.

am 4 (at?) W {WW—WEI, an? 14, 2005 77149) ~6. 7. In the case of an Association covered under chapter Vll, an undertaking to bring the bye-laws in conformity with the provisions of this Act if the same has not been done on the date of application being made. Up to date audited accounts for the immediately preceding ﬁnancial year. , SCHEDULE '8‘ (See sections 5, 26 and 34) State Level Sports Associations eligible for Registration. at v P.?°.\'.°‘S"PP’!°T‘ the commencement of this Act Rajasthan Archery Association. Rajasthan Athletics‘Association. Rajasthan Badminton Association. Rajasthan Ball Badminton Association. Rajasthan Basketball Association. _ Rajasthan Billiards Association. Rajasthan Body Building Association. Rajasthan Boxing AssOciation. Rajasthan Bridge Association. Rajasthan Carrom Association. Rajasthan Chess Association. Rajasthan Corf Ball Association. Rajasthan Cricket Association. Rajasthan Cycle Polo Association. RajasthanCycling Association. Rajasthan Disabled Cricket AssoCiation'. Rajasthan Equestrian Association. Rajasthan Football Association. Rajasthan Golf Association. Rajasthan Gymnastic Association. RajaSthan Handball Association. Rajasthan Hockey Association. 49

77 (50)

2s 24. 2S. 26. at. 28. 2. = ai. oe. a3: 34. 3D. 36. 37. 38. 39. 40.

WMATA WVI—TA, Ard 14, 2005 art 4 (#)

Rajasthan Kabaddi Association. Rajasthan Kho-Kho Association.

Rajasthan Net Ball Association. Rajasthan Power Lifting Association. Rajasthan Rifle Shooting Association. Rajasthan Shooting Ball Association.

Rajasthan Softball Association. Rajasthan Swimming Association. Rajasthan Table Tennis Association.

Rajasthan Taekwondo Association. Rajasthan Tennis Association. — Rajasthan Tennis Ball Cricket Association.

_ Rajasthan Volleyball Association. Rajasthan Weight Lifting Association. = “2

Rajasthan Wrestling (Free Style)Association. Rajasthan Wrestling (Indian Style) Association. Rajasthan Women's Cricket Association.

Rajasthan Women's Hockey Association.

SCHEDULE 'C’ (See sec. 15) -

Qualifications for contestingelections andi holding a post | in the Executive Body ofaa ————

He/She shall be acitizen of India.— iets

He/She should possess any oneofthe ubitttiealitins listed below within the area ofoperation ofthe

concerned SportsAssociation -— am: a

(a) has been born there,

(b) is ordinarily resident there,

(d) possesses property there.

He/Shehas not béen convicted in any criminal case.

He/She has not been declared insolvent. .

77 (50) 23. 24. 25. 26. 27. 28. 29. . 30. 31. 32. 33. 34. 35. 36. 37. 38. 39. 40. W 11711-1131, arii 14, 2005 31111 4 (a) Rajasthan Kabaddi Association. Rajasthan Kho—Kho Association. Rajasthan Net Ball Association. Rajasthan Power Liﬁing Association. Rajasthan Riﬂe Shooting Association. Rajasthan Shooting Ball Association. Rajasthan Soﬁball Association. Rajasthan Swimming Association. Rajasthan» Table Tennis Association. Rajasthan TaekWondo Association. Rajasthan Tennis Assodation. ’ Rajasthan Tennis Ball Cricket Association. , Rajasthan Volleyball Association. - - ' Rajasthan Weight Lifting Association. .‘ ‘ Rajasthan Wrestling (Free Style) Association. Rajasthan Wrestling (Indian Style) Association. Rajasthan Women's Cricket Association. Rajasthan Women's Hockey Association. SCHEDULE '0 (See sec. 15) QualiﬁcatiOns for contesting elections and holding a post ' in the Executive Body of. a Sports Association He/She shall be a citizen of India. ' I ' ' He/She shbuld possess any one of the qualiﬁcations listed below within the area of operation of the ’ concerned Sports Association - _‘ x; . M (a) has been born there, (b) is ordinarily resident there, ' (c) is working there, ((1) possesses property there. V'He/She has not béen convi’Cted in any criminal case. "He/She has not been declared insolvent. 50

amt 4 (@) ORT WG-7, A 14, 2005 7G.

SCHEDULE 'D'

(See sec. 34)

Mandatory Record to be maintained by a Sports

Association

Minute Book of the meetings of the Executi ve Body.

Minute Book of the meetings of the Genera l Body.

Record of activities, events and achievement s.

h e O e

of. US. ent, Secretary to the Government.

. _. GovernmentCentral Press, Jaipur.

g /r:I—I)' am 4 (25) mm m—qa, are 14, 2005 ' 77 (51) ’ SCHEDULE 'D' (See see. 34) Mandatory Record to be maintained by a Sports Association Register of Members. Minute Book of the meetings of the Executive Body. Minute Book of the meetings of the General Body. Register of Accounts. ' Record of activities, events and achievements. . '9‘“wa eh. w. m Secretary to the Government. ' " _-» Government-.C'entral Press, Jaipur.- 51

Rajasthan act 4 of 2005 : The RAJASTHAN SPORTS (REGISTRATION, RECOGNITION AND REGULATION OF ASSOCIATIONS) ACT, 2005

SECTIONS