Chapters & Sections

CHAPTER 1
Rule 1 Rule 2
CHAPTER 2
Rule 3
CHAPTER 3
Rule 4 Rule 5
CHAPTER 4
Rule 6 Rule 7 Rule 8 Rule 9 Rule 10
CHAPTER 5
Rule 11 Rule 12 Rule 13 Rule 14 Rule 15 Rule 16
CHAPTER 6
Rule 17 Rule 18 Rule 19 Rule 20 Rule 21 Rule 22
CHAPTER 7
Rule 23 Rule 24 Rule 25 Rule 26 Rule 27 Rule 28
CHAPTER 8
Rule 29 Rule 30 Rule 31
CHAPTER 9
Rule 32 Rule 33 Rule 34 Rule 35 Rule 36 Rule 37
CHAPTER 10
Rule 38 Rule 39 Rule 40 Rule 41 Rule 42 Rule 43
CHAPTER 11
Rule 44 Rule 45 Rule 46 Rule 47 Rule 48 Rule 49 Rule 50 Rule 51 Rule 52 Rule 53 Rule 54 Rule 55 Rule 56 Rule 57 Rule 58 Rule 59 Rule 60 Rule 61 Rule 62 Rule 63 Rule 64 Rule 65 Rule 65A Rule 66 Rule 67
CHAPTER 12
Rule 68
CHAPTER 13
Rule 69 Rule 70 Rule 71 Rule 72 Rule 73 Rule 74
CHAPTER 14
Rule 75
CHAPTER 15
Rule 76 Rule 77 Rule 78
CHAPTER 16
Rule 79 Rule 80
CHAPTER 17
Rule 81 Rule 82 Rule 83 Rule 84 Rule 85 Rule 86
THE FIRST SCHEDULE
Form-1 Form-2 Form-3 Form-4 Form-5 Form-6 Form-7 Form-8 Form-9 Form-10 Form-11 Form-12 Form-13 Form-14 Form-15 Form-16
THE SECOND SCHEDULE
The Second Schedule

CHAPTER 11 Home

COPYRIGHT SOCIETIES
RULE 59. MANAGEMENT OF COPYRIGHT SOCIETY

(1) Every copyright society shall have:

(a) a General Body consisting of all the authors and other owners of a right or set of rights in the specific categories of works for which the copyright society has been authorised to issue or grant licences;

(b) a Governing Council with a Chairman and a minimum of six other members; and

(c) a Chief Executive Officer (who may or may not be a member of the society).

(2) The General Body shall be the decision-making body of the society. All the powers necessary for the purpose of effective management of the society shall vest in the General Body, and the Governing Council shall act in accordance with the directions of the General Body.

(3) The Chairman shall be elected by a two-thirds majority of all the members present and voting in the General Body meeting of the copyright society.

(4) The Chairman of the Governing Council shall preside over the General Body.

(5) The Chairman shall have the right to vote in the General Body and the Governing Council.

(6) The members, other than the Chairman of the Governing Council, shall represent authors and other owners equally and shall be elected from the General Body by a majority of the members present and voting at the General Body meeting of the copyright society.

7(7) The Chairman and other members of the Governing Council shall be elected for a term of two years and shall be eligible for re-election.

(8) The General Body may create sub-committees for preparing the Tariff Scheme, Distribution Scheme, Welfare Scheme, and such other matters relating thereto, under the supervision of the Governing Council.

(9) The General Body shall approve the instrument of the society, including any subsequent changes made to it.

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