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 61. MEETINGS OF THE SOCIETY

(1) Every copyright society shall hold a General Body meeting of all its members as its Annual General Body Meeting before the 31st day of March every year.

(2) A special meeting of the General Body, called an Extraordinary General Body Meeting of all its members, may also be held if considered necessary by a two-thirds majority of the Governing Council.

(3) The meetings of the General Body and the Governing Council shall be held in the town or city in which the registered office of the society is situated or at such other convenient place as may be decided by the Chairman of the society.

(4) The notice for a General Body meeting shall be issued at least twenty-one days before the meeting and shall specify the agenda, time, date, and address of the venue of the meeting. The same shall also be posted on the website of the society.

(5) Every member of the society shall have equal voting rights in General Body meetings.

(6) There shall be no discrimination between members who are authors and other owners of rights.

(7) The quorum for meetings of the General Body shall be one-third of the total members, and in the case of a lack of quorum, the meeting may be adjourned for thirty minutes, after which the members present shall constitute the quorum.

(8) The quorum for meetings of the Governing Council shall be one-third of its total members, other than the Chairman, with an equal number of authors and other owners.

(9) The Registrar of Copyrights shall be invited as an observer to all General Body meetings. The Registrar or his authorised representative may attend the said meeting.

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