(1)Every Society shall make available on its website-(a)certificate of registration as a Copyright Society;(b)basic documents of governance such as memorandum of association, articles of association, constitution or charter;(c)list of all members of General Body;(d)names and address of Chairman, other members of the Governing Council and other officers of the society;(e)right or set of rights in the specific categories of works for which the copyright society has been authorised to issue or grant licences;(f)all schemes of the society;(g)annual report and audited accounts as approved by the General Body;(h)licence agreement formats;(i)details of all existing licences other than those clauses in the licence having commercial sensitivity;(j)foreign societies with whom there are agreements to collect royalties and the details of the agreement other than those clauses having commercial sensitivity;(k)details of the complaint or Grievances Cell; and(l)the code of conduct.
