Section 5 in Andhra Pradesh Societies Registration Act, 2001
5. Contents of bye-laws of societies:
- The bye-laws of a society shall contain provisions in respect of following matters:(i)identity of the society which includes name and address particulars of the society ;(ii)activities of the society ;(iii)membership of the society i.e., eligibility, admission, withdrawal and termination etc. ;(iv)General body which contains the manner of meetings to be held or convened, quorum, functions and responsibilities etc. ;(v)office bearers and their appointment/election/removal/recall and their responsibilities etc. ;(vi)finances which includes types of funds to be raised, appointment of auditors, liability of members for discharge of debts etc.; and(vii)other matters which cover the internal matters of settlement of internal disputes, dissolution of the society etc.
