(c)the society has not complied with-(i)section 33A of the Act regarding the publication of Tariff scheme by the copyright society; or(ii)sub-section 3 of section 35 of the Act regarding equal representation of authors and other owners of rights in the Governing Council of copyright society as specified in rule 44; or(iii)section 36 of the Act regarding submission of returns and reports to the Registrar of Copyrights by copyright society; or(iv)the procedure for obtaining approval of authors and other owners of right for collection and distribution of royalty; or
