(2)The members shall be-(a)treated fairly, honestly, impartially, courteously, and ensure that its dealings with them are more transparent;(b)provided with a copy of its basic document of governance such as memorandum of association, articles of association, constitution, charter, Tariff Scheme and Distributor scheme at the time of joining and or at any time on request;(c)provided with a copy of the document enumerating the powers and responsibilities of each member including chairman and members of the Governing Council and(d)provided with -(i)the basis for calculating royalties to be paid to the members;(ii)the manner and frequency of payments to the members; and(iii)the general nature of deduction out of total income before distribution.
