(1)The copyright society shall call a General Body meeting to approve any Scheme, as soon as it has been prepared by the Governing Council in these rules.(2)A notice of not less than twenty-one days for the meeting shall be given to every member and a copy of the proposed Scheme together with a note explaining the guiding principles followed in the making of the said Scheme shall be annexed to the notice and the scheme shall be posted on the website of the society.(3)The notice under sub-rule (2) shall specify that any member who objects to the Scheme shall be entitled to withdraw the authorisation given to the copyright society to administer any right in his work from the date of commencement of the said Scheme.(4)The copyright society shall keep a record of the members who have given their approval and those who have objected thereto.(5)Approval of the Schemes shall be by a majority of members present in person and voting.(6)The copyright society shall not amend any approved Scheme except with the prior approval of the General Body.
