Section 5 in Telangana 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 covers the internal matters of settlement of internal disputes, dissolution of the society etc.
