- Every application made under rule 44 and 47 shall be accompanied by-(a)a true copy of the instrument by which the applicant is established or incorporated;(b)the consent in writing of the individuals named in the application to act as members of the Governing Council of the applicant;(c)a declaration containing the objectives of the applicant, the bodies through which it will function and arrangements for accounting and auditing;(d)an undertaking to the effect that the instrument by which the applicant is established or incorporated provides for conforming the same to the provisions of the Act and these rules;(e)a copy of the Register of authors and owners containing the list of the authors and other owners of rights, their names and addresses;(f)a statement as to the changes, if any, made in the instrument since the last General Body in case of application made under rule 47; and(g)copies of various schemes as mentioned in this chapter as approved by the General Body in case of application made under rule 47.
