Section 9 in Forward Contracts (Regulation) Act, 1952
9. Furnishing of annual reports to the Commission by recognised association. --
(1)Every recognised association shall furnish to the Commission three copies of its annual report.(2)Such annual report shall contain such particulars as may be prescribed. 9 A Power of recognised association to make rules respecting grouping of members, restricting voting rights, etc in special cases. --(1)A recognised association may make rules or amend any rules made by it to provide for all or any of the following matters, namely:(a)The admission of a firm or a Hindu undivided family as a member:(b)the grouping of the members of the association according to functional or local interests, reservation of seats on its governing body for members belonging to each group and appointment of members to such reserved seats---(i)by election exclusively by the members of the association from among persons chosen by the members belonging to the group concerned,(ii)by election by all the members of the association,(iii)by election by all the members of the association from among person chosen by the members belonging to the group concerned for the purposes;(c)the restriction of voting rights in respect of any matter placed before the association at any meeting to those members only who, by reason of their functional or local interests, are actually interested in such matter;(d)the regulation of voting rights in respect of any matter placed before the association at any meeting so that each member may, be entitled to have one vote only, irrespective of his share of the paid up equity capital of the association;(e)the restriction on the rights of a member to appoint another person as his proxy to attend and vote at a meeting of the association;(f)the retirement at every annual general meeting of all directors or such number or proportion of their total number as may be specified in the rules;(g)such incidental, consequential and supplementary matters as may be necessary to give effect to any of the matters specified in Clauses (a) to (f).(2)No rules of a recognised association made or amended in relation to any matter referred to in Clause (a) to (g) of sub-section (1) shall have effect until they have been approved by the Commission and published by that Government in the official Gazette and, in approving the rules so made or amended, the Commission may make such modification therein as it thinks fit, and on such publication, the rules approved by the Commission shall be deemed to have been validly made, notwithstanding anything to the contrary contained in the Companies Act, 1956.(3)Where, before the commencement of the Forward Contracts (Regulation) Amendment Act, 1957 (32 of 1957), any rules have been made or amended in relation to any matter referred to in clauses (b) to (e) and (g) of sub-section (1), the rules so made or amended shall not be deemed to be invalid or ever to have been invalid merely by reason of the fact that the rules so made or amended are repugnant to any of the provisions of the Companies Act, 1956.
