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Union of India - Section

Section 62 in The Copyright Rules, 2013

62. Documents to be presented in the annual General Body meeting.

- Every copyright society shall place before its annual General Body meeting the following documents, namely:-
(i)an up-to-date list of the authors and other owners of right or the set of rights in the specific categories of works for which the copyright society has been authorised to issue or grant licences, their names and addresses as recorded in the Register of Authors and Owners maintained by the copyright society, as provided in sub-rule (i) of rule 64;
(ii)audited accounts of the society for the previous year;
(iii)the Tariff Scheme and the Distribution Scheme or any other scheme including the decision of the Copyright Board on the said Schemes, if any;
(iv)annual report as approved by the Governing Council, giving full and detailed account of all its activities during the previous years;
(v)Budget estimates along with programme of action as approved by the Governing Council for the succeeding year;
(vi)the agreements, if any entered with foreign copyright societies under sub-section (2) section 34 of the Act;
(vii)any changes made in the instrument of registration of the society; and
(viii)any other document relating to the society that require approval of the General Body.