(1)Every copyright society shall hold a General Body meeting of all its members as its annual General Body meeting before the 31st day of March every year.(2)A special meeting of the General Body called extra ordinary General Body meeting of all its members may also be held, if considered necessary, by two thirds majority of the Governing Council.(3)The meetings of General Body and Governing Council shall be held in the town or city in which its registered office is situated or such other convenient place as decided by the Chairman of the society.(4)The notice for General Body meeting shall be issued before twenty-one days of the meeting and it shall and specify the agenda, time, date and address of the venue of the meeting and the same shall be posted on the website of the society.(5)Every member of the society shall have equal voting rights in the General Body meetings.(6)There shall be no discrimination between members who are authors and other owners of right.(7)Quorum for meetings of the General Body shall be one third of the total members and in case of lack of quorum the meeting may be adjourned for thirty minutes and then members present shall constitute quorum.(8)Quorum for the meetings of the Governing Council shall be one third of its total members other than the Chairman with equal number of authors and other owners.(9)The Registrar of Copyrights shall be invited as an observer to all General Body meetings. The Registrar or his authorised representative on his behalf may attend the said meeting.
