(8)Every society shall comply with procedure for dealing with complaints and grievances as follows:-(a)constitute a complaint or grievances cell and shall post the same in its website;(b)information regarding how to make the complaint and reasonable assistance in the formulation and lodging of a complaint;(c)acknowledgement of the receipt of the complaint immediately upon receipt of the complaint;(d)verify the nature of the complaint and the details of the complainant;(e)examine the complaint and, if necessary give an opportunity of hearing to the complainant;(f)dispose of the complaint, with a period of two months and provide a written response to the complainant;(g)make available adequate resources for handling and resolving complaints; and(h)periodical review of complaints handling and resolving procedures and their mechanism.
