Section 38 in West Bengal Societies Registration Rules, 1963
38. The committee shall from time to time make, repeal and amend all such bye-laws and regulations (not inconsistent with these rules) as they shall think expedient for the internal management, use of the courts, and well-being of the club. All such bye-laws and regulations shall be binding upon the members until repealed by the committee or set aside by a resolution of a general meeting of the club.
