(1)Every copyright society shall have -(a)a General Body consisting of all the authors and other owners of right or set of rights in the specific categories of works for which the copyright society has been authorised to issue or grant licences;(b)a Governing Council with a Chairman and a minimum of six other members; and(c)a Chief Executive Officer (who may or may not be a member of the society).(2)The General Body shall be the decision making body of the society. All the powers necessary for the purpose of effective management of the society shall be with the General Body and the Governing Council may act as per the directions of the Governing Body.(3)The Chairman shall be elected by two third of the majority of all the members present and voting in the General Body meeting of the Copyright Society.(4)The Chairman of the Governing Council shall chair the General Body.(5)The Chairman shall have the right to vote in the General Body and the Governing Council.(6)The members other than the Chairman of Governing Council shall represent equally from authors and other owners, elected from the General Body by the majority of members present and voting in the General Body meeting of the Copyright Society.(7)The Chairman and other members of the Governing Council shall be elected for a period of two years and the members shall not be eligible for re-election for a period of two years from the date of completion of their term as members.(8)The General Body may create sub-committees for preparing Tariff Scheme, Distribution Scheme, Welfare Scheme and such other matters relating thereto, under the supervision of the Governing Council.(9)The General Body shall approve the instrument of the society including any subsequent changes made to it.
