Section 9 in The M.P. Society Registrikaran Adhiniyam, 1973
9. Regulations of society.
- The regulations of a society may provide for -(i)the conditions of admission of members;(ii)the liability of members to fines and forfeitures under certain circumstances;(iii)the consequences of non-payment of any subscription or fine, the resignation and expulsion of members;(iv)the appointment and removal of trustees and their powers;(v)the manner of appointing and removing the governing body and the powers of such body;(vi)the time and place of annual meeting and other meetings of the society;(vii)the manner in which notice of such meetings may be given;(viii)the quorum necessary for the transaction of business at meetings of the society;(ix)the manner of making, altering and rescinding regulations;(x)the investment of funds, keeping of accounts and for an annual or periodical audit of accounts;(xi)the manner of dissolving the society;(xii)the determination after dissolution that property be utilised by Government according to Section 36;(xiii)matters to be provided by bye-laws and the manner in which they shall be made; and(xiv)such other matters as may be thought expedient having regard to the nature and objects of the society.
