How to - Kinds of Club

Kinds of club

A club may be a members club or a proprietary club. In the former case the properties of the club vest in the members, while in the latter case an individual or a firm or a limited company owns the property while the members are allowed to make use of that property on certain terms. The members' club may be an unincorporated society or may be registered under the Indian Companies Act, or Societies Registration Act. In a proprietary club the owner or the owners, as the case may be, run it for the purposes of gain, while in a members' club it is not so. Such. a club is not a partnership nor even a quasi-partnership. It may be noted that under the Societies Registration Act it is permissible for the registration of a club for the purposes of promotion of science, literature, or the fine arts, for instruction, the diffusion of political education, the foundation or maintenance of libraries or reading rooms for the use of members or for promotion of other allied objects; It is necessary in a society or club so registered that the Memorandum of Association should contain the name of the society, the objects of the society, the names, addresses and occupations of the governor's cou 'ncil, directors, committee or other governing body to whom, by the rules of the society. the management of its affairs is entrusted. A copy of the rules and regulations of the society, certified to be a correct copy by not less than three members of the government body has to be filed with the Memorandum of Association with the Registrar of Joint Stock Companies of the State. The proceedings of such a society must conform to the provisions of the Society Registration Act XXI of 1860. If the members' club is registered under the Indian Companies Act. it must also conform to the provisions of that Act.