Some fundamental rules


In framing rule for an unincorporated members club it must be borne in mind that unless the constitution of the club provides for amendment of the rules when necessary no alteration of the rules thereafter is possible, in such matters as subscription or other fundamental objects of the company. For instance, If the rules do not provide for alteration in the monthly or annual subscription. a resolution by the majority of the members of a club enhancing the rates of such subscriptions is not operative on the dissentient members of the club. The amended rules, however, operate even against the old members if otherwise valid and not incompatible with the fundamental objects of the club though passed at a subsequent time. It is usual to provide for the admission of members, their resignation md re-admission.

 

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