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1.
The club shall be called ___________________club
2.
The objects of the club are :
(a) to provide for a common place for meeting of the members of the club
for the purposes of recreation, discussion of common problems, encouragements
of thrift, advancement of social welfare ideas, mutual assistance, protection
of interests of the members, etc. :
(b) to provide for instruction and diffusion of knowledge amongst the
families of members, their dependants and employees ;
(c) to provide for medical assistance and other relief measurers for the
members, their dependants and employees ;
(d) and for other objects and purposes which may be conducive to and beneficial
for the members and the business community.
3.
Members.-Only businessmen shall be eligible to be members of the club.
4.
Number of members.-The total number of the members of the club shall not
exceed 200 unless in a special general meeting the number is altered by
a three-fourth majority of the members present.
5.
Managing Committee and office-bearers.-There shall be a committee of management
consisting of seven members (besides chairman, secretary and treasurer)
elected at. the annual general meeting of the club to be held In the rnor,th
of April each year or as early as possible thereafter. Three members of
the committee shall retire every year voluntarily or by lot. There shall
be elected also a chairman, a secretary and a treasurer respectively at
the annual general meeting after the election of the members of the managing
committee who shall hold office till the termination of the next annual
general meeting at which the office-bearers inclusive of the members of
the managing committee have been elected for the next ensuing year. The
property of the club shall vest in the managing committee and in the event
of any members of such committee dying or having been expelled or having
become incapable of acting. the said properties of the club shall continue
to vest In the remaining members of the managing committee which may include
also any member annually added thereto.
6.
Election of members.-No new member shall be elected unless he has deposited
entrance fee of Rs ........... and subscription for the first three months.
7.
A member shall be deemed to be duly elected if three-fourths of the members
present vote in his favour for election. A person who has ceased to be
a member and desires to be re-admitted to the club as a member may be
so admitted without deposit of any entry fee provided he had not been
expelled from the club and provided there is no objection to his re-admission
by one-fourth of the total number of members of the club who signify their
dissent to his re-admission In writing. Candidates for admission must
be proposed by one member and seconded by another, and the name of the
candidate in full with his address shall be inserted in the candidate's
book, and placed in some conspicuous part of the club for 14 days. The
election of the member shall be by ballot.
8.
Montffly subscription.-There shall be payable by each member a monthly
subscription of Rs ......... which is subject to alteration in an annual
general meeting at which at least three-fourths of the members present
vote for such alteration and such three-fourth majority must be more than
one-half of the total number of members of the club.
9.
Resignation.-A member may resign in writing at any time subject to any
liability or obligation Incurred by him while he was a member. He shall
cease to have any interest in the property of the club or exercise any
rights in respect thereto immediately after submission of resignation
by him In writing to the secretary.
10.
Expulsion of a nwmber.-lf the conduct of any member either in or out of
the club-house shall, in the opinion of the committee or of any 25 members
of the club who shall certify the same in writing, be Muiious to the character.
reputation and interests of the club or who Is alleged to be guilty of
any dishonourable or disreputable conduct in his dealings with a member
of the club, the committee after such enquiry as may be necessary and
after giving opportunity to the member concerned to explain his conduct
in writing, shall be empowered to request such member to resign, and if
such member shall not resign within one month, the committee shall order
his name to-be removed from the list of members, and he shall cease to
be a member : provided that no such request be sent to any member unless
the resolution to send the same be agreed to by two-thirds of the committee
actually present at a meeting convened for the purpose. Should it however
be the opinion of any 21 members that the case of the member so expelled
might be reconsidered without damage to the club. the committee shall
call an extraordinary general meeting, to which the matter shall be submitted,
such meeting to consist of at least two-thirds of the total number of
members of the club and if a majority of not less than three-fourths of
such meeting shall agree to the reinstatement of that member, he shall
be reinstated. Any member expelled from the club shall be deemed to have
forfeited his proposal fee and subscription and shall, subject to the
above provisions, be for everafter ineligible forre-election.
11.
Hours of the club.-The club shall be opened to the members between 6 p.m.
and midnight every day unless otherwise determined in special general
meeting. A member of the committee (including the chairman, secretary
and the treasurer) however shall be entitled to visit the club premises
at any hour of the day and inspect any place, book or article at all reasonable
hours.
12.
Meeting and notices thereof.-There shall be an annual general meeting
of the members to be held in January or as early as possible thereafter
in each year at which the members of the committee and the officers of
the club shall be elected, the account shall be passed and other agenda
as proposed by the committee or by any seven members after a previous
notification thereof for at least fourteen days shall be taken Into consideration
and adopted as required. The accounts shall be audited annually and the
annual balance-sheet shall be submitted to the members at least fourteen
days before the said annual general meeting.
13.
Management.-The management of the affairs of the club shall be in the
discretion of the managing committee inclusive of the said office-bearers
whereat the chairman of the club shall preside if present and in his absence
a member of the committee as proposed, seconded and assented to by the
majority of the members present shall preside. The committee shall be
entitled to hold extraordinary or special general meetings, from time
to time. as the committee may think fit. The extraordinary general meeting
may be required to be held by 21 members of the club and special general
meeting may be called by the chairman as and when necessary. Me members
of the committee may also call an extraordinary general meeting by directing
the secretary to issue the notices therefor. No extraordinary general
meeting shall be called without seven days' previous notice therefor.
A special general meeting may be called by the chairman after a two days'
notice therefor. The notices shall be sent per peon or under a certificate
of posting, by post to the members at the address, given to the secretary
therefor.
14.
Introduction of guests.-A member shall be entitled to invite not more
than two guests at the premises of the club but such guests shall not
be entitled to be present at any general, special or extraordinary meeting
of the members or of the meeting of the committee.
15.
Liability of members.-The member shall not be liable personally for goods
supplied to or obligation incurred by any officer of the club on behalf
of the club but the property of the'club shall be liable to meet such
debt, or obligation in the hands of the managing committee. The managing
committee shall be entitled to sue and be sued in the name of the club
provided the rules relating thereto embodied in the Code of Civil Procedure
regarding such matters are complied with.
16.
Amendment of rules and of bye-laws.-'rhe aforementioned rules shall be
liable to alteration by a majority of three-fourths of the members present
in a meeting specially convened therefor, whether in the extraordinary
or special general meeting or whether embodied in the agenda for the annual
general meeting provided, however, that a majority of the total number
of members of the club adopt the said alteration.
17.
Dissolution -On the dissolution of the club the properties of the club
shall be disposed of as may he determined by the members at the meeting
where the resolution of dissolution is passed.
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