10. Quorum--
a.
For
meeting of the General Body convened on a- requisition signed by not less than
100 (one hundred) members-100 (one hundred).
b.
For any
other meeting of the General Body called by the President-50 (fifty).
c.
For a
meeting of the Council-9 (nine).
d.
For a
meeting of the Executive Committee--5 (five).
1.
2.
3.
4.
5.
6.
7.
8.
9.
10.
1.
2.
3.
4.
5.
6.
7.
8.
9.
10.
11. Budget.-
a.
Once
every year the Executive Committee shall frame a budget of the estimated income
and expenditure of the Institute and place it before the Council at its annual
meeting for consideration and adoption. The budget, as passed by the Council,
shall be operated upon by the Executive Committee.
b.
once
every year the accounts of the Institute shall be audited by the auditor
appointed for the purpose by the Council.
c.
A
statement of the accounts so audited, together with the observations of the
auditors, shall be placed before the Council, as far as practicable at its
annual meetings, and if the statement of the audited accounts be not ready by
the date of the annual meetings. it shall be placed before the Council at a
subsequent meeting called for the purpose.
1.
2.
3.
4.
5.
6.
7.
8.
9.
10.
11.
1.
2.
3.
4.
5.
6.
7.
8.
9.
10.
11.
12. Amendments.
a.
Amendments
to the rules and regulations of the Institute may be made by the Council by
two-thirds majority of the members present and voting at the meeting convened
for the purpose, provided that the members voting in favour of the amendment
constitute not less than half of the total number
of
members of the Council at the time.
b.
Amendments
to the bye-laws may be made by the Council by a simple majority.
1.
2.
3.
4.
5.
6.
7.
8.
9.
10.
11.
12.
13.
Transitory
provisions. Notwithstanding anything. contained in these Rules and Regulations-
a.
the
first Governing Council and the first Executive Committee shall be composed as
specified in clause 4 of the Memorandum of Association ,
b.
in
addition to the first members of the Governing Council and the Executive
Committee, the President may nominate such and so many persons, as he deems
fit, to the Governing Council, and. if need be, to the Executive Committee as
well, subject, however, to the total strength of the
Governing
Council not exceeding 35 (thirty-five) and the total strength of the Executive
Committee not exceeding 17 (seventeen) ,
c.
the
first members of the Governing Council and of the Executive Committee specified
in clause 4 of the Memorandum of Association, other than those who are members
thereof ex-offwio, will hold office for a period of two years from the date of
registration of the Institute .
d.
the
members nominated by the President in addition to the first members specified
in the Memorandum of Association shall hold office from the date of nomination
till the expiry of two years from the date of registration of the Institute ,
e.
in case
of a casual vacancy during the period of two years from the date of
registration of the Institute among the members of the Governing Council or the
Executive Committee, the President may fill the vacancy by nomination.
We, the undersigned members of the Governing
Council of the Indian Law Institute, do hereby certify that the above is a
correct copy of the rules of the said Institute.
This twenty-second day of December, 1956, at
Delhi
Witness
(Sd) .........................
Faculty
of Law, University of Delhi,
Delhi-8
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