THE INDIAN GOLF UNION MEMORANDUM OF ASSOCIATION
1. The name of the Society is “ THE INDIAN GOLF UNION” (hereinafter called “the union”)
2. The Registered Office of the Union will be situated at Kolkata in the State of West Bengal
3. The objects for which the Union, established in 1955 and recognized by the Government of Indian as the Governing Body for Golf in India, are the following and it is declared that the
several sub-clauses of this Clause and all the powers mentioned in it are to be cumulative and in no case is the generality of this sub-clause to be narrowed or restricted by any particularity of
any other sub-clause, nor will any ge4neral expression in the same sub-clause or the application of any rule of construction ejusdem generis or otherwise:-
(a) To promote the game of golf in India.
(b) To foster and maintain a high standard of golf in India.
( C) To arrange for the conduct of the Junior, Amateur & Professional Tours & Championships
of/in India.
( d) To promote arrange and participate in golf matches and competitions in India and other
countries.
( e) To select team/teams of golfers to represent India in all National and international
tournaments including but not limited to the Asian Games, The Olympics, The Commonwealth
Games, World Amateur Team Championships, The Asia Pacific Amateur and Junior Championships, The Asian Amateur, SAARC, etc.
(f) To prescribe and interpret rules Governing the game of golf in India.
(g) To established and regulate a national handicapping system.
(h) To own, operate and assist in the layout and upkeep of golf courses and other golf related
facilities including rating of golf courses.
( i ) To maintain liaison with foreign countries and all Indian and Foreign Golf Federations, Unions & Tours.
(j) To maintain liaison with Govt. of India and Indian Olympic Association in the interest of golf.
(k) To establish and run the National Golf Academy of India for the purpose of training, coaching and accreditation of activities decided by the Council from time to time.
(l) To accredit such bodies involved in various aspects of the game of golf, as may be deemed fit by the Council.
(m) To design, and manufacture golf merchandise to help develop the game further in India.
(n) To apply for, receive and disburse grants from Govt. of India and other appropriate Bodies.
(o) To carry on any kind of lawful activities which can conveniently be carried on with the foregoing or which are necessary to be carried on for the attainment of the foregoing.
4. The Income and property of the Union whenever derived shall be applied solely towards the promotion of the objects of the Union as set forth in This Memorandum of Association and no portion thereof shall be paid or transferred directly or indirectly by way of dividend, bonuses, or otherwise howsoever PROVIDED THAT nothing herein contained shall prevent the payment in good faith of remuneration to any employee of the Union or to any member hereof or other person in return for services actually rendered to this Union.
5. If upon the dissolution of the Union there remains after the satisfaction of all its debts and liabilities any property whatsoever, the same shall not be paid to or distributed among the members of the Union or any of them but shall be given or transferred to some institution or institutions having objects similar to the objects of the Union to be determined by votes of not less than three-fifths of the members present personally or by proxy at the time of the dissolution or in defaults hereof by the principal Court of Original Civil Jurisdiction of the District in which the Registered Office of the Union is situated.
6 The management of the affairs of the Union shall be entrusted to a Governing Council in Accordance with the Rules and Regulations of the Union. The Governing Council may from time to time, delegate any of their powers to Committees constituted in accordance with the Rules and Regulations and may from time to time revoke such delegation.
RULES AND REGULATIONS OF THE UNION AS AMENDED IN EGM HELD ON 24TH AUG 2014
DEFINITIONS
1. The following terms shall have the meaning ascribed to them below unless inconsistent with the subject or context:
(a) A ‘Golf Club’ means any entity (whether owned by an individual, an association of persons, a society, a company, a body corporate, a statutory authority, a governmental organization or the Government) that is affiliated to the Union having a functioning golf course with at least 9 holes and maintaining such standards as are approved by the Council from time to time.
(b) ‘Affiliate’ means any association, club, society, company, body corporate, government organization, statutory authority and any other body involved in the promotion of golf in India and granted affiliation by the Council.
(c) ‘Council’ means the Governing Council which shall comprise the President, immediate Past President, Honorary Secretary, Honorary Treasurer, Chairperson and Vice Chairperson of Ladies Committee and a maximum of 21 other members.
(d) ‘Director General’ means Director General of the Union for the time being and includes any person temporarily appointed to perform the duties of the Director General.
(e) ‘Founder Clubs’ shall have the meaning as provided for in Rule 2 (b) and who continue to be affiliated to the Union provided that a Founder Club shall cease to be treated as a Founder Club if it ceases to be affiliated to the Union. Founder Clubs shall be members of the respective Zonal Committee without voting rights.
(f) ‘Honorary Secretary’ means the Honorary Secretary, for the time being and includes any person temporarily appointed to perform the duties of the Honorary Secretary.
(g) ‘Honorary Treasurer’ means the Honorary Treasurer, for the time being and includes any person temporarily appointed to perform the duties of the Honorary Treasurer.
(h) ‘In writing’ and ‘written’ include Printing, Emails and other modes of representing or reproducing words in a visible form.
(i) ‘Office Bearers’ means the President, the Honorary Secretary and the Honorary Treasurer of the Union.
(j) ‘Office’ means the Registered office of the Union from time to time.
(k) ‘President’ means the President of the Union, for the time being and includes any person temporarily appointed to perform the duties of the President.
(l) ‘Recognized Body’ means any association, club, society, company, body corporate, government organization, statutory
authority and any other body involved in the promotion of golf in India and granted recognition by the Council.
(m) ‘State Golf Association’ means State Golf Association of any State / Union Territory in India and the Army Zone Golf Society which is affiliated to the Union.
(n) ‘Term’ shall mean the period of holding Office, which shall be one year in case of President, Vice-President, Immediate Past President, nominees of Founder Clubs, Chairperson and Vice-Chairperson of Ladies Section and two years in the case of Honorary Secretary, Honorary Treasurer and Council Members.
(o) ‘The Union’ means the Indian Golf Union.
(p) ‘The Zonal Committee’ means Zonal Committees constituted with regard to each of the five zones i.e. East, West, North, South and the Army Zone, consisting of such members as set out in Rule 48.
(q) ‘Vice-President’ means the Vice-President of the Union, for the time being and includes any person temporarilyappointed to perform the duties of the Vice-President. The Vice-President would be the consensus candidate for the post of President for the sake of continuity.
(r) ‘Zone’ shall have the meaning provided in Rule 35 & 36 of the Rules.
MEMBERSHIP
2. The following shall be the members of the Union:-
(a) All the persons named in the Memorandum of the Union who were the first members of the Union.
(b) The fol lowing gol f clubs that are hereinaf ter refer red to as Founder Members, shall have full voting rights: -
(i) The Bombay Presidency Golf Club Ltd.
(ii) The Delhi Golf Club Ltd.
(iii) The Royal Calcutta Golf Club Ltd.
(iv) The Tollygunge Club Ltd.
(v) The Willingdon Sports Club Ltd.
(vi) The Madras Gymkhana Club
(c) State Golf Associations affiliated with the Union shall be members of the Union. State Golf Associations shall have thefollowing voting rights only if at least one of its Golf Courses is a Category A or Category B Golf Course:Number of Golf Courses with the SGA Votes
One Golf Course 1
2-5 Golf courses 2
6-10 Golf courses 3
11-15 Golf courses 4
16-20 Golf courses 5
21-25 Golf courses 6
26-30 Golf courses 7
31-35 Golf courses 8
36-40 Golf courses 9
41-45 Golf courses 10
46-50 Golf courses 11
(d) Army Zone Golf Society (Army Zone) shall have the status of a State Golf Association and shall be affiliated to the
Union having 25 votes.
(e) Golf Clubs affiliated with the Union shall be members of the Union. The voting rights of a Golf Club shall be dependent upon the management of the Golf Club as mentioned below and shall be restricted to all matters other than the election of the Office Bearers, that is, the Golf Club shall not have any voting rights in the election of the Office Bearers.
(i) Golf Clubs managed by its duly elected members and owned/managed by any governmental organization or the Government shall be classified as ‘Member Managed Golf Clubs’. Voting rights of a Member Managed Golf Clubshall be dependent on the number of members declared by the Club to the Union and shall be as follows:
Clubs with declared membership up to 100 - 1 Vote
Clubs with declared membership from 101-200 – 2 Votes
Clubs with declared membership from 201-400 – 3 Votes
Clubs with declared membership from 401-1000- 4 Votes
Clubs with declared membership from 1001 and Above - 5 Votes
(ii) Golf Clubs not managed by its duly elected members or not owned/managed by any governmental organization or the Government shall be classified as ‘Corporate Golf Clubs’. The voting rights of such Golf Clubs shall be dependent on the category of such Clubs , as per Rule 5 , below, and shall be as follows:
Category A 4 Votes
Category B 3 Votes
Category C 2 Votes
Category D 1 Vote
3. All applications for membership shall be made as per forms prescribed by the Council and be addressed to the Honorary
Secretary and shall be accompanied by a copy of the Constitution and/or Rules of the applicant and, wherever applicable, a signed statement showing the total number of members including the lady golfers.
4. Before considering an application for membership the Council may make such enquiries and call for such information as it may think fit regarding the applicant and its affairs.
5. An application for membership may either be accepted or rejected by the Council. In case of rejection it shall not be necessary for the Council to give any reason for the same and while accepting any application, the Council shall have the power to impose such conditions as it may think fit. The decision of the Council regarding acceptance or rejection of membership shall be final and binding. All members shall follow and comply with the rules, regulations and guidelines for
membership laid down by the Council from time to time. The Council shall also have the power to amend the Rules and Regulations from time to time and all such amendments shall ipso facto be binding on all the members. Defaulting members shall be liable to lose their membership. The decision of the Council in this regard will be final and binding. Golf Clubs will be categorized based on their facilities as given below. The Founder Member Clubs shall be deemed as category A clubs.
(a) Category A
(i) Minimum yardage of 6700 with 18 holes
(ii) Club House with changing rooms and lockers & F&B facilities.
(iii) Driving ranges of minimum 175 yards.
(iv) Practice Putting green of minimum 5000 sq. ft.
(v) Short game practice area
(vi) Club professional and a pro shop
(b) Category B
(i) Minimum yardage of 6000 with 18 holes/9 holes with 18 tees
(ii) Club house with changing rooms and F&B facilities
(iii) Practice Putting green of 3000 sq. ft. or more
(iv) Short game practice area
(c) Category C
(i) Minimum yardage of 3000 with minimum 9 holes
(ii) Club house with F&B facilities
(iii) Rest room facilities for both men & women
(d) Category D
(i) Minimum of 1400 yards with 9 holes
(ii) Club house with F&B facilities
(iii) Rest room facilities for both men and women
6. The decision of the Council shall be communicated in writing by the Honorary Secretary and in the event of the applicanthaving been accepted for membership, the Honorary Secretary shall at the same time request payment of the first annual subscription as hereinafter provided. Upon such payment, the accepted applicant shall become a member of the Union.
7. The annual subscription payable by all members of the Union shall be as prescribed by the Council from time to time. At present, the annual subscription of affiliated Golf Clubs will be as under: -
(a) Member Managed Clubs:
(i) Clubs with membership up to 100 Rs 2,000/-
(ii) Clubs with membership 101-200 Rs 4,000/-
(iii) Clubs with membership from 201- 400 Rs 8,000/-
(iv) Clubs with membership from 401-and above Rs 20/- per member
Note: For the purposes of the above, the membership strength shall include all categories of members of the club who pay subscription.
(b) Corporate Golf Clubs: Rs. 25,000/-
8. Annual subscriptions shall be due and payable on the 1st of April of every year and if a subscription remains unpaid on the 30th June of the respective year, the defaulting member shall automatically cease to be member of the Union but may, at the discretion of the Council, be reinstated on payment of such subscription on or before the 30th Sept of such year with a penalty of Rs. 5,000/- or as decided by the Council, from time to time.
9. All annual subscriptions shall be remitted to the Secretariat accompanied by a signed statement showing the total membership of the Club on which such subscription has been calculated.
10. Any member wishing to resign its membership shall give notice in writing of its intention to do so, addressed to the Honorary Secretary and deposited at the office of the Union before the 1st day of April in any year, failing which such member shall be liable to pay the subscription for the next year.
11. The Council shall have power to make, rescind and vary bye-laws from time to time relating to the membership to the Union, and such bye-laws shall apply to all the members irrespective of the date of their becoming member. If any member fails to comply with such bye laws then the Council may at its discretion suspend and/or cancel the membership of such member.
12. The Council shall have power to make, rescind and vary bye-laws relating to the admission of Individuals / Corporates as Associates of the Union provided however that they shall not be members and shall not have any voting rights and while admitting Associates the Council shall have the power to impose such conditions as it may think fit, and the decision of the Council in this regard shall be final and binding.
The provisions regarding such Associates shall be as follows:
(a) Life Associates –
30. Members of any Golf Club affiliated to the Union may be admitted as Life Associates of the Union on payment of one time charges of Rs.10,000/- or such amount as may be decided by the Council from time to time.
(ii) Individuals who are not members of any Golf Club affiliated to the union may be admitted as Life Associates of the Union on payment of one time charges of Rs. 15,000/- or such amount as may be decided by the Council from time to time.
(ii) Armed Forces Personnel, whether serving or retired, may be admitted as Life Associates of the Union on payment of one time charges of Rs. 5,000/- (Rupees five thousand only) or such amount as may be decided by the Council from time to time.
(b) Corporate Associates: Any association, club, society, company, body corporate, government organization, statutory authority or any other body not being an individual may be admitted as an Associate of the Union on payment of one time charges of Rs. 5,00,000/- (Rupees five lakhs only) or such amount as may be decided by the Council from time to time.
(c) Junior Associates: Individuals below the age of 18 years may be admitted as Junior Associates of the Union till attainingthe age of 18 years on payment of charges of Rs. 5,000/- (Rupees five thousand only) or such amount as may be decided by the Council from time to time. Upon attaining the age of 18 years a Junior Associate shall have the option of becoming a Life
Associate upon payment of the fee prescribed for the same at the relevant time provided that credit shall be given for the amount already paid by him earlier.Notwithstanding anything to the contrary, any individual who is at present an Associate of the Union without voting rights, irrespective of any nomenclature like Life Member, Associate Member, Junior Associate Member, Armed Forces Member etc. shall henceforth be deemed to be an Associate under the provisions of this Rule under the respective categories mentioned above.
13 (a) The Council shall have power to make, rescind and vary bye-laws relating to the affiliation of an Affiliate provided however that an Affiliate may or may not be a member and may or may not have any voting rights and while granting affiliation the Council shall have the power to impose such conditions as it may think fit, and the decision of the Council in this regard shall be final and binding and provided that if the activities of any Affiliate at any time is in the opinion of the Council detrimental to any of the aims and objects of the Union, the Council shall have the power to cancel such affiliation.
The Council shall have the option to charge such amount as it may deem fit from time to time on a case to case basis fo rgranting affiliation and shall also be entitled to waive payment of any charges. The Council shall have the option to grant affiliation with or without membership and/or with or without voting rights, as it may deem fit from time to time on a case to case basis
(b) The Council shall have power to make, rescind and vary bye-laws relating to the recognition of a Recognized Body provided however that a Recognized Body shall not be a member and shall not have any voting rights and while granting recognition the Council shall have the power to impose such conditions as it may think fit, and the decision of the Council in this regard shall be final and binding and provided that if the activities of any Recognized Body at any time is in the opinion of
the Council detrimental to any of the aims and objects of the Union, the Council shall have the power to cancel such recognition. The Council shall have the option to charge such amount as it may deem fit from time to time on a case to case basis for granting recognition and shall also be entitled to waive payment of any charges.
GENERAL MEETINGS
14. An Annual General Meeting of the Union shall be convened and held at least once in each year at such place and on such date and at such time as shall be determined by the Council.
15. The purpose of an Annual General Meeting shall be: -
(a) To receive, consider and pass the Accounts of the Union made up to the 31st of March immediately preceding the date of the meetings and the Report of the Union which shall be presented at the Meeting.
(b) To elect the President, the Honorary Secretary and the Honorary Treasurer as and when such Office falls vacant.
© To approve the nominations of the duly elected Council Members as received from the respective Zonal Committees including the Army Zone as and when such seats fall vacant.30. To appoint Auditors and fix their remuneration.30. To discuss the general work and policy of the Union.
(f) To transact any other business with permission from the Chair, which any member of the Union may wish to placebefore the meeting. No member of the Union shall be entitled to move any resolution under this heading unless a copyof the proposed resolution shall have been sent to the office of the Union, at least seven days before the date of themeeting.
16. All other meetings of the Union shall be called Extra-ordinary General Meetings and may be convened at any time by theCouncil for the transaction of any business.
17. The Council shall upon a requisition made in writing by any ten or more members, with voting rights, convene an Extraordinary General Meeting.
(a) Any requisition made by members shall state the object of the meeting proposed to be called, which shall be delivered at the office of the Union.
(b) Upon receipt of such requisition, the Council shall forthwith proceed to convene an Extra-ordinary General Meeting within forty five days from the date of receipt of the requisition at the office of the Union, failing which the requisitionists may themselves convene a meeting.
18. At least twenty one days’ notice, specifying the place and day and hour of meeting and in the case of an Extra-ordinary General Meeting the nature of the business to be transacted, shall be sent by post to each member who has registered an address with the Union. Provided that the inadvertent omission to send a notice or the non-receipt of such notice by any member shall not invalidate any resolution passed or proceedings at such meeting. Any meeting may be held on shorter notice than above specified, if more than one-half of the members of the Union agree in writing. Serving of the notice shall be deemed to have been effected on the day following that on which it is posted.
19. All meetings of the Union shall be held at the office of the Union unless the Council shall otherwise determine.
20. The President, or in his absence the Vice-President, shall preside at every General Meeting and in the absence of both the President and the Vice-President, a Chairman of the meeting shall be elected at the meeting by the members present.
21. The Chairman of the meeting may, with the consent of a majority in number of the members present, adjourn any meeting from time to time and from place to place but no business shall be transacted at any adjourned meeting other than the business left unfinished at the meeting from which the adjournment took place.
22. Five members who are eligible to vote, present in person or by their duly appointed representatives shall form a quorum.
23. In the case of an Annual General Meeting or in Extra-ordinary General Meeting, if within half an hour from the time appointed for the holding of the meeting, a quorum is not present, the meeting shall stand adjourned to the same day of the following week at the same time and place, and if at such adjourned meeting, a quorum is not present within half an hour from the time appointed for holding the meeting, the members present shall constitute a quorum.
24. At any General Meeting every question shall be decided by a show of hands unless a poll is demanded by not less than five members A declaration by the Chairman of the meeting that a resolution has been carried, and an entry made to that effect in the
Minute Book, shall be sufficient evidence of the fact, without proof of the number or proportion of the votes recorded in favour of or against such resolution. A poll demanded on the election of a Chairman or on the question of adjournment shall be taken forthwith. The demand for a poll may be withdrawn.
25. On a show of hands or on a poll, every member present at the meeting shall have votes as per Rule 2. In the case of equality of votes, the Chairman of the meeting shall have second or casting vote in the addition to the vote he may exercise as a member.
26. Every member of the Union, being a Club or a State Association, shall be entitled to appoint a representative in writing to attend the meetings of the Union and vote as per the voting rights in Rule 2 at meetings of the Union. Such appointments will be accepted only if the authorization letter is signed by the President, Captain, CEO/GM or the Secretary of the Member Organization. A representative so appointed shall not be deemed to be a proxy.
27. Every member referred to in the last preceding Rules shall deposit at the Office of the Union at least 48 hours before the time of holding the meeting at which he proposed to attend and vote the following instrument signed by a principal officer on behalf of the member: -
“We of ………….. being a member of The Indian Golf Union hereby appoint ……… of ……….. as our representative to attend and vote for us and on our behalf at the General meeting of the Union to be held on the …. Day of …… 20… and at any adjournment thereof in the same manner as we would do if we were individuals. Signed this ……… day of ……. 20….”
28. One representative may be appointed to attend and vote on behalf of several members. A representative so appointed shall not be deemed to be a proxy.
29. Up to six persons representing a member club/association shall be entitled to be present and to speak at any General Meeting of the Union but only those nominated as per Rule 26 hereof shall be entitled to vote thereat.
30. Each vote must be given personally and not by proxy provided nevertheless that a vote may be given by proxy at a meeting convened for the purpose of Clause 5 of the Memorandum of the Union or for the purpose of considering the dissolution of the Union or for the purpose of considering any alteration, extension or abridgement of the purposes for which the Union was formed or an amalgamation wholly or partially with any other Union.
MANAGEMENT & GOVERNING COUNCIL
31. The supervision of the work of the Union and the management of its affairs shall be entrusted to a Governing Council. A person who is in breach of his/her Amateur status as defined by the R&A’s Rules of Amateur Status, amended from time to time and in effect in India, administered by the Union cannot become or continue as a Council Member.
32. The Council shall be the Governing Body of the Union within the meaning of the West Bengal Societies Registration Act 1961 and save as herein provided, shall have all the powers conferred by the Act. In particular the Council shall have powe rto invite and nominate Patrons of the Union.
33 (a) The Council shall consist of 27 members and shall comprise the following:-
(i) President
(ii) Immediate Past President
(iii) Honorary Secretary
(iv) Honorary Treasurer
(v) Chairperson and Vice-Chairperson of IGU Ladies Committee as provided in Rule 56.
(vi) Maximum Five nominees of the Army Zone Golf Society as provided in Rule 34.
(vii) Maximum twelve nominees from the four Zonal Committees i.e. three each from North, South, East andWest Zone who shall be elected in the manner provided in Rule 36 & 48.
(viii) Six Representatives from the Founder Clubs i.e. one from each Founder Club. Such a nominee shall be amember of the respective Club.
(b) The Honorary Secretary and the Honorary Treasurer after being elected shall automatically be deemed to be the Members nominated to the Council as per Rule 36 and 48 from their respective zones. Accordingly, such zones shall be entitled to elect only the remaining number of members out of their total quota mentioned above. All the Members of the Council shall have a vote at the meetings of the Council and in the case of equality of votes, the President shall have a second or casting vote in the addition to the vote he may exercise as a Member.
(c) The Term of the President, Immediate Past President, nominees of Founder Clubs, Chairperson and Vice-Chairperson of the Ladies Committee shall be one year, and the term of all other members of the Council shall be for two years. The term of each member shall end at the Annual General Meeting of the Union that is held closest to the expiry of the period of their membership term. The President is not eligible for re-election. Other Council Members so retiring will be eligible for reelection after a term of two years with no restrictions to the number of terms.
(d) Election of the Office Bearers. The eligibility criteria for being elected as an Office Bearer shall be as follows:-
(i) he shall be a citizen of India;
(ii) he should not have been convicted by any Court for any offence involving moral turpitude;
(iii) he has not been declared insolvent;
(iv) he shall not be of age greater than seventy years at the time of contesting the election.
(v) he should not have served as an Office Bearer on the Council of the Union for more than three consecutive terms holding the same post.
(vi) he should not be in breach of his/her Amateur status as defined by the R&A’s Rules of Amateur Status, amended from time to time and in effect in India, administered by the Union cannot become or continue as a Council Member.
(vii) Rules/ Regulations/Guidelines issued by Department of Personnel and Training from time to time regarding holding of elective post in the District/State/National Level Sport Bodies shall be applicable to the Government Servant holding elective post in the Union. As regards the Defense Personnel they will also follow guidelines of the Ministry of Defence.
(e) Under no circumstances can the Honorary Secretary and the Honorary Treasurer hold the same post for more than three terms.
A President cannot hold office for more than one term.
(f) Office Bearers shall retire on attaining the age of seventy years irrespective of the status of their term, provided that inthe event of an Office Bearer also holding a post in the International Golf Federation or any other international golf body, the age limit may be extended for the duration of the term till the Office Bearer holds such post in the International Golf Federation or any other international golf body if his continuance in the International GolfFederation or any other
international golf body is conditional upon him being an Office Bearer in the Union.
(g) Candidates for the election of the President, the Honorary Secretary and the Honorary Treasurer must be proposed by a State Golf Association or the Army Zone. However, for the sake of continuity, the sitting Vice President would be the consensus candidate for the election of the President.
(h) Vice President will be elected by the Council in rotation from the Zones in the following order:-North, Army, South, East and West.
34. Army Zone Golf Society (Army Zone) shall nominate five members to the Council, irrespective of the geographical area.
35. For the purpose of representation on the Council, the members of the Union shall be divided in five Zones, namely East Zone, West Zone, North Zone, South Zone & Army Zone.
36. Zones: -
(a) The East Zone. It shall include all member clubs and State Associations situated in the following States other than
Army Zone Clubs: -
(i) Assam
(ii) Arunachal Pradesh
(iii) Bihar
(iv) Jharkhand
(v) Manipur
(vi) Meghalaya
(vii) Nagaland
(viii) Orissa
(ix) Sikkim
(x) Tripura
(xi) West Bengal
(xii) Chhattisgarh
(b) The West Zone. It shall include all member clubs and State Associations situated in the following States other than
Army Zone Clubs: -
(i) Madhya Pradesh
(ii) Maharashtra
(iii) Goa
(iv) Gujarat
(v) Union territory of Daman & Diu
(c) The North Zone. It shall include all member clubs and State Associations situated in the following States others than
Army Zone Clubs:-
(i) Delhi
(ii) Uttar Pradesh
(iii) Rajasthan
(iv) Himachal Pradesh
(v) Jammu & Kashmir
(vi) Punjab
(vii) Uttarakhand
(viii) Haryana
(ix) Union Territory of Chandigarh
(d) The South Zone. It shall include all member clubs and State Associations situated in the following States other than
Army Zone Clubs :-
(i) Tamil Nadu
(ii) Andhra Pradesh
(iii) Karnataka
(v) Kerala
(vi) Pondicherry
(vii) Andaman & Nicobar and Other Islands
(viii) Telangana.
(e) The Army Zone. It shall be the Army Zone Golf Society All Armed Forces clubs affiliated to the Union shall be itsmembers. Clubs owned /managed by the para military forces do not form part of the Army Zone.
37. The appointment of elected members of the Council shall take place bi-annually at the Annual General Meeting. A separate resolution shall be passed by each Zonal Committee / Army Zone as defined in Rule 48, electing members to the Council.
38. The following persons together with two gentlemen nominated by the__________________ Group constituted the first Council until
the first Ordinary Annual General Meeting._______________________
_________________________________,___________________________-,______________________________
39. Any casual vacancies that may occur by reason of resignations or otherwise may be filled by the respective Zonal Committee.
40. If for any reason an Annual General Meeting is not held on the due date for the holding thereof, the officers of the Union and the persons elected at the previous meeting shall continue to serve until such time the next meeting is held and new officers are elected.
41. At all meetings of the Council the President or in his absence the Vice-President shall take the chair but if the President or the Vice-President be not present, the members of the Council present shall choose someone of their member to be Chairman of the meeting.`
42. The Council may meet together for the conduct of business, adjourn and otherwise regulate their proceedings as they think fit and may determine the quorum necessary for the transaction of business. Until otherwise determined, one third of the Council Members shall form the quorum. In the event of any member not attending three consecutive Council meetings, he shall automatically cease to be a member of the Council, and the respective Zonal Committee shall appoint any other member from the zone concerned. Provided however, this shall not apply in case such
member had applied for leave of absence to the President. The Honorary Secretary shall send him intimation after his absence in two consecutive meetings regarding the possible
cessation of his membership before the next Council meeting. Such intimation and notice for cessation of membership shall be sent to the Council member either by registered post or fax or email or any other mode of communication that may be in vogue at that time.
43. President/Vice President or any three members of the Council, may at any time, ask for a Council meeting, in writing, giving the reasons for doing so and Honorary Secretary, upon receiving such request, shall inform the President and convene a meeting of the Council within 21 days of receiving such request.
44. Questions arising at any meeting shall be decided by a majority of votes and in case of an equality of votes the Chairman of the meeting shall have a second or casting vote.
45. A resolution in writing which has been circulated to all the members of the Council for the time being in India (not being less than five) and assented to by a majority of such members shall be as valid and effectual as if it had been passed at a meeting of the Council called and constituted.
46. The proceedings of all meetings shall be recorded in a Minute Book and the Minutes signed by the Chairman of the next meeting and shall be accepted as a true record of the business transacted at the meeting. The minute book shall be treated as Confidential.
47. The Secretariat shall consist of a Director General and other staff as may be appointed by the Council from time to time to carry out the functions and duties as stipulated by the Council. The Council shall determine the duties and authorities of each such official and shall fix his/her remuneration.The Council may delegate to the Secretariat such powers as may be necessary to enable each official to carry out his/herduties respectively.
ZONAL COMMITTEES
48 (a) The Zonal Committee of each of the East, West North and South Zones, shall have their objective on similar lines as that of the Council and shall consist of the following members, each of whom shall have one vote: -
(i) Sitting Council members from the respective Zone, one of whom will chair the meeting.
(ii) One member from every affiliated State Golf Association falling under the said Zone.
(iii) One nominated member from each Founder Club situated in the respective zone without voting rights.
(iv) One nominee of the respective Army Zone and two nominees of the Ladies Committee of the respective zone shall be permanent invitees without voting rights.
(b) Any Zonal Committee so appointed shall, in exercise of the powers so delegated to it, conform to any regulations that may, from time to time, be imposed upon it by the Council. The meetings and proceedings of any such Zonal Committee shall be governed by the provisions herein contained for regulating the meeting and proceedings of the Council so far as the same are applicable thereto and are not superseded by any regulation made by the Council. Each Zonal Committee shall fix its
quorum. Chairman of the Zonal Committee will be nominated by the Council members of that Zone. The tenure of each member of the Zonal Committee shall be as under:-
(i) Two Years for the sitting Council Members from the Zone
(ii) Two years for Army Zone nominee
(iii) One year for all other members
(c) Election to the Governing Council: Each Zonal Committee shall, from among its members, elect three members to the Governing Council. The Zone from which the President is to be elected shall nominate three elected members to the Governing Council in addition to the current Vice President who with the consent of Council would be the consensus candidate for election to the post of President.
49. The Governing Council may, by a 3/4 majority of the members present at its meeting, appoint any person or corporation to be the constituted attorney of the Union for any specified purpose or purposes.
50. Committees: -
(a) The Council shall have the following
Committees: -
(i) Championship Committee
(ii) Technical, Rules and Amateur Status
Committee (TRASC)
(iii) Bursary Committee
(iv) Selection Committee
(v) NGAI Committee
(vi) Finance Committee
(vii) Ladies Committee
(viii) Junior Golf Development Committee
(ix) Golf Infrastructure Development and Greens
Committee
(x) International Committee
(xi) Appeals Committee
(xii) Sexual Harassment Complaints Committee
(xiii) Disciplinary Committee
(b) The President may decide to form any new committee or dissolve any such committee at his discretion from time to
time.
51. Structure of the Committees.
(a) Each Committee shall comprise a Chairman and a minimum of five members. The Chairman of each committee shall be appointed by the Council from amongst the members of the Council. The other members of the Committee shall comprise of one Council member from each zone.
(b) The Selection Committee would function in terms of Rule 55. Duties and responsibility of the various Committees willbe laid down separately from time to time by the President and ratified by the Council.
(c) The Chairman of each Committee shall be empowered to induct non-Council members as invitee committee members in order to broad base the functioning of the committee. In addition there shall be one lady member from the ladies committee invited to every golf related committee.
(d) The formation and the management of all other Committees as set forth in Rule 50 (b) will be as determined by the President from time to time.
(e) The management of affairs of Ladies Golf shall also rest with the Council.
52. Championship Committee
(a) Immediately after the Annual General Meeting, the Council shall nominate a Championship Committee for the purpose of regulating all International, National and Zonal Golf Championship held in India, the dates when it is to be held and lay down the conditions of play the rules and regulations under which the Championship is to be played.
(b) The Championship Committee shall draw up in each year, tentative dates of such Championship and not later than 30th Nov in each year and advise the Secretariat / any such responsible official or the President for the time being of the club(s) at which the Champion-ship(s) are proposed to be held.
(c) The Championship Committee will be responsible to conduct all the events of the Union including but not limited to,The Indian Open, All India Amateur, Northern India, Southern India, Western India and Eastern India and Junior All India and four zonal events of the Juniors, All India Ladies Golf Championships and all other tournaments of the Union.
(d) The Secretariat of the Union will be responsible for maintaining a merit list to be updated upon every event.
53. The Championship Committee formed to conduct International or National Championship would derive their authorityfrom the Council of the Union to whom they shall be answerable in respect of any matters concerning the said Championship.
54. The Council shall be the sole authority for conducting negotiations with any National or International Golf Federations, Associations, or Societies or with the All India Council of Sports, Ministry of Youth Affairs and Sports, Government of India, in respect of arranging for participation of any representative teams from India in any National orInternational Golfing event either in India or abroad or for arranging any foreign representation in National or International Golf Championship
conducted in India.
55. Selection Committee
(a) The Council shall, every year appoint a Selection Committee consisting of a Chairman and a minimum of five members.
(b) The Selection Committee shall hold office for a period of one year. Every member of the Selection Committee is eligible for re-appointment. The Chairman may continue in office for a maximum period of three years provided however that, if the Chairman is not elected to the Council, he shall immediately vacate office of the Committee as well. Provided also that the Chairman may be removed from his office, if the Council, by a 2/3rd majority, approves the removal due to any act of gross misconduct. The Chairman shall not be eligible for membership of the Selection Committee after retirement or earlier removal. The names of the Selection Committee for any year must be determined not later than 15days of the AGM.
(c) The Selection Committee may at its discretion conduct selection trials.
56. Ladies Committee
(a) The Ladies Committee shall comprise two lady members from each Zone including the Army Zone. The Chairperson and Vice Chairperson of the Ladies Committee will be a member of the Council with voting rights. The tenure of the Committee shall be for one year and all committee members including the Chairperson shall be eligible for re-election.
(b) A State Golf Association (SGA) may propose a maximum of two ladies from their State as candidates for the election to the IGU Ladies Committee. The proposals from the SGA should be sent to the Convener of the concerned Zonal Committee when asked for. A candidate proposed by a club, if any, must be routed through the respective SGA. The Zonal Committee shall elect two candidates from the proposals received from the State Golf Associations of their respective zone.
(c) The Vice Chairperson of the Ladies Committee shall be elected by the members of the Ladies Committee from amongst its members by rotation from the Zone in the following sequence from 2012-13: South, East, West, North and Army. To ensure continuity, the Vice-Chairperson will become the Chairperson of the Ladies Committee during the following year, with the consent of the Council.
(d) If for any reason the current Vice-Chairperson of the Ladies Committee is unable to assume the post of Chairperson in the ensuing year and the concerned Zonal Committee can not propose any other name, then the Ladies Committee can elect any other member from the Ladies Committee as the Chairperson subject to her having served in the Ladies Committee for a year in the preceding three years. Vice Chairperson of Ladies Committee will be a Member of the Council with voting rights. However, no Lady shall serve as Chairperson for more than two consecutive terms of one year
each.
57. National Golf Academy of India
The Indian National Golf Academy shall be renamed as National Golf Academy of India and hereinafter be referred to as NGAI. NGAI shall function as a Committee of the Union. The Council of the Union shall frame the rules and regulations and constitution of NGAI and all activities of NGAI shall be subject to the said rules and regulations. The primary objective of the NGAI would be training and certifying golf coaches, golf players, golf academies and other officials/ golf related activities as decided by the Council from time to time. The Council may enter into any arrangement with any organization for the management of the NGAI.
58. R&A Rules Ltd.
The Union recognizes the R&A Rules Ltd, Fife, Scotland as the Ruling Authority in golf.
59. A document to which the Seal of the Union is affixed shall be signed on behalf of the Union by any two members of the Council and shall be countersigned by the Director General or some other person appointed by the Council for this purpose.
REPRESENTATION OF THE UNION
60. All property of the Union, whether movable or immovable, shall be deemed to be vested in the Council who shall have power to sell, lease, mortgage or otherwise deal with the same, and also to purchase, take on lease, accept grants of or otherwise acquire movable or immovable property on behalf of the Union and to enter into all contracts and covenants on its behalf.
61. All Bank Accounts, deposits and other investments shall be opened, kept and made in the name of the Union.
62. The Council shall have the rights to manage the funds of the Union and shall have power to invest, lend or otherwise deal with the same and to vary investments from time to time, and to incur such expenditure as it may think necessary and proper.
63. The subscription received from Corporate Associates will be retained in a separate fund styled “SPECIAL GOLF DEVELOPMENT FUND”. The investment of the amounts so received shall only be made in any one or more of the forms or modes specified in sub-section (5) of the section 11 of the Income Tax Act, 1961 or as be may amended from time to time. Under no circumstances will the corpus of this fund be utilized, but any interest earned from the investments made shall be utilized for furthering the objectives of the Union.
64. The Council shall have power to borrow money for Union upon such terms as to security and rate of interest as the Council may deem fit.
65. All cheques, bills of exchange, promissory notes (expressly including promissory notes of the Government of India) and other similar documents shall be drawn, accepted or made on behalf of the Union by the President or the Director General or such other person or persons as shall be nominated from time to time by a resolution of the Council.
ACCOUNTS
66. The Council shall cause true accounts to be kept of all sums of money received and expended by the Union and of all, matters in respect of which such receipts and expenditure take place and of the assets, credits and liabilities of the Union. The Council shall cause the Treasurer to present reports of the finances of the Union at each regular meeting of the Council.
67. The Accounts of the Union shall be audited once in each year ending 31st March by such Auditors or other person or persons as may he appointed by the Council at any time.
68. The Council shall cause to be filed once in every year on or before the 14th day succeeding the day on which the Annual General Meeting of the Union is held a list with the Registrar appointed under the Societies Registration Act, 1860 of the names, addresses and occupations of the Council Members.
BYE-LAWS
69. The Council shall have the power to make Bye-Laws for the conduct and governance of the Union and for the governance of all Committees, officers and agents of the Union or for any other purposes whatsoever provided that such Bye-Laws do not conflict with these Rules and Regulations.
SETTLEMENT OF DISPUTES
70. All disputes arising within the Union shall be referred to the All India Council of Sports for settlement under the Arbitration and Conciliation Act, 1996. The All India Council of Sports shall appoint a panel of Arbitrators out of whom parties to the disputes in the Union will select one arbitrator each and the third arbitrator out of the said panel will be mutually agreed upon by the two arbitrators. The arbitration proceedings should be completed within the period specified under the Arbitration Act or within the time extended by the arbitrators with the consent of the parties.
AMENDMENTS
71. These Rules and Regulations may be amended at any Extra-ordinary General Meeting (EGM) of the Union by a Resolution passed by a majority of not less than three-fourth of the members present thereat and voting provided that the amendment shall have been proposed in writing and circulated to all members of the Union at least 21 days in advance of such General meeting. Such amendments may be accepted by the General Meeting with or without modification.
NOTICE
72. A notice may be given by the Union to any member by sending it by registered post or any other such communication as may be in vogue at that time to such member at its address.
73. Any notice served by post shall be deemed to have been served at the time the letter containing the same would be delivered in the ordinary course of post and in proving such service it shall be sufficient to prove that the letter containing the notice was properly addressed and posted and that the postage was prepaid.
74. We, the undersigned being members of the Council of the Indian Golf Union do hereby certify that these Rules and Regulations are a correct copy of the Rules and Regulations of the Union.
