By-laws for a Lawn Tennis Club
1. The Club shall be called the _____________ Lawn Tennis Club.
2. The club is formed to provide for the members tennis club house, and to supply refreshments to members.
3. The club shall consist of not more than ______________ playing members ______non playing members,and of __________________provisional members.
4. Persons of either sex shall be eligible for full membership, provided they are over sixteen years of age.
5. Children below the age of sixteen years may be elected as junior members without a right to hold office or to exercise the power of voting. No member shall be permitted to purchase or consume intoxicating liquor upon the premises of the club whilst under the age of eighteen years.
6. Every candidate for admission as a member shall be proposed by one member and seconded by another, both of whom shall vouch from their personal knowledge for the fitness of the candidate. The candidate shall be proposed by entering in the candidates? book his name in full, residence, profession or occupation, with the signatures of the proposer and seconded.
7. The above particulars relating to a candidate shall be posted prominently in the club room for _______________ days preceding the day when the candidate comes up for election. The candidate shall be balloted for by the committee and one black ball in five shall exclude.
8. A candidate not elected shall not be proposed again for election within a period of twelve months.
9. On the election of a new member the secretary shall notify the same to him in writing, furnish him with a copy of the rule, and request him to pay his entrance fee and first subscription to the treasurer. If payment be not made within one month from the date of the secretary’s notice the election shall be void unless sufficient cause be shown to the satisfaction of the committee.
10. All candidates for admission shall come up for election in the order in which their names appear in the candidates book.
11. For a full playing member the entrance fee shall be (______________) and the annual subscription (___________________).In the case of junior members the fees shall Be (_______________) and (____________________) respectively.
12. For a non-playing member only an annual subscription of (_______________) shall be payable ,but such member may become Paying member on payment of the fees prescribed by rule.
13. All annual subscription (except as provided by rule (____________) shall be payable on the (_______________) in each year, and if after a reminder has been given a subscription has not been paid on or before the(__________________) following the default the defaulter shall thereupon cease to be a member of the club. He may, in the discretion of the committee, be re-admitted to membership on payment of all arrears without payment of any further entrance fee.
14. Any member may resign his membership by giving to the secretary notice in writing to that effect Provided that if notice be given after the (_______) in any year he shall be liable to pay his subscription for that year.
15. If at any time the committee shall be of opinion that the interests of the club so require, they may by letter invite any member to resign from the club within a time specified in such letter. In default of his resignation the question of his expulsion shall be submitted to a special general meeting to be held within three weeks after the date specified in such letter as the date before which he shall have been invited to resign. The member whose expulsion is sought shall have notice of such meeting and of the grounds on which it is sought to expel him. At such meeting the member shall be allowed to offer an explanation for his conduct verbally or in writing, and if two-thirds of the members present shall vote for his expulsion he shall thereupon cease to be a member of the club: Provided that the voting at any such special general meeting shall be by ballot if not less than five members present threat shall so demand. It shall be in the power of the committee to exclude such member from the club house and grounds until such special general meeting shall be held.
16. Any person on ceasing to be a member of the club shall forfeit all right to and claim upon the club, its property, and funds.
17. The entire management of the club (except as otherwise provided by these rules) shall be deputed to a committee consisting of (____________) members, of whom four shall be ladies.
18. At the annual general meeting members of the committee shall retire, but shall be eligible for re-election. Any two members may propose any other candidate or candidates by notice in writing to the secretary ______________ days at least before the meeting. If any such notice be given all members entitled to vote shall be apprised thereof three days at least before the date of the meeting. Voting shall be by ballot and every member shall be entitled to vote for as many candidates as there are vacancies to be filled. The candidates up to the number of vacancies who shall receive most votes shall be declared elected, and in case of two or more candidates receiving an equal number of votes the chairman shall have a second or casting vote.
19. In the event of a vacancy on the committee the committee shall have power to appoint any playing member of the club to fill such vacancy, but the proceedings of the committee shall not be invalidated in consequence of there being less than the prescribed number of members thereof.
20. The president shall be elected by the members, and shall hold office until death or resignation unless removed from office by a resolution of the committee or members.
21. The property of the club shall be vested in (______________) trustees who shall be appointed by the committee and the property of the club shall be vested in them to be dealt with by them as the committee may from time to time direct by resolution (of which an entry in the minute book shall be conclusive evidence). The trustees shall be indemnified against risk and expense out of the club property. The trustees shall hold office until death or resignation or until removal from office by the committee. Where by reason of such death, resignation or removal it is necessary that a new trustee or trustees be appointed the committee shall nominate the person or persons to be appointed the new trustee or trustees. For the purpose of giving effect to such nomination the (specify an officer of the club) is hereby nominated as the person to appoint new trustees of the club and he shall by deed duly appoint the person or persons so nominated by the committee.
22. The committee shall meet at least once a fortnight during the season to examine the accounts and arrange the affairs of the club; notices of meetings shall be sent to each member. A quorum shall consist of __________________ members. Minutes shall be taken of all proceedings of the committee, and shall be open to the inspection of any member of the club applying to the secretary therefore.
23. The committee may from time to time appoint from among their number such sub-committees (in addition to the sub-committee under rule hereof) as they may deem necessary or expedient and may depute or refer to them such of the powers and duties of the committee as the committee may determine. Such sub-committee shall periodically report their proceedings to the committee and shall conduct their business in accordance with the committee for the following purposes:
(a) To receive from the committee a report, balance sheet, and statement of accounts for the preceding financial year and as estimate of the receipts and expenditure for the current financial year.
(b) To elect the committee and to appoint two auditors for the ensuing year.
(c) To decide on any resolution which may be duly submitted to the meeting as hereinafter provided. A copy of the report, audited balance sheet, statement of accounts and estimate shall be sent to members (______________days) at least before the annual general meeting.
24. Any member desirous of moving any resolution at the annual general meeting shall give notice thereof in writing to the secretary not less than (_________________weeks) before the date of such meeting.
25. The committee may at any time for any special purpose call a special general meeting and they shall do so forthwith upon the requisition in writing of a _______________ members stating the purposes for which the meeting is required.
26. (___________________days) at least before the annual general meeting or any special general meeting, a printed or written notice of such meeting and of the business to be transacted thereat shall be sent to every member and no business other than that of which notice has been so given shall be brought forward at such meeting.
27. At all general meetings of the club the president, and in his absence member selected by the meeting, shall take the chair. Every member present entitled to vote shall have one vote upon every motion, and in the case of equality of votes the chairman shall have a second or casting vote.
28. The quorum at all general meetings shall be as follows: for months proposing any repeal or amendment of the rules, _____members; for the repeal of any bye-laws _______members; for motions relating to the expulsion of any member, ______________members; for all other business, ______members.
29. The financial year of club shall end on the last day of (February) in each year, to which day the accounts of the club shall be balanced.
30. At every annual general meeting two members of the club not being trustees or members of the committee, shall be elected to serve as auditors for the ensuing year. A vacancy occurring in the office of auditor during the year shall be filled by the committee.
31. The charges for refreshments shall be fixed by the committee.
32. The purchase of intoxicating liquor for and supply by the club shall be in the absolute discretion of a sub-committee of not less than____________members being elected members of the committee appointed by the committee for that purpose. In the event of any member ceasing to be a member of the committee he shall automatically cease to be a member of the sub-committee, and another elected member of the committee shall be appointed in his place.
33. The permitted hours for the supply of intoxicating liquor shall be from ________ to ________on weekdays and from ___________to .___________ on__________.
34. No member shall, except for professional services rendered at the request of the committee, receive any profit or emoluments from the funds or transactions of the club.
35. Every member shall be allowed to introduce visitors subject to such regulations or. by-laws as shall be made from time to time by the committee, and every visitor shall be the guest of and be accompanied by the member introducing him, both of whom shall sign the visitors book immediately on entering the club premises.
36. The club house shall not be used for gambling or for playing any game of chance and the committee shall have power to prohibit any games, the playing of which would in their opinion be injurious to the interests of the club.
37. These rules may be added to, repealed or amended by resolution at any annual or special general meeting. Provided that no such resolution shall be deemed to have been passed unless it be carried by a majority of at least two-thirds of the members voting thereon.
38. The committee shall from time to time make, repeal and amend all such bye-laws and regulations (not inconsistent with these rules) as they shall think expedient for the internal management, use of the courts, and well-being of the club. All such bye-laws and regulations shall be binding upon the members until repealed by the committee or set aside by a resolution of a general meeting of the club.
39. The committee shall have power to make arrangements for holding matches, tournaments, or other like competitions, including the imposition of a charge for the admission of non-members to the grounds, and to provide cups and other prizes for competition and to reserve courts as may be required on any occasion as the committee in their discretion think proper.
40. If at any time the club in general meeting shall pass a resolution authorising the committee to borrow money, the committee shall thereupon be empowered to borrow for the purposes of the club such amount of money either at one time or from time to time and at such rate of interest and in such form and manner and upon such security as shall be specified in such resolution, and thereupon the trustees shall at the direction of the committee make all such dispositions of the club property or any part thereof and enter into such agreements in relation thereto as the committee may deem proper for giving security for such loans and interest. All members of the club, whether voting on such resolution or not, and all persons becoming members of the club after the passing of such resolution shall be deemed to have assented to the same as if they had voted in favour of such resolution.
41. If at any general meeting a resolution for the dissolution of the club shall be passed by a majority of the members present, and such resolution shall at a special general meeting held not less than one month thereafter at which not less than one-half of the members shall be present be confirmed by a resolution passed by a majority of two-thirds of the members voting thereon, the committee shall thereupon or at such future date as shall be specified in such resolution proceed to realise the property of the club and after the discharge of all liabilities shall divide the same equally among all the full members and upon the completion of such division the club shall be dissolved.