Section 12 in Uttarakhand Co-Operative Societies Act, 2003
12. Amendment of bye-laws of a co-operative society.
(1)A co-operative society may, subject to the provisions of this Act and the rules, amend its bye-laws in the manner prescribed :Provided that no such amendment shall be valid and operative unless it has been registered under this Act.(2)The proposal for an amendment of the bye-laws shall be forwarded to the Registrar and if the Registrar is satisfied that the proposed amendment-(i)is not contrary to the objects specified in section 4 of the Act; and(ii)is not contrary to the other provisions of the Act or the rules, he may register the amendment.(3)Where the Registrar refuses to register an amendment of the bye-laws of a co-operative society, he shall communicate the order of refusal, together with the reasons thereof, the society.
