Section 13 in Rajasthan Co-operative Societies Act, 1965
13. Amendment of bye-laws of a co-operative society.
(1)No amendment of any bye-law of a co-operative society shall be valid unless such amendment has been registered or is deemed to be registered under this Act specified in sub-section (2) are complied with.(2)Every proposal for such amendment shall be forwarded to the Registrar and if the Registrar is satisfied that the proposed amendment-(a)is not contrary to the provisions of this Act and the rules,(b)does not conflict with principles of co-operation social justice and public morality, but facilitates the establishment of a socialistic pattern of society,(c)satisfies the requirements of sound business, and(d)will promote the economic interests of the members of the society he may register the amendment.(3)The Registrar shall forward to the society a copy of the registered amendment together with a certificate signed by him and such certificate shall be conclusive evidence that the amendment has been duly registered.(4)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 therefor, to the society.(5)If the Registrar is unable to register the proposed amendment within the period of three months from the date of making the application for registration under section 6, he shall forward the papers to the State Government alongwith his report stating the reasons therefor and for seeking extension, and he shall thereafter act in accordance with such directions as may be issued to him by the State Government within two months.
