Section 28 in The U.P. Co-operative Societies Rules, 1968
28. [ [Substituted by Notification No. 395/XLIX-1-10-8(111), dated 24-3-2011.]
(1)On scrutiny of the proposal for registration of an amendment of bye-law, if the Registrar is satisfied that-(i)the prescribed procedure for amendment of bye-laws of the society has been duly observed; and(ii)the proposal -(a)conforms to the requirements of sub-section (2) of Section 12;(b)is not inconsistent with any other provision of the bye-laws of the society;(c)where it relates to change of name of society, is not such as to be misleading in respect of objects, activities or area of operation of the society;(d)is otherwise not against the interest of the society or public interest;he shall register the amendment within one month from the date of receipt of such proposal.(2)If the Registrar does not register the amendment within one month then it will be deemed that he has refused to register the amendment and in such case it will be obligatory for the Registrar to intimate the society within next following one month, the reasons for not registering the amendment.(3)No amendment of a bye-law shall be acted upon before it has been registered.]
