Section 20 in Bihar Societies Registration Rules, 2018
20. Amendment in Memorandum of Association and bye-laws.
- (i) Any Society desirous of making amendments or changes in its Memorandum of Association or bye-laws / Regulations including the change in the members of the Governing Body and / or Executive Body submit it to the IG, Registration with the request to register the said amendments and issue a certificate to this effect.(ii)The IG Registration shall, upon receiving the request, conduct hearing and invite objections from public at large by issuing general notice in newspapers at the expense of the society.(iii)After 30 days of publication of the notice in the newspapers, if no objection is received, the IG shall proceed to register the changes / amendments as requested at the expense of the Society.(iv)In case any objections are received or if the IG has reasons to believe that the matter needs further enquiry, he may seek a report from the concerned District Magistrate and/or proceed to hear the matter and pass such orders as he may deem fit.
