Section 25 in Jharkhand Co-operative Societies Act, 2008
25. Amendment of the bye-laws of a registered society.
(1)A co-operative society may amend any of the provisions of its registered bye- laws by a resolution of its general body, or by the representatives of the General Body by a majority of two third members having voting rights.(2)No amendment of the bye-laws of a Registered society shall be valid until the amendment has been registered under this Act.(3)If the Registrar is satisfied that an amendment of the bye-laws is not contrary to this Act or to the Rules, he shall register the amendment within ninety days from the date of submission of the proposal for amendment.(4)When the Registrar registers an amendment of the bye-laws of a registered society, he shall issue to the society a copy of the amendment certified by him, which shall be conclusive evidence that the amendment has been duly registered.(5)If the conditions specified in sub-section(2) have not been fulfilled the Registrar shall dispatch refusal order with reasons by registered post within ninety days from the submission of the proposal.(6)In case of non-dispatch of the refusal order within ninety days, the amendment shall be deemed registered. In such case it will be essential for the Registrar to issue the certificate of registration under his seal and signature, which will be conclusive evidence that the amendment has been duly registered.(7)On receipt of the refusal order under sub-section (5) and on non-receipt of the conclusive evidence relating to the amendment as specified under sub-section (6) an appeal shall lie before the Registrar if the conclusive evidence or refusal order relates to the Registrar having been delegated with the power of Registrar and if such order has been passed by the Registrar Co-operative Society himself then appeal shall lie before the State Government:Provided that such appeal shall be filed within two months from the receipt of order or non receipt of conclusive evidence.
