Section 4 in The Meghalaya Co-operative Societies Rules
4. Change of liability.
(1)When a registered society resolves to change its form of liability, it shall convene a special meeting of the general assembly for the purpose and shall adopt proposals for such amendment of its bye-laws as may be consequential and necessary fore the safe conduct of its business and submit an application in the manner as provided in the rules for registration of such amendments.(2)At least clear fifteen days written notice of such meeting with the special agenda shall be given to its members together with a copy of the proposed resolution with regard to the change of liability.(3)A copy of such resolution shall be sent to the Registrar within fifteen days of its adoption.(4)The notice required under sub-section (1)(i) of Section 9 of the Act shall be issued under a certificate of posting ; provided that this shall not be necessary in the case of a primary agricultural credit society.
