Section 10 in The Meghalaya Co-operative Societies Rules
10. Mode of amendment of bye-laws.
(1)In every case of amendment of bye-laws, an application in the form as set forth in the Schedule for registration of a new or altered bye-law or for the abrogation of an existing bye-law, shall be submitted to the Registrar, within the time prescribed in sub-section (2) of Section 13, signed by the members of the managing body. The application will show-(a)the date of the meeting of the general assembly at which the amendment was passed ;(b)the number of members on the roll of the society on the date of issuing the notice of the general assembly meeting ;(c)number of members present at the meeting ; and(d)the number of members who voted in support of the amendment.(2)The application for registration of the amendment of the bye-laws shall be accompanied by a copy of the resolution making the amendment passed at the meeting, the general assembly along with fourth copy of the existing bye-laws and a fifth copy of such amendment of bye-laws if the society is a member of any affiliating society.(3)When the Registrar registers an amendment of bye-laws, he shall return to the society, the copy of the old bye-laws duly corrected and attested by him, together with a certificate of registration of the amendment in the form set forth in the Schedule. The copy of the resolution and one copy of the proposed amendment shall be retained by the Register in his office with the old bye-laws which shall be duly corrected and attested by him. Of the remaining two copies, one will be sent to the Assistant Registrar and the other to the Inspector concerned, duly sealed and signed by the Registrar as a token of registration.(4)When the Registrar refuses to register an amendment of bye-laws he shall record in writing reasons for his refusal and communicate his decision to the society.
