Section 19(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)Subject to the provisions of sub-rule (1), any society may, at a meeting of its general body specially called for the purpose, of which at least fifteen clear days' notice shall be given to its members, resolve to convert itself by an amendment of its bye-laws into a society of a class or category different from the one to which it belongs. The said resolution (hereinafter in this rule referred to as the preliminary resolution) shall include the proposed amendments to the bye-laws.
