Section 15(4) in The U.P. Co-operative Societies Act, 1965
(4)After the expiry of [the period referred to in clause (i) of sub-section (3)] [Substituted by U.P. Act No. 12 of 1976.], a joint meeting of the members of such societies of which at least fifteen clear days' notice shall be given to them, shall be convened for considering the preliminary resolution. If, at such meeting, the preliminary resolution is confirmed by a resolution passed by a majority of not less than two-thirds of the members present, either without changes or with such changes as in the opinion of the Registrar, which shall be final, are not material, he may, -(i)in the case of amalgamation, subject to the provisions of sub-sections (5) and (6) Section 7, register the new society and the bye-laws thereof; and(ii)in the case of merger, give subject to the provisions of sub- sections (5) and (6) his sanction there to.Explanation. - For the purposes of this sub-section the term "members" shall include any delegate of members selected for the purpose in accordance with rules, made in this behalf.
