Section 18 in The West Bengal Co-Operative Societies Act, 1983
18. Power of Registrar to direct amendment of by-laws. -
(1)If, of his own motion or on the application of the financing bank concerned, it appears to the Registrar that any amendment of the by-laws of a co-operative society is necessary or desirable in the interest of such co-operative society, the Registrar or any person authorised by him in this behalf may by order direct the co-operative society to call a special general meeting in the prescribed manner to make the amendment and apply for registration thereof within such time as he may specify in the order. If the co-operative society fails to make the amendment and apply for registration thereof within the time specified in the order, the Registrar shall call a special general meeting at the cost of the co-operative society for consideration of his proposal for amendment of its by-laws.(2)If the co-operative society fails to make the amendment and apply for registration thereof within the specified time the Registrar shall, after consulting the financing bank [, if any] [Words inserted by West Bengal Act 21 of 1990.] of which the co-operative society is a member or a debtor, as the case may be, make and register the amendment and forward a copy thereof to the co-operative society together with a certificate which shall be the conclusive evidence that the amendment has been registered and, subject to the decision of appeal, if any, such amendment shall be binding upon the co-operative society and its members.
