Section 9 in Andhra Pradesh (Telangana Area) Public Societies Registration Act 1350F
9. Amendment, alteration etc., in the purposes of Society:
(1) No alteration, amendment or extension shall be made in the purpose of the Society, nor shall it be amalgamated with any other Society unless, it is voted by two-thirds of the members present at a special meeting convened for this purpose in accordance with the rules of the Society, and confirmed by two-thirds of the members present at a second special meeting:Provided that a notice to hold such meeting shall be delivered or sent by post to every member at least ten days in advance.(2)The alteration, amendment or extension made or amalgamation affected under sub-section (1), shall be reported to the [Inspector-General of Registration and Stamps, Andhra Pradesh] [Substituted for the words "Registrar company Hai Surmaya Mushtraka Sarkar-i-Aali (Registrar Joint Stock Companies H.E.H., the Nizam's Dominin)" by the A.P.A.O. 1957. ].
