Section 8(3) in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
(3)In every case in which a Multi-State Co-operative Society proposes to amend its bye-laws, an application shall be made to the Central Registrar together with: -(a)a copy of the resolution referred to in sub-Rule (1);(b)the particulars indicating the date of the general meeting at which the amendments were made, the number of days notice given to convene the general meeting, the total number of members on the date of such meeting, the number forming the quorum, the number of members present at the meeting, the number exercising the right of voting and the number voting for the amendment;(c)a copy of the relevant bye laws in force with the amendment proposed to be made together with reasons justifying such amendments ;(d)four copies of the text of the bye-laws as they would stand after the amendment, signed by the officers duly authorised in this behalf by the board of the Multi-State Co-operative Society ;(e)a copy of the notice given to the members of the Multi-State Co- operative Society and the proposal to amend the bye-laws ;(f)a certificate signed by the presiding authority of the general meeting that the procedure specified in sub-rule (1) and sub rule (2) and in the bye-laws, has been followed ; and(g)any other particulars that may be required by the Central Registrar in this behalf.
