Section 19(4) in Tamil Nadu Co-operative Societies Rules, 1988
(4)After the expiry of two months from the date of despatch of the preliminary resolution to all the members and creditors of the society, a meeting of the members of the society, of which at least fifteen clear days' notice shall be given to its members, 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-third of the members present and voting either without changes or with such changes, as, in the opinion of the Registrar, are not material, he may, on receipt of a copy of such resolution signed by the President and not less than two members of the board who were present at the meeting of the general body and bearing the seal of the society, register the amendment to the bye-laws adopted by the society subject to the provisions of sub-rules (1) and (6) and of section 9. On such registration, the conversion shall be deemed to have taken effect.
