Section 11(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)Before calling upon any society to show cause why an amendment of bye-laws shall not be made under sub-section (1) of section 12, the Registrar shall furnish to the board of the financing bank, if any, to which the society is affiliated, a copy of tine proposed amendment of bye-laws together with a statement of the reasons for the amendment and require the board of the financing bank to communicate its comments on the proposed amendment. Before proceeding further with the proposed amendment, the Registrar shall consider the comments, i f any, of the board of such financing bank.
