Section 11 in Rajasthan Co-operative Societies Rules, 2003
11. Procedure regarding amendment of bye-laws.
(1) Where a co-operative society proposes to amend its bye-laws, no such amendment shall be made, save by a special resolution passed at its general body meeting called for the purpose.(2)No such resolution shall be valid, unless notice of the proposed amendment has been given to the members of the society at least fifteen days before the general meeting.(3)After the special resolution is passed, an application shall be made to the Registrar alongwith:-(a)a copy of the relevant bye-laws in force with amendment proposed to be made in pursuance of the special resolution together with reasons justifying such amendment;(b)three copies of the bye-laws as it would stand after amendment, signed by the officers duly authorised in this behalf by the society;(c)a copy of the notice given to the members of the society of the proposal to amend the bye-laws;(d)a copy of the special resolution referred to in sub-rule (1);(e)total number of members of the society on the date of such meeting;(f)number of members who formed the quorum of such meeting;(g)number of members present at such meeting;(h)number of members who voted for the amendment;(i)a certificate signed by the officers duly authorised by the society that the procedure specified in section 10, sub-rule (1) and bye-laws has been followed; and(j)such other information as may be required by the Registrar.(4)Every such application shall be made within fourteen days from the date of the general meeting at which special resolution for amendment was passed:Provided that the Registrar may condone the delay, if any, for sufficient cause.(5)On receipt of a copy of the special resolution and other particulars referred to in sub-rule (3), the Registrar shall examine the proposed amendment and if he is satisfied, that the proposed amendment fulfill the requirements as are essentials for the registration of bye-laws under section 6 [and are in consonance with the provisions of sub-section (1) of section 10] [Inserted by Notification No. G.S.R. 53, dated 10.7.2017.] he shall register the amendment and issue to the society a copy of the amendment registered by him. Where the Registrar is of the opinion that the proposed amendment does not fulfill the requirements as are essential for the registration of bye-laws, he shall alongwith his comments thereon, send it back to the society, for reconsideration as required under sub-section (2) of section 10.(6)Provisions of sub rule (4) to (8) of rule 5 shall mutatis mutandis apply for action under sub-section (4) of section 10 for amendment of bye-laws.
