Section 11(3) in The Karnataka Souharda Sahakari Act, 1997
(3)Every application forwarded under subsection (2) to the Registrar, shall be signed by the President or Chairperson and shall be accompanied by three copies of the resolution adopting the amendment along with the following particulars, namely:-(a)the date of the meeting at which the amendment was approved;(b)the total number of members on the roll of the Co-operative who were eligible to vote on the date of such meeting, the number present at the meeting and the number of eligible members who voted for the resolution.(c)[ in the case of a Co-operative Bank, a certificate signed by the President or Chairperson, stating that the proposed amendments are in conformity with sub-section (3) of section 10;] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.](d)[ a treasury Challan or Demand Draft in favour of the Registrar for having remitted the fee as prescribed.] [Inserted by Act 34 of 2014 w.e.f. 06.09.2014.]
