Section 25 in The U.P. Co-operative Societies Rules, 1968
25. [ [Substituted by Notification No. 3968-C/X-11-CX-5(1)-69, dated 28th July, 1969, published in U.P. Gazette, part 1-ka, dated August 2, 1969.]
Thirty days' notice for calling a general meeting of general body for consideration of amendment of bye-laws along with a copy of the proposed amendment shall be given to the members:Provided that where amendment is sought to be made by substitution of the entire set of bye-laws by new bye-laws, or where amendment is sought to be made in pursuance of an order received from Registrar under sub-section (1) of Section 14, it shall not be necessary for the society to send a copy of the proposed amendment to the members along with the notice for the meeting, but the proposed amendment shall be made available for inspection from the date of issue of the notice during office hours at the office of the society and also at the branches, if any, of the society and this fact shall be intimated to the members through or along with the notice:Provided further that fifteen days' notice shall suffice where a meeting has been called in pursuance of an order received from Registrar under sub-section (1) of Section 14:Provided also that where meeting is summoned under proviso to Rule 26 with reduced quorum under Registrar's permission, seven days' notice shall suffice for such a meeting.]
