Section 9 in The Meghalaya Co-operative Societies Rules
9. Amendment of bye-laws.
(1)Subject to the provisions of Section 13, a society may, from time to time, amend its bye-laws by altering or rescinding them or by making a new bye-law :Provided that-(i)every such amendment shall be made only by a resolution passed by a majority of the members at a meeting of the general assembly and at which not less than two-thirds of the members of the society are present;(ii)no such resolution shall be valid unless not less than clear fifteen day's notice of such meetings has been given of the proposal to alter or rescind the bye-laws.(2)The Registrar may, in special cases, register an amendment which is passed by two-thirds of the members present at a meeting of the general assembly or at an adjourned meeting of the general assembly at which the number of members required by the above rule was not present, if he is satisfied for reasons to be recorded in writing-(i)that it is impracticable of the society to secure the attendance of two-thirds of the total number of members at a meeting of the general assembly ;(ii)that the adoption of the proposed amendment is in the interest of the society; and(iii)that such amendment is likely to meet with the approval of the general body of members.
