Section 13(2) in The Meghalaya Co-operative Societies Act
(2)Every proposal for such amendment shall have to be approved by a resolution at a meeting of the General Assembly in accordance with the bye-laws of the Society and be forwarded within a month from the date of the resolution to the Registrar : and if the Registrar is satisfied that the proposed amendment is not contrary to the provisions of this Act or rules, he shall unless for reasons to be recorded in writing he considers fit to refuse, register the amendment.
