Section 11A in Himachal Pradesh Co-Operative Societies Act, 1968
11A. [ Power of the Registrar, to direct amendment of bye-laws. [Added by H. P. Ord. No. 4 of 1975, Sec. 2 (replaced by H. P. Act No. 7 of 1976).]
(1)If it appears to the Registrar that an amendment of bye-laws of a society is necessary or desirable in the public interest or in the interest of the society or in the interest of Co-operative movement, he may call upon the society in writing to make the requisite amendment within such time as he may specify.(2)If the society fails to make the amendment within the time specified, the Registrar may, after giving the society an opportunity of being heard, register such amendment and issue to the society a copy of such amendment certified by him. With effect from the date of registration of such amendment in the aforesaid manner the bye-laws shall be deemed to have been duly amended and the bye-laws as amended shall be binding on the society and its members.(3)The certified copy issued under sub-section (2) shall be conclusive evidence that the amendment has been duly registered.]
