Section 14 in Sikkim Co-Operative Societies Act, 1955
14. Power of Registrar for Affiliating Society to Direct Amendment of Bye-laws or Adoption of Rules of Procedure.
- 1. (i) When it 'appears' to the Registrar that an amendment of the bye-laws of a registered society is necessary in the interests of such society or of the Co-operative movement as a whole or for the purpose of bringing about uniformity in the main with the provisions of the bye-laws of societies which have similar objects or functions, he may by an order in writing direct the society to amend its, bye-laws in accordance with the amendment drafted and forwarded to the society by him within such time as he may specify in the order.(ii)If the society fails to take such amendment within the time specified the Registrar shall, after 'giving the society an opportunity of representing its case make such amendment himself and, register the same. The Registrar shall then forward a copy thereof to the society together' with a certificate signed by him which shall be effective as prescribed in section 13 (3).(iii)The Registrar shall not register any amendment of the bye-laws of a society, whether under this section, or section 13 of this Act, without the consent of the Darbar if the effect of such amendment is to lessen the degree of control of the Durbar or of the Registrar as already provided for in the bye-laws.(iv)The Registrar may require, any registered society to frame rules of procedure under its bye-laws to govern, any part of its business and to send such rules to him for prior approval.
