Section 14 in The Tripura Co-operative Societies Act, 1974
14. Power to direct amendment of bye-laws.
(1)If it appears to the Registrar that an amendment of the bye-laws of a society is necessary or desirable in the interest of such society, he may call upon the society, in the manner prescribed, to make the 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 and after consulting the financing bank to which the society is affiliated, register such amendment and issue to the society of copy of such amendment certified by him. With effect from the date of the registration of the amendment in the manner aforesaid, the bye-laws shall be deemed to have been duly amended accordingly; and the bye-laws as amended shall be binding on the society and its members.
