Section 7 in The Orissa Self-Help Co-operatives Act, 2001
7. Amendment of articles of association.
(1)A Co-operative may decide, by a special resolution, to amend the provisions of its articles of association :Provided that the text of such proposed amendment with reasons therefor shall be sent to each member, along with the notice of the general body meeting at which the proposed amendment is to be discussed.(2)A Copy of any amendment shall be forwarded by the Co-operative by registered post to the Registrar within a period of thirty days from the date of the general body meeting at which the resolution was passed.(3)Every such amendment forwarded to the Registrar shall be signed by the President and two Directors and shall be accompanied by the following particulars, namely :(a)a copy of the resolution agreeing to the amendment;(b)the date of the general body meeting at which the amendment was approved; and(c)the date on which the amendment has been proposed to come into force.(4)The Registrar shall take on record immediately on receipt of such amendment :Provided that if such amendment is not consistent with the provisions of this Act, the Registrar shall, within a period of 30 days return with reasons and suggestions, if any, which shall.be re-considered by the Co-operative.
