Section 14 in The Maharashtra Co-Operative Societies Act, 1960
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, [or any by-laws of the society are inconsistent with the provisions of this Act or rules and that amendment is necessary in such by-laws,] [This portion was inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 6(a), (w.e.f. 14-2-2013).] 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 such State federal society as may be notified by the State Government, register such amendment, and issue to the society a 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, subject to appeal (if any), be binding on the society and its members.[Provided that, such notified State federal society shall communicate its opinion to the Registrar within a period of forty-five days from the date of receipt of communication, failing which it shall be presumed that such State federal society has no objection to the amendment and the Registrar shall be at liberty to proceed further to take action accordingly:Provided further that, the Registrar may specify the Model by-laws, for such type of societies or class of societies, as he may deem fit.] [These provisos were added by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 6(b), (w.e.f. 14-2-2013).]
