Section 14A in The Orissa Co-operative Societies Rules, 1965
14A. [ Procedure for amendment of Bye-Laws under direction by Registrar. [Inserted by Notification No. SRO 52/70-D. 6.2.1970.]
(1)Where it appears to the Registrar that amendment of the Bye-Laws of a Society referred to in Sub-Section (12) of the Orissa Co-operative Societies Act, is necessary, he shall indicate the reasons therefor, and issue a notice calling upon the Committee of such Society to convene a general meeting to consider such amendment.(2)The notice referred to in Sub-rule (1) shall specify -(a)the text of Bye-Laws as existing and the Bye-Laws as proposed for amendment, or the new Bye-Laws as proposed to be incorporated, of the existing Bye-Laws which is proposed for deletion;(b)the period within such amendment should be sent to the Registrar for registration after getting it passed by the general meeting.(3)Where [the committee of] [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] a Society files an objection to the proposed amendment, such an objection shall be duly considered by the Registrar and if the Committee desires to be heard, it shall be given an opportunity of being heard. The Registrar may, after considering the representation of the Society, register the amendment.]
