Section 14 in Rajasthan Co-operative Societies Act, 1965
14. Power to direct an amendment of bye-laws.
(1)If at any time, it appears to the Registrar that an amendment of the bye-laws of a co-operative society is necessary or desirable in the interests of such society, he may, by an order in writing, require the society to make such amendment within such time as he may specify in such order.(2)If the society fails to make such amendment within the time so specified, the Registrar may, after giving the society an opportunity of being heard, make such amendment himself and register the same, and issue to the society a copy of such amendment certified by him and thereupon such amendment shall subject to appeal, if any. be binding on the society and its members.
