Section 12 in The Arunachal Pradesh Co-operative Societies Rules, 1984
12. Amendment of bye-laws.
- Subject to the provisions of Section 13,-(1)a society may amend its bye-laws by a resolution passed at a general meeting by not less than two-thirds of the members of the society present and voting.(2)The society shall give due notice in accordance with its bye-laws to all the members for considering any amendment thereof.(3)An amendment shall be deemed to have been duly passed if a resolution in that behalf is passed at a general meeting by not less than two-thirds of the members present thereat, and voting.(4)After the resolution is passed, a1 copy thereof shall, within a period of two months from the date of the meeting at which the resolution was passed, be furnished to the Registrar along with-(a)a copy of the relevant bye-laws inforce with amendments proposed to be made in pursuance of the resolution, together with reasons justifying such amendments,(b)four copies of the text of the bye-laws as it would stand after amendment, signed by the officers duly authorised in this behalf by the committee of the society,(c)a copy of the notice given to the members of the society of the proposal to amend the bye-laws.(d)such other information as may be required by the Registrar.(5)On receipt of a copy of the resolution and other particulars refereed to in sub-rule (4), the Registrar shall examine the amendment proposed by the society and if he is satisfied that the amendment is not contrary to the Act or the rules and is in the interest of the society and co-operative movement, he may register the amendment and issue to the society a copy of the amendment certified by him under sub-section (2) of Section 13. Where the Registrar is of opinion that the proposed amendment may be accepted subject to any modification, he may indicate to the society such modification after explaining in writing his reasons therefor.
