Section 10A(1) in The Punjab Co-operative Societies Act, 1961
(1)If in the opinion of the Registrar, an amendment of the bye-laws of a co-operative society is necessary or desirable in the interest of such a Society or of the co-operative movement, or to bring such bye-laws in conformity with any provision of the Act or rules made thereunder he may by notice in writing, call upon the society to make such amendment within a period of three months of the date of service of the notice.
