Section 11(3) in Rajasthan Co-operative Societies Act, 2001
(3)Where the society refuses to accept the proposal of the Registrar and the Registrar is satisfied that it is necessary in the public interest to make such an amendment, he may, within a period of thirty days from the date of communication of such refusal, send the proposal, with reason therefor, to the State Government for its consideration. The State Government may, after [considering the proposal,] giving the society an opportunity of being heard, direct the Registrar to register the amendment [in the bye-laws accordingly.] with such modifications, if any, as it may deem fit and such amendment shall be binding on the society and its members.
