Section 8 in Manipur Societies Registration Act, 1989
8. Alteration of memorandum and regulations.
(1)A society shall not alter its memorandum except with the previous permission of the Registrar in writing and the votes of its members.(2)Before granting permission under sub-section (1) the Registrar shall satisfy himself that the alteration does not make the society ineligible for registration under this Act.(3)Subject to the provisions of this Act, the rules and provision of the memorandum a society may, by the votes of three-fifths of the members, alter its regulations.
