Section 8 in Andhra Pradesh Societies Registration Act, 2001
8. Amendment of memorandum and Bye-laws:
(1)By a "Special Resolution" a society may alter the provisions of the memorandum with respect to,(a)change of objectives of the society;(b)to amalgamate itself with any other society; or(c)to divide itself into two or more societies.(2)Subject to the provisions of this Act, and the conditions contained in its memorandum, a society may, by an ordinary resolution passed by not less than 1 /2 (half) of the members present and voting alter its bye-laws.(3)Any alteration of the memorandum of the society shall not be valid unless such alteration is registered under this Act.(4)If any alteration of the memorandum is filed with the Registrar and if they are not contrary to the provisions of this Act, he shall register the same and shall certify the registration of such alteration under his hand and seal within thirty days from the date of receipt of the resolution. The certificate shall be conclusive evidence that all the requirements of this Act with respect to the alteration and the certification thereof have been complied with and henceforth the memorandum as so altered shall be the memorandum of the society.(5)Every alteration in the bye-laws of the society should be sent to the Registrar and he shall take it on record if it is not contrary to the provisions of this Act.
