Section 11 in Tamil Nadu Co-operative Societies Rules, 1988
11. Purposes for which the Registrar may direct amendment of bye-laws and the manner of consulting the financing bank under section 12.
(1)The Registrar may direct amendment of bye-laws under sub-section (1) of section 12, for the following other purposes, namely:-(a)securing proper and efficient management of the business of any society or class or category of societies;(b)securing proper implementation of co-operative production or other development programme approved or undertaken by the Government;(c)preventing the affairs of any society from being conducted in a manner detrimental to the interests of the members or the depositors or the creditors thereof.(2)Before calling upon any society to show cause why an amendment of bye-laws shall not be made under sub-section (1) of section 12, the Registrar shall furnish to the board of the financing bank, if any, to which the society is affiliated, a copy of tine proposed amendment of bye-laws together with a statement of the reasons for the amendment and require the board of the financing bank to communicate its comments on the proposed amendment. Before proceeding further with the proposed amendment, the Registrar shall consider the comments, i f any, of the board of such financing bank.
