Section 11 in The M.P. Co-Operative Societies Act, 1960
11. Amendment of bye-laws of a society.
- [(1) No amendment of the bye-laws of a society shall be valid until the same has been registered under this Act, for which purpose four copies of the proposed amendment shall be forwarded in the prescribed manner to the Registrar.] [Substituted by M.P. Act No. 12 of 1976.](2)If the Registrar is satisfied that the proposed amendment is not contrary to this Act or the rules and is not against the aims and objects of the Society or any of its existing bye-laws, he may register the amendment.(3)[ The Registrar shall not refuse to register an amendment of the bye-laws without giving an opportunity to the applicant society, for being heard. If he decides to refuse to register an amendment, he shall communicate the order of refusal together with reasons therefor to the society within forty-five days from the date of receipt of the proposal :Provided that, where there is a failure on the part of the Registrar to dispose of such application within the period aforesaid, the Registrar shall, within a period of fifteen days from the date of expiration of that period, refer the application to the next higher officer and where the Registrar himself is the registering officer, to the State Government, who or which, as the case may be, shall dispose of the application within two months from the date of its receipt and on the failure of such higher officer or the State Government, as the case may be, to dispose of the application within that period, the amendment of the bye-laws shall be deemed to have been registered.] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].]
