Section 22(1) in Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955
(1)When any amendment is made in the provisions of the memorandum or the rules and regulations of a society, a copy of the resolution effecting the amendment, certified to be a correct copy by not less than three members of the governing body shall be filed with the Registrar within fourteen days from the date of the general meeting at which the resolution was passed.
