Section 9(1) in The Meghalaya Co-operative Societies Rules
(1)Subject to the provisions of Section 13, a society may, from time to time, amend its bye-laws by altering or rescinding them or by making a new bye-law :Provided that-(i)every such amendment shall be made only by a resolution passed by a majority of the members at a meeting of the general assembly and at which not less than two-thirds of the members of the society are present;(ii)no such resolution shall be valid unless not less than clear fifteen day's notice of such meetings has been given of the proposal to alter or rescind the bye-laws.
