Section 9(5) in Tamil Nadu Co-operative Societies Rules, 1988
(5)Where the Registrar is of the opinion that the amendment proposed does not comply with any of the provisions of sub-section (3) of section 11, he shall by notice in writing in Form No. 12, call upon the society to show cause within a period of not less than fifteen days from the date of receipt of such notice as to why the registration of the proposed amendment shall not be refused.
