Section 14 in The U.P. Co-operative Societies Act, 1965
14. Power to direct Amendment in bye-laws.
(1)Where the Registrar is of the opinion, whether on the representation of a member of a co-operative society or otherwise, that an amendment in the bye-laws of a co-operative society is necessary or desirable in the interests of such society or in public interest he may, under such circumstances as may be prescribed, by order in writing issued to the society by registered post, require the society to make the amendment within such time as he may specify in the order.(2)If the society fails to make the amendment within the time specified, the Registrar may, after giving the society an opportunity of being heard, [* * *] [The words 'and with the prior approval of the State Government' omitted by UP Act No. 1 of 1972(w.e.f. 16-1-1972)] register such amendment and issue to the society by registered post a copy of the amendment certified by him as a copy and such shall be conclusive evidence that the amendment has been duly made and registered.
