Section 11 in Himachal Pradesh Co-Operative Societies Act, 1968
11. Amendment of bye-laws of a Co-operative society.
(1)No amendment of any bye-law of a Co-operative society shall be valid unless approved by the resolution of a general meeting and registered under this Act for which purpose three copies of the amendment shall be forwarded to the Registrar as prescribed.(2)If the Registrar is satisfied that the proposed amendment-(i)is not contrary to the provisions of this Act and the rules,(ii)does not conflict with Co-operative principles,(iii)will promote the economic or social interest of the members of the society,(iv)is not inconsistent with the principles of social justice, he may register the amendment.(3)When the Registrar registers an amendment, he shall forward to the society a copy of the registered amendment together with a certificate signed by him and such certificate shall be conclusive evidence that the amendment has been duly registered.(4)Where the Registrar refuses to register an amendment of the bye-laws, of a Co-operative society, he shall communicate the order of refusal together with the reasons therefor to the society.(5)Any amendment which is not disposed of by the Registrar within 90 days of its receipt, shall be deemed to have been registered under this Act and the provisions of sub-section (3) of this section shall apply to such amendment.(6)An amendment of the bye-laws of a Co-operative society shall, unless it is expressed to come into operation on a particular day, come into force on the day on which it is registered.
