Section 14 in The Orissa Co-operative Societies Rules, 1965
14. Procedure regarding amendment of Bye-Laws.
- The following procedure shall be adopted in regard to amendment to the Bye-Laws of a Society -(i)every amendment shall be made only by a resolution passed by not less than two-thirds of the members present at a meeting of the general body of the members of the society at which a quorum shall be present;(ii)no such resolution shall be valid unless due notice of the proper amendment of the Bye-Laws is given in accordance with the Bye-Laws;(iii)every application made to the Registrar for the registration of an amendment shall be signed by the [Chief Executive of the Society] [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] if any, and three members of the Committee of which the President shall be one and shall contain the following particulars, namely ;(a)the date of general body meeting at which the amendment was adopted;(b)the number of days provided in the Bye-Laws for notice for convening the general body meeting;(c)the number of days notice given to convene the general body meeting referred to in Clause (a) for purpose of amendment of Bye-Laws;(d)the total number of members of the Society on the dates of such meeting;(e)the number of members present at such meeting;(f)the number of members required to form the quorum; and(g)the number of members who voted for the amendment;(iv)[* * *] [Deleted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.](v)the application for registration of the amendment of the Bye-Laws shall be accompanied by a copy of the resolution, making the amendments alongwith five copies of the amendment signed by the same members as referred to in Clause (iii) together with the copy of the existing Bye-Laws;(vi)[ when the Registrar registers an amendment of Bye-Laws he shall return to the Society one of the amended Bye-Laws with a certificate or registration of the amendment in the form set forth in Schedule B. The copy of the resolution and one copy of the proposed amendment shall be retained by the Registrar in this office.] [Contained in the Draft Rules.]Copies of the amendment shall be sent to all persons to whom copies of the Bye-Laws are to be sent vide Rule 10.
