Section 9(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)Every such resolution shall be forwarded to the Registrar within a period of two months from the date of such meeting with an application in Form No. 9 for the registration of amendment of bye-laws, which shall be signed by the President or the Vice-President and two other members of the Board who were present at the meeting of the general body and sent to the Registrar by registered post with acknowledgement due or delivered personally under acknowledgement.[Explanation. - For the purpose of the rules, the term "President" includes Chairperson and the term "Vice-President" includes Vice-Chairperson.] [Inserted by SRO A-1(a)/ 2013., G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (CJ1), dated 31.1.2013, w.e.f 31.1.2013.]
