Section 10 in The Assam Agricultural Farming Corporation Rules, 1973
10. Alternation of memorandum.
(1)A Memorandum of Association or Corporation shall not be altered except by adoption of a resolution in an annual or special general meeting of the Corporation for which a special notice shall be given to the members.(2)Every such alternation shall taken effect only after it is duly approved and registered by the Controller who shall follow the same procedure for this purpose as detailed for registration of a memorandum.(3)Every such alternation shall be duly appended to the original Memorandum of the Corporation retained at the Corporation.
