Section 10 in Tamil Nadu Co-operative Societies Rules, 1988
10. Procedure regarding the change of liability.
- Where amendment of the bye-laws of a society is proposed for changing its liability from unlimited to limited under section 5, the procedure specified in rule 9 shall apply with the modification that the amendment shall be approved by a resolution passed by a majority of not less than two-thirds of the members present and voting at a meeting of the general body specifically called for the purpose under section 5.
