Section 12 in The M.P. Co-Operative Societies Act, 1960
12. Power to direct amendment of bye-laws.
- [(1) Notwithstanding anything contained in this Act, or the rules or bye-laws, on the request of more than fifty per cent of the members of the society or if the Registrar considers that an amendment of the bye-laws of society is necessary or desirable in the interest of such society, he may, by an order in writing to be served on the society in the prescribed manner, require the society to make the amendment within sixty days.] [Substituted by M.P, Act No. 12 of 1994 [w.e.f. 8-5-1994].](2)[ If the society fails to make the amendment within the time specified by the Registrar, the Registrar may after giving the society an opportunity of being heard and after soliciting the opinion of such Apex Federal Society, as may be notified by the State Government, register such amendment and issue a certified copy thereof to such society:] [Substituted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].][Provided that the provisions of this section shall not apply in the case of Urban Co-operative Banks.] [Inserted by Section 2 of M.P. Act No. 7 of 1997 [w.e.f. 6-2-1997].]
