Section 10(1) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(1)A Co-operative Society may amend any of the provisions of its bye-laws by a resolution of its general body, or by the representative general body, where this exists:Provided, that no such resolution shall be passed unless atleast twenty clear days of written notice of the meeting has been given along with a copy of the proposed amendment to each member of the general or representative general body, as the case may be, and such notice and proposed amendment is also displayed on the notice board of the Co-operative Society for a period of twenty days immediately preceding the date of the meeting:Provided further that the representative general body shall alter any provision in the bye-laws relating to its own constitution and powers.
