Section 18(1) in The West Bengal Co-Operative Societies Act, 1983
(1)If, of his own motion or on the application of the financing bank concerned, it appears to the Registrar that any amendment of the by-laws of a co-operative society is necessary or desirable in the interest of such co-operative society, the Registrar or any person authorised by him in this behalf may by order direct the co-operative society to call a special general meeting in the prescribed manner to make the amendment and apply for registration thereof within such time as he may specify in the order. If the co-operative society fails to make the amendment and apply for registration thereof within the time specified in the order, the Registrar shall call a special general meeting at the cost of the co-operative society for consideration of his proposal for amendment of its by-laws.
