Section 10(4) in Haryana Co-operative Societies Act, 1984
(4)In every case in which a co-operative society proposes to amend its bye- laws, an application to register such amendments shall be made to the Registrar together with -(a)a copy of the resolution referred to in sub-section (2);(b)a statement containing the particulars indicating -(i)the date of the general meeting at which the amendment to the bye-laws was made;(ii)the number of days' notice given to convene the general meetings;(iii)the total number of members of the co-operative society;(iv)the quorum required for such meeting;(v)the number of members present at the meeting;(vi)the number of members who voted in such meeting;(vii)the number of members who voted in favour of such amendment to bye-laws;(c)a copy of the relevant bye-laws in force with the amendment proposed to be made together with reasons justifying such amendment;(d)four copies of the text of the bye-laws incorporating therein the proposed amendment signed by an officer duly authorized in this behalf by the general body;(e)a copy of the notice given to the members and the proposal to amend the bye-laws;(f)a certificate signed by the person who presided at the general meeting certifying that the procedure specified in sub-sections (2) and (3) and the bye-laws had been followed;(g)any other particular which may be required by the Registrar in this behalf.
