Section 6 in Jammu and Kashmir Co-operative Societies Rules, 2001
6. Procedure regarding amendment of Bye-laws
(1)Where a Co-operative Society proposes to amend its bye-laws no such amendment shall be made save by a resolution passed by a two-third majority of the members present and voting at a general meeting of society.(2)No such resolution shall be valid unless notice of the proposed amendment has been given to the members of the society in accordance with the bye-laws:(a)a copy of the resolution referred to in sub-rule (1); and(b)a certificate signed by the presiding authority of the meeting that the procedure specified in sub-rule (1) and sub-rule (2) and in the bye-laws has been followed.(3)Every such application shall be made within fourteen days from the date of the General meeting at which amendment was passed.Provided that the Registrar may condone the delay, if any, for sufficient cause.(4)When the Registrar registers an amendment of the bye-laws of a Co-operative Society, he shall send a copy thereof to the society, if any, to which the Co-operative Society is affiliated.(5)Where the Registrar Co-operative Societies refuses to register an amendment of the bye-laws of a Co-operative Society, he shall communicate order of refusal together with the reasons thereof to the society within sixty days.
