Section 11(4) in The Multi-State Co-Operative Societies Act, 2002
(4)In every case in which a multi-State co-operative society proposes to amend its bye-laws, an application to register such amendments shall be made to the Central 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 amendments to the bye-laws were made;(ii)the number of days’ notice given to convene the general meeting;(iii)the total number of members of the multi-State 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 amendments to the bye-laws;(c)a copy of the relevant bye-laws in force with the amendment proposed to be made together with reasons justifying such amendments;(d)four copies of the text of the bye-laws incorporating therein the proposed amendments signed by the officer duly authorised 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 Central Registrar in this behalf.
