Section 11(3) in Rajasthan Co-operative Societies Rules, 2003
(3)After the special resolution is passed, an application shall be made to the Registrar alongwith:-(a)a copy of the relevant bye-laws in force with amendment proposed to be made in pursuance of the special resolution together with reasons justifying such amendment;(b)three copies of the bye-laws as it would stand after amendment, signed by the officers duly authorised in this behalf by the society;(c)a copy of the notice given to the members of the society of the proposal to amend the bye-laws;(d)a copy of the special resolution referred to in sub-rule (1);(e)total number of members of the society on the date of such meeting;(f)number of members who formed the quorum of such meeting;(g)number of members present at such meeting;(h)number of members who voted for the amendment;(i)a certificate signed by the officers duly authorised by the society that the procedure specified in section 10, sub-rule (1) and bye-laws has been followed; and(j)such other information as may be required by the Registrar.
