Section 10 in The Punjab Co-operative Societies Rules, 1963
10. Resolution for amendment. [Section 85 (2) (iv)]
- No amendment under rule 9 shall be carried out save in accordance with a resolution passed at a general meeting of the co- operative society of which due notice of the intention to discuss the amendments has been given:Provided that no such resolution shall be valid unless it is passed by a majority of members present at the general meeting at which not less than two-thirds of members for the time being of the co-operative society are present:Provided further that model bye-laws for amendments previously approved by the Registrar may be adopted by a majority at an ordinary general meeting.
