Section 16 in Andhra Pradesh Co-Operative Societies Act, 1964
16. Amendment of bye-laws of a society.
(1)No amendment of any bye-law of a society shall be valid unless [the resolution for such amendment is passed at its General meeting] [Inserted by Act No. 22 of 2001, dated 25.4.2001.], [by a majority of not less than two-thirds of the members present and voting] [Substituted for 'by a majority of the total members' by Act No. 6 of 2005, w.e.f. 31.1.2005.] and such amendment has been registered under this Act. Where such an amendment is not expressed to come into operation on a particular day, then it shall come into force on the day on which it is registered.(2)Every proposal for such amendment shall be forwarded to the Registrar who shall, if he is satisfied that the proposed amendment fulfils the conditions specified in sub-section (1) of Section 7, register the amendment within a period of [thirty days] [Substituted by A.P. Act No. 21 of 1985, w.e.f. 22.4.1985. ] from the date of receipt of such proposal;Provided that the Government may, for sufficient cause which shall be recorded in writing, extend the said period for a further period of [thirty days] [Substituted by Andhra Pradesh Act No. 21 of 1985, w.e.f. 22.4.1985.].(3)The Registrar shall forward to the society a copy of the registered amendment together with a certificate signed and sealed by him, and such certificate shall be conclusive evidence that the amendment has been duly registered.(4)Where the Registrar is not so satisfied, he shall communicate by registered post the order of refusal together with the reasons therefor, to the society within the period specified in sub-section (2).[If no order of refusal is communicated within a week after the expiry of the period specified in sub-section (2) it shall be deemed that the Registrar has not registered the amendment as on the last date of the period specified in sub-section (2).] [Substituted by Act No. 22 of 2001, dated 25.4.2001.](5)If in the opinion of the Registrar, an amendment of the bye-laws of a society is necessary or desirable in the interest of such society or of the Co-operative movement, he may, in the manner prescribed, call upon the society to make any amendment within such time as he may specify. If the society fails to make such an amendment within the time so specified, the Registrar may, after giving the society an opportunity of Making its representation, register such amendment and forward the society by registered post a copy of the amendment together with a certificate signed by him; such a certificate shall be conclusive evidence that the amendment has been duly registered ; and such an amendment shall have the same effect as an amendment of any bye-law made by the society.
