Section 12 in Rajasthan Societies Registration Act, 1958
12. Societies enable to alter, extend or abridge purposes or to amalgamate
. (1) Whenever it shall appear to the governing body of any society registered under this Act, which has been established for any particular purposes, that it is advisable to alter, extend or abridge such purpose or purposes to or for other purpose or purposes within the meaning of this Act or to amalgamate such society either wholly or partially with any other society, such governing body may submit the proposition to the members of the society in a written or printed report and may convene a special general meeting for the consideration thereof according to the rules and regulations of the society.(2)No such proposition shall be carried into effect unless such report shall have been delivered or sent by post to every member of the society ten days previous to the special general meeting convened by the governing body for the consideration thereof nor unless such proposition shall have been agreed to by the votes of two-thirds of the members a delivered in person or by proxy and confirmed by the votes of two-thirds of the members present at a second special meeting convened by the governing body at an interval of one month after the former meeting.
