Section 12 in The Meghalaya Co-operative Societies Rules
12. Amendment of bye-laws at the suggestion of affiliating society.
(1)When it appears to an affiliating society that an amendment of the bye-laws of a society which is affiliated and indebted to it is necessary or desirable, it may direct such a society to make the amendment, only in respect of matters pertaining to-(a)the constitution of its administrative council and the managing body ; and(b)the investment of funds.(2)The affiliating society in suggesting any such amendment to the affiliated society shall, by definite resolution of the Administrative Council or the managing body, as the case may be, direct the society to make the amendment within specified time.(3)The affiliating society shall forward to the society concerned by registered post-(a)a copy of the proposed amendment of the bye-laws, and(b)a copy of the resolution and decision approving such amendment.(4)The affiliated society, on receipt of the direction for such amendment shall proceed in the manner provided in Rule 9.(5)If within the period as may be specified by the affiliating society from the date of receipt of the direction, the society-(a)fails to make the amendment of its bye-laws, or(b)files an objection to such an amendment,the affiliating society after considering the objections of the society, if any, may-(i)withdraw the direction for amendment of the bye-laws ; or(ii)forward the amendment together with the objections, if any, filed by the society and its comments thereon to the Register for consideration and registration.
