Section 27 in The U.P. Co-operative Societies Rules, 1968
27.
In every case in which a society has resolved for amendment of bye-laws, an application in Form 'H' for registration of the amendment shall be made to the Registrar within fifteen days from the date of the meeting in which the amendment has been resolved (unless the Registrar, for special reasons, condones the delay) shall be accompanied by -(a)three copies of the proposed amendment;(b)three certified copies of the resolution of amendment signed on behalf of the co-operative society by the secretary and counter-signed by the chairman of the meeting;(c)existing registered bye-laws of the society; and(d)registration certificate of the society.
