Section 17(3) in Mizoram Cooperative Societies Act, 2006
(3)Every application for registration of the amendment of bye-laws shall be forwarded by registered post or submitted directly by hand with due acknowledgement to the Registrar within a period of thirty days from the date of the resolution passed or sixty days from the general body meeting whichever is later, duly signed by the chairman and two members of the committee together with the following particulars and documents.(a)the date of the general body meeting in which the proposed amendment of bye-laws was approved along with a copy of the resolution adopted;(b)a copy of the issuance of notice to members for caning general body meeting;(c)the details of actual number of clear days notice given to convene the general body meeting along with a copy of such notice issued;(d)the total number of members on the rolls of the co-operative having the right to vote on the date of such general body meeting;(e)the quorum required for conducting such meetings;(f)the number of members having the right to vote land present at such general body meeting;(g)the actual number of members who voted in such meetings;(h)the actual number of members who voted in favour of as well as against the proposed amendment respectively;(i)A copy of the relevant bye-laws in force with the, proposed amendment to be made together with reasons justifying such amendments.
