Section 13 in The Meghalaya Co-operative Societies Act
13. Amendment of the bye-laws of a registered society.
(1)No amendment of the bye-laws of a registered society, whether by way of addition, alteration omission recession or change of name shall be valid until such amendment has been registered under this Act.(2)Every proposal for such amendment shall have to be approved by a resolution at a meeting of the General Assembly in accordance with the bye-laws of the Society and be forwarded within a month from the date of the resolution to the Registrar : and if the Registrar is satisfied that the proposed amendment is not contrary to the provisions of this Act or rules, he shall unless for reasons to be recorded in writing he considers fit to refuse, register the amendment.(3)When a Registrar registers an amendment of the bye-laws of a registered society, he shall issue to the society a copy of the amendment certificate by him, which shall be conclusive evidence that the same has been duly registered, unless it is proved that the registration of the society has been cancelled or that further amendments have been registered or that the society's copy of the amendments have been tampered with. The amendment shall be binding upon the society with effect from the date or registration.
