Section 8 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
8. Amendment of Bye-Laws.
(1)The amendment to the bye-laws of a Multi-State Co-operative Society may be made by a resolution passed by a two-third majority of the members present and voting at general meeting of the society.(2)No such resolution shall be valid unless notice of the proposed amendment has been given to the members of the Multi-State Cooperative Society in accordance with the bye-laws.(3)In every case in which a Multi-State Co-operative Society proposes to amend its bye-laws, an application shall be made to the Central Registrar together with: -(a)a copy of the resolution referred to in sub-Rule (1);(b)the particulars indicating the date of the general meeting at which the amendments were made, the number of days notice given to convene the general meeting, the total number of members on the date of such meeting, the number forming the quorum, the number of members present at the meeting, the number exercising the right of voting and the number voting for the amendment;(c)a copy of the relevant bye laws in force with the amendment proposed to be made together with reasons justifying such amendments ;(d)four copies of the text of the bye-laws as they would stand after the amendment, signed by the officers duly authorised in this behalf by the board of the Multi-State Co-operative Society ;(e)a copy of the notice given to the members of the Multi-State Co- operative Society and the proposal to amend the bye-laws ;(f)a certificate signed by the presiding authority of the general meeting that the procedure specified in sub-rule (1) and sub rule (2) and in the bye-laws, has been followed ; and(g)any other particulars that may be required by the Central Registrar in this behalf.(4)Every such application shall be made within sixty days from the date of the general meeting at which such amendment was passed.(5)Where the Central Registrar refuses to register an amendment of the bye-laws of a Multi-State Co-operative Society he shall pass an order of refusal together with the reasons therefor and communicate the same by registered post to the Chief Executive of the Multi-State Cooperative Society within seven days from the date of order of refusal.(6)The procedure outlined above in this rule shall apply to the amendment of the bye-laws of a co-operative society desiring to convert itself into a Multi- State Co-operative society as per provisions of section 18.
