Section 9 in The Chhattisgarh Co-operative Societies Rules, 1962
9. Procedure to be followed and conditions to be observed for change of name of society.
(1)The name of a society may be changed under Section 13, so, however, that it is not inconsistent with the objects of the society.(2)Every change in name of a society shall be made by an amendment of its bye-laws. In every case in which a society proposes to change its name, it shall send its original certificate of registration to the Registrar.(3)After the change in name is approved by the Registrar, he shall amend the original certificate of registration of the society and return the same to it.(4)The Registrar shall enter the new name in the register of societies maintained by him.
