Section 10(4) in Goa Co-operative Societies Rules, 2003
(4)After the resolution is passed, a copy thereof shall, within a period of forty-five days from the date of the meeting at which the resolution was passed, be furnished to the Registrar in Form 'D' alongwith-(a)a copy of the relevant bye-laws in force with amendments proposed to be made in pursuance of the resolution, together with reasons justifying such amendments;(b)five copies of the text of the bye-laws as it would stand after amendment, signed by the officers duly authorised in that behalf by the committee of the society;(c)a copy of the notice given to the members of the society of the proposal to amend the bye-laws.
