Section 8 in Himachal Pradesh Co-Operative Societies Rules, 1971
8. Procedure to be followed for amendment of the bye-laws of a society.
(1)Bye-laws may be made, altered or abrogated by a resolution passed at a general meeting of the society :Provided that :-(a)due notice of any proposal to make, alter or abrogate the bye-laws is given to all the members in accordance with the bye-laws;(b)[ the resolution is passed by not less than two - thirds of the members present at the general meeting at which quorum shall be present as per rule 30 ;] [Amended vide notification No.Coop. A(3)-1/99-Vol.-I dated 25-7-2006 published in Rajpatra dated 27-7-06.](c)a copy of existing bye-laws indicating the alterations proposed to be made, and three copies of the proposed amendments signed by two officers of the society, duly authorised, in this behalf are submitted to the Registrar with the copy of the resolution accompanied by :-(i)a statement of the Secretary of the society that the provisions of clauses (a) and (b) above have been fully complied with :-(ii)an application from the Secretary that the change in the bye-laws be registered.(2)Notwithstanding anything contained in sub-rule (1) above, the State Government by a general or special order in writing, may alter or modify the conditions laid down above in respect of secondary societies and financing banks.The rule specifically provides for a due notice of proposal to amend bye-laws to all the members of the society. Every resolution concerning amendment of bye-laws shall have to be carried out by not less than two thirds of the members present in the general meeting, convened for the purpose.Under the rule application for registration of amendment shall be made by the Secretary to the Registrar. The application shall also be accompanied by the following documents :-
