Section 30 in The U.P. Co-operative Societies Rules, 1968
30.
The Registrar, as provided under Section 14, may, by order in writing require a co-operative society to make amendment in its bye-laws under the following circumstances:(a)where the registered name of the society is misleading in respect of its activity, membership or area of operation or is inconsistent with the provisions of Rule 8 (d);(b)where the committee of management of the society has itself proposed an amendment, but the same could not be considered in the general meeting due to the inability of the general body to meet for want of requisite quorum;(c)where the amendment is necessary to remove any inconsistency with any provisions of the bye-laws, Act, Rules or Regulations;(d)where the amendment is necessary to avoid any defect in the constitution of the society in accordance with the provisions of the Act and the Rules;(e)where the amendment is necessary to implement any policy of Government of India or the State Government with regard to the cooperative activity with which the society is concerned;(f)where the amendment is necessary to improve or rationalize the process of election in co-operative societies;(g)where it is necessary to rationalize the membership or the area of operation of the society in relation to its activities;(h)where the amendment has already been adopted by other co-operative societies of the same class or category to which the society belongs;(i)where the amendment had already been proposed by the general body of the society, but the same has not been submitted to the Registrar for registration and the Registrar considers the amendment necessary in public interest or in the interest of the society;(j)where the society is, in the opinion of the Registrar, dominated by any particular interest or suffers from group rivalries and the amendment is necessary to save the society in the interest of its proper functioning from such domination or rivalries.
