Section 26 in Jharkhand Co-operative Societies Act, 2008
26. Power of Registrar to direct amendment of the bye-laws of a registered society.
(1)If it appears to the Registrar that an amendment of the bye-laws of a registered society, in which the State Government has contributed by way of equity, is necessary or desirable in the interest of such society, after taking the opinion of affiliating society/federation of that society, he may, by order in writing to be issued to the society, by registered post, require the society to make the amendment within such time as he may specify in such order.(2)If any such society fails to make any such amendment within the time specified, the Registrar may, after giving the society an opportunity of being heard, register such amendment, and issue to the society by registered post a copy of the amendment, certified by him, which shall be conclusive evidence that the amendment has been duly registered, and such amendment shall be binding on the members of such society.(3)An appeal shall lie to the State Government from any order of the Registrar passed under sub-section (2) within two months from the date of the issue of such order, The order of the State Government on appeal and subject to the result of such appeal, if any, the decision of the Registrar shall be final.CHAPTER - IV Rights and liabilities of Members of Registered Societies
