Section 17 in The U.P. Co-operative Societies Rules, 1968
17.
When the form or extent of its liability is proposed to be changed by a co-operative society, a resolution for amendment of the relevant bye-laws shall be passed in a general meeting in accordance with the procedure laid down in Rules 24 to 27. The names of the members of the general body voting for or against the resolution shall be recorded separately in the proceedings of the meeting and each participant member shall sign against his name.
