Section 10 in Himachal Pradesh Co-Operative Societies Rules, 1971
10. Change of liability.
(1)The prior approval of the Registrar for change of liability of a society under sub-section (1) of section 13, shall be obtained by the committee by a resolution.(2)When a Co-operative Society resolves to change its form of liability under sub-section (2) of section 13, it shall adopt a proposal for such amendment of its bye-laws, as may be consequential and necessary for the safe conduct of its business, and submit an application in the manner provided in rule 8 for registration of such amendments.(3)The notice required under sub-section (2) of section 13 shall be issued under a certificate of posting in the form to be determined by the committee.Chapter - III Members Of Co-Operative Societies, Their Rights And Liabilities
