Section 47 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
47. Amendments.
(a)All amendments in the bye-laws of the Federation shall be made by a resolution passed by the vote of at least two-thirds of the members present at a General Meeting called for the purpose, provided that model bye-laws of amendments previously approved by the Registrar (Milk Commissioner) or amendments required by the Registrar (Milk Commissioner) to be made under sub-section (1) of Section 14,may be adopted by simple majority only.(b)Thirty days notice for calling a General Meeting for consideration of an amendment in the bye-laws along with a copy of the proposed amendment shall be given to all t he members:Provided that 15 days notice shall suffice where a meeting has been called in pursuance of an order received from the. Registrar (Milk Commissioner) under sub-section (1) of section 14 of the Act:Provided further that where a meeting is summoned under the second proviso to clause (c) of this bye-law with reduced quorum under Registrar (Milk Commissioner) permission seven days notice shall suffice for such a meeting.(c)A quorum of more than 50 per cent of the members of the General Body shall be required for such a meeting:Provided that, if the requisite quorum cannot be obtained at a meeting, the Registrar (Milk commissioner) may direct the Federation to call another meeting at which the required quorum will be reduced to one-third and also to inform the members in writing of the fact:Provided further that in case of adoption of model bye-laws of amendments previously approved by the Registrar or directed by the Registrar (Milk Commissioner) under sub-section (I) of section 14 to be adopted by the Federation, the required quorum may with the permission of the Registrar (Milk Commissioner) be further reduced to one-fifth. The fact that the meeting shall be held with further reduced quorum of one-fifth shall be mentioned din the notice of agenda for such meeting.(d)No amendment in the bye-laws of the Federation shall be operative unless it is duly registered by the Registrar (Milk Commissioner) under the Provision of the Act and the Rules.
