Section 14A(1) in The Orissa Co-operative Societies Rules, 1965
(1)Where it appears to the Registrar that amendment of the Bye-Laws of a Society referred to in Sub-Section (12) of the Orissa Co-operative Societies Act, is necessary, he shall indicate the reasons therefor, and issue a notice calling upon the Committee of such Society to convene a general meeting to consider such amendment.
