Section 11 in Kerala Cooperative Societies Act, 1969
11. Change of liability.
(1)Subject to the provisions of this Act and the rules, a society may, by an amendment of its bye-laws, change the form or extent of its liability.(2)When a society has passed a resolution to change the form or extent of its liability, it shall give notice thereof in writing to all its members and creditors and notwithstanding the provisions of section 24 or any bye-law or contract to the contrary, any member or creditor shall, during a period of two months from the date of service of the notice upon him, have the option of withdrawing his shares, deposits or loans, as the case may be.(3)Any member or creditor who does not exercise his option within the period specified in sub-section (2) shall be deemed to have given his assent to the change.(4)An amendment of the bye-laws of a society changing the form or extent of its liability shall not be registered or take effect until either-(a)the assent thereto of all members and creditors has been given or deemed to have been given; or(b)all claims of members and creditors who exercise the option referred to in subsection (2) within the period specified therein have been me in full.
