Section 12(2) in West Bengal Societies Registration Act, 1961
(2)No such proposal shall have any effect unless (a)it shall have been delivered or sent by registered post to the members of each of the societies at least ten days before the date of the meeting at which it will be considered;(b)it has been sent to the Registrar before the meeting and he communicates his approval thereto, with or without any modifications;(c)the proposal, with the modifications, if any, suggested by the Registrar, is agreed to by the votes of three-fourths of the members each of the societies concerned and confirmed by like votes of members at the subsequent general meeting of the society.
