Section 10A in The Punjab Co-operative Societies Act, 1961
10A. [ Power of direct amendment of bye-laws of co-operative society [Inserted by Punjab Act 26 of 1969 Section 4.]
(1)If in the opinion of the Registrar, an amendment of the bye-laws of a co-operative society is necessary or desirable in the interest of such a Society or of the co-operative movement, or to bring such bye-laws in conformity with any provision of the Act or rules made thereunder he may by notice in writing, call upon the society to make such amendment within a period of three months of the date of service of the notice.(2)If within the period specified in Sub-section (1) the co-operative society fails to make such an amendment the Registrar may after giving the society an opportunity of making its representation, register the amendment and issue to the society a copy of the amendment together with a certificate signed by him.(3)The certificate issued under Sub-section (2) shall be conclusive evidence that the amendment has been duly registered and such amendment shall have the same effect as an amendment registered under Section 10.]
