Section 12(6) in The Delhi Co-Operative Societies Act, 2003
(6)Where it appears to the Registrar that amendment in the bye-laws of a cooperative society is necessary and desirable in the interest of the co-operative society or class of co-operative societies, the Registrar shall direct the cooperative society or the class of co-operative societies, as the case may be, to make amendment in the bye-laws within a period of sixty days, by convening a general body meeting of the co-operative society.
