Section 14(iii) in Sikkim Co-Operative Societies Act, 1955
(iii)The Registrar shall not register any amendment of the bye-laws of a society, whether under this section, or section 13 of this Act, without the consent of the Darbar if the effect of such amendment is to lessen the degree of control of the Durbar or of the Registrar as already provided for in the bye-laws.
