Section 8(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)Bye-laws may be made, altered or abrogated by a resolution passed at a general meeting of the society :Provided that :-(a)due notice of any proposal to make, alter or abrogate the bye-laws is given to all the members in accordance with the bye-laws;(b)[ the resolution is passed by not less than two - thirds of the members present at the general meeting at which quorum shall be present as per rule 30 ;] [Amended vide notification No.Coop. A(3)-1/99-Vol.-I dated 25-7-2006 published in Rajpatra dated 27-7-06.](c)a copy of existing bye-laws indicating the alterations proposed to be made, and three copies of the proposed amendments signed by two officers of the society, duly authorised, in this behalf are submitted to the Registrar with the copy of the resolution accompanied by :-(i)a statement of the Secretary of the society that the provisions of clauses (a) and (b) above have been fully complied with :-(ii)an application from the Secretary that the change in the bye-laws be registered.
