Section 9(5) in Punjab Self-Supporting Co-operative Societies Act, 2006
(5)If the amendment made in the bye-laws is found to be in conformity with the provisions of this Act and the rules made thereunder, the Registrar shall register it within a period of forty-five days from the date of receipt of the application. If the amendment made in the bye-laws is not found to be in conformity with the provisions of this Act and the rules made thereunder. the Registrar may refuse to register the amendment:Provided that before refusing to register any amendment in the bye-laws, an opportunity of being heard shall be given to the self-supporting co-operative society by the Registrar.
