Section 11(5) in Rajasthan Co-operative Societies Rules, 2003
(5)On receipt of a copy of the special resolution and other particulars referred to in sub-rule (3), the Registrar shall examine the proposed amendment and if he is satisfied, that the proposed amendment fulfill the requirements as are essentials for the registration of bye-laws under section 6 [and are in consonance with the provisions of sub-section (1) of section 10] [Inserted by Notification No. G.S.R. 53, dated 10.7.2017.] he shall register the amendment and issue to the society a copy of the amendment registered by him. Where the Registrar is of the opinion that the proposed amendment does not fulfill the requirements as are essential for the registration of bye-laws, he shall alongwith his comments thereon, send it back to the society, for reconsideration as required under sub-section (2) of section 10.
