Section 9 in Punjab Self-Supporting Co-operative Societies Act, 2006
9. Amendment of bye-laws.
(1)A self-supporting co-operative society may amend any of the provisions of its bye-laws:Provided that for making an amendment, a special resolution shall have to be passed by the general body of the self-supporting co-operative society.(2)For the purpose of passing a special resolution referred to in sub-section (1), a notice of thirty days shall have to be given in writing to each member of the general body alongwith a draft of the proposed amendment by registered post.(3)After the amendment is made, the same shall be forwarded by the self-supporting co-operative society to the Registrar within a period of thirty days from the date of making of amendment for registration.(4)Every application forwarding amendment to the Registrar for registration, shall be accompained by a copy of special resolution.(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.(6)An order of refusal for registering an amendment in the bye-laws, shall be forwarded by the Registrar to the self-supporting co-operative society within a period of thirty days alongwith the reasons for refusal.(7)In case, no order is passed by the Registrar for registering an amendment or refusing to register the amendment within a period of ninety days from the date of receipt of the application for registration, it shall be deemed that an amendment to the bye-laws has been registered.(8)An appeal against the order of refusal to register an amendment in the bye-laws shall lie to the Co-operative Tribunal within a period of sixty days from the date of receipt of the communication of such refusal.
