Section 12 in The Tamil Nadu Co-Operative Societies Act, 1983
12.
(1)Where the Registrar is satisfied that, for the purpose of altering the area of operation of a registered society or for the purpose of improving the services rendered by it or for any other purpose specified in the Rules, an amendment of the bye-laws is necessary, he may, after consulting in the manner prescribed the board of the financing bank, if any, to which the society is affiliated, by notice in writing, call upon the society to show cause, within such time as may be specified in the notice, why the amendment should not be made:Provided that if the board of the financing bank does not communicate its comments within sixty days of the receipt of the communication from the Registrar in this regard, it shall be deemed that the board of the financing bank has no comments to make on the amendment proposed to the bye-laws under this subsection.(2)If, within the time specified in the notice referred to in sub-section (1), the registered society fails to make the amendment, the Registrar may, after giving the society an opportunity of making its representations, register the amendment and issue to the society a copy of such amendment.(3)Any amendment of the- bye-laws registered under sub-section (2) shall have the same effect as an amendment of the bye-laws registered under section 11 unless the registration is cancelled in pursuance of a decision in appeal.
