Section 39(1) in Jharkhand Co-operative Societies Rules, 2008
(1)If the Registrar is satisfied, after taking into consideration the financial position of two or more co-operative societies and such other matters relating to the co-operative societies as may be proper, that it is in the interest of those co-operative societies to be amalgamated into a new co-operative society, he may, by order in writing, require the managing committees of the co-operative societies concerned to convene general meeting of the share-holders and creditors thereof within six weeks from the date of the order, for the purpose of considering a proposal to amalgamate the co-operative societies into a new co-operative society.
