Section 63 in The Punjab Co-operative Societies Act, 1961
63. Subject to the provisions of the Act no amendment to these bye-laws shall be carried out save in accordance with a resolution passed by a general body meeting of which due notice of the intention to discuss the amendment has been given:-
Provided further that model bye-laws or amendments previously approved by the Registrar may be adopted by a simple majority at a general meeting with an ordinary quorum.Miscellaneous
