Section 9 in Himachal Pradesh Societies Registration Act, 2006
9. Amendments of memorandum or regulations or bye-laws of registered Society.
(1)No amendment of the memorandum of association or regulations of a registered Society shall be valid until the amendment has been registered under this Act.(2)Every proposal for such amendment shall be forwarded to the Registrar in such form together with such fee as may be prescribed and if the Registrar is satisfied that the amendment is not contrary to this Act or the rules made thereunder, he may, if thinks fit, register the amendment.(3)No proposal for amendment in the memorandum of association or regulations of a registered Society shall be entertained if such proposal has not been approved by a majority of three-fifth members present in the general meeting called for such purpose.(4)Where an amendment is registered under sub-section (2), the Registrar shall issue to the Society, on payment of such fee as may be prescribed, a copy of the amendment certified by him which shall be conclusive evidence that the same is duly registered.(5)Every society registered under the Societies Registration Act, 1860 (XXI of 1860) shall bring their bye-laws in conformity with the provisions of this Act and the rules made thereunder [xxxxxxxxxxxxxxxx] [The words 'within a period of ninety days from the date of commencement of this Act'omitted vide Act No. 5 of 2012.]:[xxxxxxxxxxxxxxxx] [Proviso omitted vide Act No. 5 of 2012.]:
