Section 28(1) in The U.P. Co-operative Societies Rules, 1968
(1)On scrutiny of the proposal for registration of an amendment of bye-law, if the Registrar is satisfied that-(i)the prescribed procedure for amendment of bye-laws of the society has been duly observed; and(ii)the proposal -(a)conforms to the requirements of sub-section (2) of Section 12;(b)is not inconsistent with any other provision of the bye-laws of the society;(c)where it relates to change of name of society, is not such as to be misleading in respect of objects, activities or area of operation of the society;(d)is otherwise not against the interest of the society or public interest;he shall register the amendment within one month from the date of receipt of such proposal.
