Section 12(4) in The Delhi Co-operative Societies Rules, 2007
(4)After the resolution is passed, a copy thereof shall, within a period of thirty days from the date of such meeting, be furnished to the Registrar along with the following documents:-(a)a copy of the relevant bye-laws in force with amendments proposed to be made in pursuance of the resolution, together with reasons justifying such amendments;(b)four copies of the amended bye-laws as signed by two office bearers duly authorized in this behalf by the committee of the co-operative society;(c)a copy of the notice given to the members regarding the proposal to amend the bye-laws:-(i)along with proof of postal record;(ii)Authenticated copy of resolution passed in the general body meeting;(d)a receipt regarding payment of up-to-date contribution towards Co-operative Education Fund and a certificate in respect of compliance of audit objections.(e)such other information as may be required by the Registrar;
