Section 12(2) in Kerala Cooperative Societies Act, 1969
(2)The provisions of section 7 specifying the conditions to be satisfied before registration of the bye-laws of a society by the Registrar shall mutatis mutandis, apply also to the registration of amendments to bye-laws:Provided that the Registrar shall before registering an amendment of any bye-law consult-(a)the State Co-operative Union if the bye-laws to be amended are that of an apex society or a central society; or(b)the circle co-operative union if the bye-laws that are to be amended are that of any other society; and(c)the financing bank if the society is indebted to the financing bank.
