Section 9 in The U.P. Co-operative Societies Rules, 1968
9.
The Registrar may, before registering a society, make such minor alterations in the proposed bye-laws submitted with the application for registration as, in his opinion, are desirable; provided that the written consent for such alteration is obtained from the chief promoter or any one of the other applicants whosoever has been authorised by the applicants for this purpose.
