Section 7 in Uttarakhand Self Reliant Co-Operatives Act, 2003
7. Amendment of articles of association.
(1)A co-operative may decide, by a special resolution, to amend its articles of association;Provided that the text of such proposed amendment with reasons therefore shall be sent to each member, along with the notice of the general meeting in which the proposed amendment is to be discussed.(2)A copy of any amendment shall be forwarded by the co-operative by registered post to the Registrar within a period of thirty days from the date of the general meeting at which the resolution was passed.(3)Every such amendment forwarded to the Registrar shall be signed by the President and two Directors and shall be accompanied by the following particulars:(a)A copy of the resolution agreeing to the amendment;(b)the date of the general meeting at which the amendment was approved;(c)the date on which the amendment comes into force.(4)The Registrar shall take on record the amendment immediately on receipt of the notice:Provided that the Registrar may refuse to record such amendment(s) if in his opinion any such amendment (s) is/are contrary to the provisions of this Act;Provided further that no such order refusing to record the amendment shall be passed, unless the co-operative concerned is given an opportunity of being heard.
