Section 13 in Himachal Pradesh Societies Registration Act, 2006
13. Societies enabled to alter, extend or abridge their purposes.
- Whenever it shall appear to the Governing body of any registered Society which has been established for any particular purpose or purposes that it is advisable to alter, extend or abridge such purpose to or for other purposes within the meaning of this Act, such Governing body may submit the proposition to the members of the Society in a written or printed report and may convene a special general meeting for the consideration thereof according to the regulations of the Society:Provided that no such proposition shall be carried into effect unless such report shall have been delivered or sent by post to every member of the Society, ten days previous to the special general meeting convened by the Governing body for the consideration thereof, and unless such proposition shall have been agreed to by the votes of three-fifth of the members, delivered in person or by proxy, and confirmed by the votes of three-fifth of the members present at a second special general meeting convened by the Governing body at an interval of one month after the former meeting.
