Section 8(2) in Himachal Pradesh Co-Operative Societies Rules, 1971
(2)Notwithstanding anything contained in sub-rule (1) above, the State Government by a general or special order in writing, may alter or modify the conditions laid down above in respect of secondary societies and financing banks.The rule specifically provides for a due notice of proposal to amend bye-laws to all the members of the society. Every resolution concerning amendment of bye-laws shall have to be carried out by not less than two thirds of the members present in the general meeting, convened for the purpose.Under the rule application for registration of amendment shall be made by the Secretary to the Registrar. The application shall also be accompanied by the following documents :-
