Section 9(9) in Tamil Nadu Co-operative Societies Rules, 1988
(9)Where an amendment of bye-laws of a society is deemed to have been registered under sub-section (6) of section 11, the Registrar shall enter the details of amendments deemed to have been registered in a separate register in Form No. 15. The Registrar shall review the case of each such amendment and satisfy himself whether such amendment complies with all the provisions of subsection (3) of section 11, within a period of ninety days from the date on which the amendment was deemed to have been registered. The result of such review shall be entered in the register maintained in Form No. 15.
