Section 7 in The Chhattisgarh Co-operative Societies Rules, 1962
7. Procedure regarding amendment of bye-laws.
(1)Where a society proposes to amend its bye-laws, no such amendment shall be made save by a resolution passed by a two-thirds majority of the members present and voting at a general meeting of the society.(2)No such resolution shall be valid unless notice of the proposed amendment has been given to the members of the society in accordance with its bye-laws.(3)In every case in which a society proposes to amend its bye-laws, an application shall be made to the Registrar together with-(a)a certificate in Form B;(b)four copies of other information in Form C; and(c)four copies of the proposed amendment in Form D.(4)[(a)] [Re-numbering by notification No. 5-7-94-XV-1, dated 21-7-95.] Every such application shall be made within one month from the date of the general meeting at which such amendment was passed:Provided that the Registrar may condone the delay, if any, for sufficient cause.(b)[ Every such application shall be sent to the Registrar by registered post or delivered by hand. After receiving the application, the Registrar shall enter the application in the register maintained for the purpose and Registrar shall issue a receipt of such application in which the date of receipt of such application, shall also be mentioned.] [Inserted by notification No. 5-7-94-XV-1, dated 21-7-95.](5)[ A copy of the amendment of the bye-laws registered or deemed to have been registered by the Registrar under subsections (2) and (3) of Section 11 shall be issued to the society.] [Substituted by notification No. 5-7-94-XV-1, dated 21-7-95.]
