Section 18 in Mizoram Cooperative Societies Act, 2006
18. Power to direct amendment of bye-law in public interest.
(1)If, at any time, the Registrar forms the opinion that a amendment of bye- laws of co-operative is necessary or desirable in the interest of co-operative or co-operative movement, he may advise such co-operative to make the amendment proposed by him within the specified time.(2)If the said fails to make the propose amendment by the Registrar within the specified time, the Registrar may, after giving such an opportunity of being heard, register such amendment and issue a copy of such registered amendment of bye-laws duly certified by him to the. The bye-laws registered shall be deemed to have been duly amended and shall become legally effective and binding on the co-operative and its members.
