Section 12 in Tamil Nadu Societies Registration Act, 1975
12. Amendment of memorandum by-laws.
(1)A registered society may, by special resolution. amend the provisions of its memorandum relating to the objects of the registered society so far as may be required to enable it-(a)to carry on the administration of the registered society more economically or more efficiently ; or(b)to attain its main purpose by new or improved means ; or(c)to amalgamate with any other registered society ; or(d)to divide itself into two or more societies.(2)A registered society may, by special resolution, amend its by-laws.(3)An amendment of the memorandum or the bylaws shall be registered and on such registration shall take effect from the date of the passing of such special resolution.(4)If the Registrar is satisfied that any amendment of the memorandum or the by-laws is not contrary to the provisions of this Act, or the rules made thereunder, he may register the amendment. When the Registrar registers an amendment of the memorandum or the by-laws, he shall issue to the registered society a copy of the amendment Certified by him, which shall be conclusive evidence that the amendment has been duly registered.
