Section 10(1) in Rajasthan Co-operative Societies Act, 2001
(1)Every proposal for an amendment of the bye-laws of a society, after it has been passed by the society in its general body meeting by a special resolution, shall be forwarded to the Registrar in the manner as may be prescribed and if the Registrar is satisfied that the proposed amendment fulfils the requirements, as are essential for the registration of bye-laws under section 6, he shall register the amendment and issue a certificate thereof within sixty days from the date of submission. The certificate so issued, signed and sealed by the Registrar shall be the conclusive evidence of the fact that the amendment has been duly registered:[Provided that no society shall pass any such amendment in its bye-laws, which is not in consonance with the bye-laws of the class or sub-class of societies under which the society was originally registered.] [Added by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]
