Section 10(1) in The Meghalaya Co-operative Societies Rules
(1)In every case of amendment of bye-laws, an application in the form as set forth in the Schedule for registration of a new or altered bye-law or for the abrogation of an existing bye-law, shall be submitted to the Registrar, within the time prescribed in sub-section (2) of Section 13, signed by the members of the managing body. The application will show-(a)the date of the meeting of the general assembly at which the amendment was passed ;(b)the number of members on the roll of the society on the date of issuing the notice of the general assembly meeting ;(c)number of members present at the meeting ; and(d)the number of members who voted in support of the amendment.
