Section 11 in The Tamil Nadu Co-Operative Societies Act, 1983
11. Amendment of the bye-laws of registered society.
(1)No amendment of any bye-law of a registered society shall be valid until the same has been registered under this Act.(2)An application for the registration of an amendment of the bye-laws of a registered society shall be made to the Registrar in the prescribed manner and shall be accompanied by a copy of the amendment of the bye-laws.(3)If the Registrar is satisfied that an amendment of the bye-laws is not contrary to the provisions of this Act 01 the Rules or to the co-operative principles or to any other law applicable to the society, he may within such time as may be prescribed register the amendment:Provided that no order refusing to register the amendment of the bye-laws shall be passed except after giving the registered society an opportunity of making its representations.(4)If the Registrar refuses to register an amendment of bye-laws of a registered society, he shall communicate within the time prescribed under sub-section (3) the order of refusal to the registered society together with the reasons for the refusal.(5)When the Registrar registers an amendment of the bye-laws, he shall issue to the registered society a copy of the amendment of the bye-laws certified by him, which shall be conclusive evidence that the amendment has been duly registered.(6)Where no order of refusal is communicated under sub-section (4) within the time specified in that sub-section, it shall be deemed that the Registrar has registered the amendment on the last date of the time specified in sub-section (4).(7)Notwithstanding anything contained in sub-section (6), the Registrar shall review within such period as may be prescribed, the case of even amendment of the bye-laws which is deemed to have been registered under sub-section (6), and satisfy himself whether such amendment of the bye-laws complies with the provisions of sub-section (3) and in case such amendment does not comply with any of the provisions of the said sub-section (3), the Registrar shall annul the amendment of the bye-laws deemed to have been registered.(8)An amendment of the bye-laws of a registered society shall take effect from the date, if any, specified in the amendment. Where no such date is specified, the amendment shall take effect from the date on which it is registered.(9)Without prejudice to the provisions of this section, where any amendment of the bye-laws proposed by a society involves, in the opinion of the Registrar, a material change in the objects or operations of the society, the amendment shall be registered only subject to such Rules as may be made in this behalf.
