Section 131(3) in The U.P. Co-operative Societies Act, 1965
(3)Every co-operative society covered by sub-section (1) shall, within a period of one year form the date of coming into force of this Act, delete or amend such bye-laws as are inconsistent with the provisions of this Act and the rules and shall make such further bye-laws as may be necessary having regard to the provisions of this Act and the rules.
