Section 17 in The Bihar Co-operative Societies Rules, 1959
17.
(1)An application for the registration of an amendment to the bye-laws shall be made within three months from the date of the general meeting at which the resolution in respect of the amendment was adopted, to the Registrar in Form VI and shall be accompanied by three certified copies of the resolution.(2)On registration of the amendment, the Registrar shall retain one copy in his office, and issue a copy certified by him to the society concerned and another copy similarly certified to the affiliating society, if any, in Form VII.(3)If the Registrar refuses to register an amendment, be shall send a copy of the order of refusal giving reasons thereof to the society concerned.
