Section 12(4) in The Tripura Co-operative Societies Rules, 1976
(4)After the resolution is passed, a copy thereof shall, within a period of two months from the date of the meeting at which the resolution was passed, be furnished to the Registrar along with-(a)an application in Form "F"(b)a copy of the relevant bye-laws in force with amendments proposed to be made in pursuance of the resolution, together with reasons justifying such amendments;(c)four copies of the text of the bye-laws as it would stand after amendment, signed by the officers duly authorised in this behalf by the committee of the society;(d)a copy of the notice given to the members of the society of the proposal to amend the bye-laws;(e)such other information as may be required by the Registrar.
