Section 146 in Himachal Pradesh Co-Operative Societies Rules, 1971
146. Bye-laws of a society not to contravene the Act and rules.
(1)Where it is found that any provision in the bye-laws of a society is contrary to the Act and the rules, the fact shall be brought to the notice of the society by the Register requiring such society to amend the same in accordance with the provisions of section 11, within the time specified.(2)The provisions of the bye-laws referred to in sub-rule (1) shall cease to operate from the date of receipt of the said notice by the society and any action under the said provisions thereafter shall be void.
