Section 15(3) in The Meghalaya Co-operative Societies Act
(3)Notwithstanding anything contained in sub-section (1) and (2) if the Registrar is of the opinion that for reasons of ensuring economic viability of any registered society or societies or avoiding overlapping or conflict of jurisdiction of registered societies in any area or in order to secure proper management by any Co-operative Society or in the public interest, or in the interest of the Co-operative movement in the State as a whole, it is necessary to divide, amalgamate or merge fully or partially any such society or societies with any specific society, he may, by an order published in the Official Gazette make a scheme for division or amalgamation or merger with prior approval of the State Government.
