Section 11 in The M.P. Society Registrikaran Adhiniyam, 1973
11. Power of Registrar to amend memorandum or regulations etc. of a society.
(1)Notwithstanding anything contained in this Act or the rules made thereunder, if the Registrar considers that an amendment of the memorandum of association or regulation or bye-laws of a society is necessary or desirable in the interest of the society, he may, by an order in writing, to be served on the society in the prescribed manner, require the society to make the amendment within such time as may be specified in such order.(2)If the society fails to make any such amendment within the time specified by the Registrar in his order under sub-section (1) the Registrar may, after giving the society an opportunity to state its objections, if any,-(a)register such amendment to the memorandum of association or regulations and send a certified copy thereof to the society; or(b)make such amendment to the bye-laws and send a certified copy thereof to the society, and thereupon such amendment to memorandum of association or regulations or bye-laws shall be binding on the society and its members.
