Section 15 in The Delhi Co-operative Societies Rules, 2007
15. Change in name of co-operative society.
(1)The name of a co-operative society may be changed in accordance with the provisions of section 14 of the Act and these rules.(2)Every change in the name of a co-operative society shall be made by amendment of its bye-laws and shall be published by the co-operative society in two National newspapers both in Hindi and English within fifteen days of the change in name of the society.(3)After the change in the name is approved by the Registrar, the co-operative society shall send the original registration certificate for amendment to the Registrar, who shall return the same to the co-operative society after making the amendments therein.
