Section 64(1) in The Delhi Co-operative Societies Rules, 2007
(1)A co-operative society shall receive deposits and loans only to such extent and according to the following parameters or as per provisions contained in the bye-laws. The general body of a society shall be competent to fix the maximum credit limit in respect of the cooperative society based on the audited accounts and the committee shall be competent to fix the maximum credit limit of an individual borrower.
