Section 69(2) in The Delhi Co-operative Societies Rules, 2007
(2)Nothing in this rule shall be deemed to preclude the Registrar from directing the cooperative society to recall a loan of his own motion, if it is brought to his notice that the loan given by the co-operative society has been misapplied or conditions thereof have not been followed. The Registrar may make in the matter such enquiries as he may deem necessary and after giving a show cause notice to the co-operative society and may issue with the prior approval of the Financing Bank, necessary directions to the cooperative society. The directions issued by the Registrar in this respect shall be complied with by the co-operative society.
