Section 36 in The Delhi Co-operative Societies Rules, 2007
36. Inspection of documents in the Registrar's office by members of societies and the scale of the fees for supply of copies of documents.
(1)A member of a co-operative society or any other person may inspect the following documents in the office of the Registrar, and may obtain certified copies thereof, on payment of the following fees:-(i)Application for registration of a co-operative society (Form No.1) - rupees.10 per page;(ii)Certificate of registration of a co-operative society- rupees 10 per page;(iii)Bye-laws of a co-operative society - rupees 10 per page;(iv)Amendment of bye-laws of a co-operative society- rupees 10 per page;(v)Order of cancellation of the registration of a co-operative society - rupees 10 per page;(vi)Audit report of a co-operative society - rupees 10 per page;(vii)Annual balance sheet of a co-operative society - rupees 10 per page;(viii)Order under section 66 of the Act for inquiring the conduct of a person - rupees 10 per page;(ix)Order referring a dispute for decision under section 71 of the Act - rupees 10 per page;(x)Order of supersession of a committee or removal of any member thereof - rupees 10 per page;(xi)Any decision, order award, and judgment against which provision of appeal is provided. - rupees 10 per page;(2)A member of the co-operative society or any person may inspect all or any of the documents referred to in sub-rule (1) after paying inspection fee of rupees one hundred per inspection.(3)An application accompanied by a receipt, for the amount deposited with the Registrar, for the charges for inspection or obtaining copy shall be made to the Registrar specifying the particulars of the document required. Such application shall be disposed off within fifteen days of the receipts of the application(4)A copy of any of the documents referred to in sub-rule (1) shall be certified by the Assistant Registrar as true copy of the original with the following endorsement made thereon:-(i)Date of receipt of application.(ii)Date on which the copy was ready for delivery.(iii)Date on which delivered.(iv)Copying charges for the documents as applied.(v)Certified to be true copy of the original.Prepared by.............SignatureAsstt. Registrar.Checked by .............Seal:-Every memorandum of appeal under the Act, these Rules or order shall be accompanied with a certified copy of the decision, order award or judgment against which the appeal has been filed.
