Section 89(3) in The Delhi Co-operative Societies Rules, 2007
(3)In case of circumstances beyond control, further extension of period upto sixty days can be obtained from the Registrar after explaining the reasons in writing before the expiry of period ninety days prescribed in sub-rule(2):Provided, that, if co-operative housing society fails to comply the provisions of section 76 of the Act, the Registrar may get the work completed by engaging professional at the expenses and cost of the members of the committee, who have failed to implement the said provisions and the amount shall be recovered from such committee members as an arrears of Land Revenue under section 110 of the Act.
