Section 18(1) in The Delhi Co-operative Societies Rules, 2007
(1)Before issuing any order under sub-section (1) of section 17 of the Act providing for the amalgamation, division or re-organization of any co-operative society or societies as the case may be, the Registrar shall prepare a draft scheme in respect of such amalgamation, division or re-organization stating in particular the manner in which the new committee or committees of the co-operative society or societies resulting from such amalgamation, conversion or re-organization shall be constituted and the bye laws for such co-operative society or societies. The Registrar shall send a copy of the draft of the order proposed to be issued by him under sub-section (1) of section 17 of Act to the co-operative society or each of the co-operative societies concerned calling upon it or members thereof or from any creditor or class of creditors to submit such objections or suggestion within a period of not less than two months from the date on which the copy of draft aforesaid was received by it or them.
