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NCT Delhi - Section

Section 25 in The Delhi Co-operative Societies Rules, 2007

25. Disposal of application for admission of member.

(1)On receipt of an application for membership, the co-operative society shall enter particulars of the application in the register of applications in the following form, giving a serial number to the application and shall issue a receipt in acknowledgement thereof:-
S.No. Date of Receipt of application Name & Address applicant Decision of the committee Date of resolution of of the committee
(1) (2) (3) (4) (5)
         
Provided that in case of housing societies, details regarding category of flat applied for and details of nomination including relation with applicant shall also entered in the register.
(2)A cooperative society shall dispose off an application received for admission as member as early as possible but in no case later than forty five days from the date of its receipt. In case the committee decides not to admit the applicant as member of the co-operative society, the co-operative society shall communicate its decision together with the reasons thereof to the applicant immediately, thereafter, in writing either in person or through Registered Post provided that in case of the Federal Society or Financing Bank, period of disposing off an application from the date of its receipt shall be ninety days.
(3)The appeal to the Registrar against the order for refusal to admit a member shall be made within a period of thirty days of the date of communication of refusal.
(4)A person whose application for membership has been approved by a committee shall deposit the membership fee and the amount of qualifying share (s) necessary to become a member within fourteen days of the information of admission as member of the co-operative society, sent to him in person-or by registered post.The amount should be deposited by Demand Draft/Banker's Cheque/Pay Order only. If no such amount is deposited within the stipulated period, the resolution of committee approving the membership of the person concerned shall become void and in-operative.In case of co-operative housing societies managing committee shall endorse a copy of managing committee resolution passed under sub-rule (2) within twenty one days to the Registrar. The resolution shall become final after a period of sixty days of conveying and receipt of the same in the office of the Registrar. In the event Registrar not agreeing to the enrolment of an individual for one reason or the other as may be relevant with reference to the provisions of law, the provisional enrolment will automatically become invalid.