Section 80(10) in The Delhi Co-operative Societies Rules, 2007
(10)If the result of the audit discloses any defects in the working of a co-operative society, the co-operative society shall, within three months from the date of audit report, explain to the Registrar the defects or the irregularities pointed out by the auditor, and take steps to rectify the defects and remedy irregularities, and report to the Registrar the action taken by it thereon, the compliance report shall continue to be submitted till all the defects are rectified or irregularities remedied to the satisfaction of the Registrar. The Registrar may also make an order directing the co-operative society or the officers to take such action as may be specified in the order to remedy the defects, within the time specified therein.
