Section 105(1) in The Delhi Co-operative Societies Rules, 2007
(1)In case a co-operative housing society intends to raise a bridge loan for making payment to the land owing agency to have early physical possession of land, the committee shall call special general body meeting for getting the authorization from the members to raise the bridge loan and inform them the terms and conditions of bridge loan with the repayment liability to an member. The bridge loan can be raised only from the Apex or a financial institution recognized by the National Housing Bank.
