Section 37(1) in The Delhi Co-operative Societies Rules, 2007
(1)The member shall owe the following duties to a co-operative society, namely:(a)to abide by the provisions of the Act, there rules, bye-laws and other lawful decisions taken by the General body, committee, other committees and the Registrar;(b)To make share capital contribution, other fees and payment to the co-operative society in accordance with the provisions of the Act, rules and bye-laws;(c)To extend full co-operation and support to other members and the co-operative society, thereby, contributing to the overall development of co-operative;(d)To perform or extend the minimum economic commitment and business support to the co-operative as prescribed under the Act, rules and bye-laws;(e)To undertake jointly and severally the responsibility to bear liability on debts, risks, losses and damage caused to co-operative society within the limit of members share capital contribution as provided in the bye-laws of the co-operative society; and(f)To compensate for damages caused to the co-operative society, if any, in accordance with the provisions of the Act, rules and bye-laws.
