Section 32(3) in The Delhi Co-operative Societies Rules, 2007
(3)interest to be paid by a housing co-operative society to a resignee / expelled member shall be @ 6 percent per annum on deposits out of interest so calculated and co-operative society shall charge not more than 2.5 percent as administrative expenditure:Provided that interest on default / equalisation charges/refund of deposit shall be charged by such co-operative society at the simple rate of interest.
