Section 97(1) in The Delhi Co-operative Societies Rules, 2007
(1)Subject to the provisions of sub-section (1) of section 108 of the Act, while making an application for relief, a co-operative society or Federal Cooperative Society or Financial Institution, in addition to normal averments containing particulars of the claim for arrears of any sums advanced to any of its members supported by evidence constituting the cause of action and when arose, shall also make following averments, namely:-(a)That the claim is only in respect of arrears of any sums advanced to any members of the co-operative society only and no other relief beyond the scope of the said section is claimed in the application;(b)That it believes that there is no valid or bonafide defence against the claim;(c)That the member is not disputing the arrears.
