Section 18 in The Delhi Co-operative Societies Rules, 2007
18. Direction by Registrar for amalgamation, division and re-organization of cooperative societies.
(1)Before issuing any order under sub-section (1) of section 17 of the Act providing for the amalgamation, division or re-organization of any co-operative society or societies as the case may be, the Registrar shall prepare a draft scheme in respect of such amalgamation, division or re-organization stating in particular the manner in which the new committee or committees of the co-operative society or societies resulting from such amalgamation, conversion or re-organization shall be constituted and the bye laws for such co-operative society or societies. The Registrar shall send a copy of the draft of the order proposed to be issued by him under sub-section (1) of section 17 of Act to the co-operative society or each of the co-operative societies concerned calling upon it or members thereof or from any creditor or class of creditors to submit such objections or suggestion within a period of not less than two months from the date on which the copy of draft aforesaid was received by it or them.(2)The Registrar, shall, consider all such suggestions and objections and make such modification in the draft order as may seem to him desirable in the light of those suggestions and objections and therefore, issue a final order under sub- section (1) of section 17 of the Act.(3)A member or creditor of the co-operative societies to be amalgamated, divided or reorganized, objected to the scheme of amalgamation, division or re-organization with in the period specified in sub-rule(1), may apply to the Registrar for payment of his share or interest, and the amount in satisfaction of the dues as the case may be. Such application shall be separate and distinct from the objection or suggestion submitted under clause (b) of sub-section (2) of section 17 of the Act. The Registrar, may nominate an officer not below the rank of an Assistant Registrar to investigate such applications and to determine the payments required to be made to the members or creditors, as the case may be.(4)Subject to the provisions of the Act, there rules and the bye-laws, the Registrar may by order require the co-operative society concerned to meet in full or satisfy other wise all due claims of the members and creditors and thereupon the co-operative society shall be bound to meet in full or satisfy otherwise all due claims of the members and creditors within such time as may be specified by the Registrar in the order.
