Section 16(1) in The Delhi Co-operative Societies Rules, 2007
(1)The change of form and extent of liability of a co-operative society or in terms of multiple of share capital, shall be secured by passing a resolution in that behalf at a general body meeting of the co-operative society indicating in clear terms the manner of changing the liability. The co-operative society shall give thirty days notice in writing of such meeting to all its members and creditors and shall furnish them with copies of the resolution proposed to be moved at the meeting. After the resolution is duly moved and passed, a copy thereof shall be sent to the Registrar within ninety days.
