Section 16(5) in The Delhi Co-operative Societies Rules, 2007
(5)After the Registrar approves the scheme, the co-operative society shall make payments to its members and creditors as provided in clause (b) of sub-section (4) of section 15 of the Act and make a report to that effect to the Registrar and furnish the Registrar with a proposal to amend the bye-laws of the co-operative society duly passed in that behalf. On receipt of the proposal, the Registrar shall register the amendment in accordance with the provisions of section 12 of the Act.
