Section 17(3) in The Delhi Co-operative Societies Rules, 2007
(3)On receipt of such application, the Registrar may, after examining the details furnished in the application and after considering all suggestions received by him in response to his invitation referred to in sub-rule (2) of this rule, and other particulars which he may call upon the co-operative society to furnish, give his approval to the amalgamation, transfer, or division as the case may be, in the interest of the cooperative society.
