Section 97(5) in The Delhi Co-operative Societies Rules, 2007
(5)After the grant of the certificate by the Registrar, if an application is made by the cooperative housing society or the apex within thirty days of grant of certificate of recovery for a security for the satisfaction of the Registrar until the arrears due to the co-operative housing society or apex are recovered, the Registrar shall make an order in writing for the compliance by the members against whom certificate for recovery has been issued.
