Section 102(5) in The Delhi Co-operative Societies Rules, 2007
(5)On failure of a member or resident to pay the charges as demanded by the committee by the specified date or thirty days after raising the demand, the member or resident as the case may be advised finally to clear the default within further thirty days, failing which the committee shall initiate proceedings for recovery of the dues from the defaulter member or a resident as the case may be under sub-section (2) of section 89 of the Act as arrears of land revenue by approaching the Registrar as provided in sub-section (2) of section 111 of the Act. A list of such defaulters may also be displayed on the notice board of a co-operative housing society. The committee shall approve the above action through a resolution authorising an officer to initiate action against the defaulter member or resident, as the case may be.
