Section 153(2) in The Delhi Co-operative Societies Rules, 2007
(2)Notwithstanding any thing contained in the bye-laws or these rules, if in the opinion of the Registrar any co-operative society is reluctant to take or does not take execution against judgment debtor due to false sympathy or other wise, the Registrar may, by an order in writing authorise any officer or the Financing Bank to call and to send the award or orders obtained by the cooperative society for execution. The Financing Bank thereupon shall take action for the execution of such decree as if it is a decree holder itself.
