Section 27(1) in The Delhi Co-operative Societies Rules, 2007
(1)Where a member of a co-operative society ceases to be a member thereof, the sum representing the value of his share or interest in the share capital of the co-operative society to be paid to him or his nominee, heir, or legal representative, as the case may be, shall be the amount arrived at by a valuation based on the financial position of the cooperative society as shown in the last audited balance-sheet preceding the cessation of membership:Provided that the amount so ascertained shall not exceed the actual amount received by the cooperative society in respect of such share or interest.
