Section 7 in The Delhi Co-operative Societies Rules, 2007
7. Maintenance of register.
(1)The Registrar shall maintain a register in Form -4 year wise in respect of co-operative societies registered or deemed to be registered under the Act in accordance with the classification made under section 21 of the Act, which shall be in the manual or electronic form or in both(2)The Registrar shall assign for each class or sub-class of co-operative society, a code symbol, for giving registration number to the co-operative society and the co-operative society shall be registered from the date specified in the certificate of registration.(3)All the co-operative societies on the date of commencement of these rules shall be deemed to be registered under the Act, and shall first be entered in the register in Form-5 under distinct code symbol assigned to a class of co-operative society to which the existing co-operative society belongs in chronological order with reference to the date of earlier Registration deemed to have been registered under the Act.
