Section 30(7) in The Delhi Co-operative Societies Rules, 2007
(7)If the committee refuses to transfer the share or interest of the deceased member to his nominee or his successor-in-interest, or fails to take a decision on the application of such nominee or the successor-in-interest as the case may be within thirty days from a nominee or any person claiming to be a successor of a deceased member, may file an appeal within thirty days of such refusal, the Registrar shall pass such order as he may deem fit. On such condition the Registrar may impose, after hearing the co-operative Society and the applicant or any other persons interested. The order made by the Registrar shall be final and binding on all concerned.
