Section 17(4) in The Delhi Co-operative Societies Rules, 2007
(4)After the receipt of the approval of the Registrar under sub-rule (3) of this rule, the co-operative society shall convene a special general body meeting by giving notice of at least fifteen days to all its members and creditors and pass a resolution for amalgamation, transfer of assets and liabilities or division, as the case may be, by two-third majority of the members present and voting at the meeting. The resolution so passed shall contain the purpose and the full scheme indicating how the proposed amalgamation, transfer, or division would be useful to the co-operative society and be given effect to of the scheme involves transfer of liabilities or assets of the cooperative society to another co-operative society, a statement to that effect shall be made in the application to be made under sub-rule (1) of this rule. If the scheme involves transfer of liabilities or assets, the co-operative society shall give written notice in Form-7 to all the members, creditors and any other person whose interests are likely to be affected by such transfer. The notice shall also be published in at least one newspaper in English and Hindi and one in vernacular language in circulation in the National Capital Territory of Delhi and a copy thereof shall be exhibited on the notice board in the office of the co-operative society and the office of the Registrar.
