Section 12(5) in The Delhi Co-operative Societies Rules, 2007
(5)On receipt of the copy of the resolution and other documents referred to in sub-rule (4), the Registrar shall examine the amendments proposed by the co-operative society and if he is satisfied that the amendments are not contrary to the Provisions of the Act or the Rules made under, he may register the amendments and certify these amendments under sub-section (3) of section 12.
