Section 97(6) in The Delhi Co-operative Societies Rules, 2007
(6)If the Registrar or the person authorized by him in writing considers necessary and expedient to expedite the recovery of the sum for which certificate for recovery has been granted, he may direct for conditional attachment of the property mortgaged, to his satisfaction and also by an order prohibit its transfer or creating any charge on the property in any way so that no benefit can be availed by the person against whom certificate for recovery has been issued.
