Section 92(2) in The Delhi Co-operative Societies Rules, 2007
(2)If such a person desiring to transfer his share or interest of a co-operative housing society, he shall give fifteen days notice of his intension to the co-operative housing society in the Form - 18. On receipt of such notice the committee of the co-operative housing society shall give consent to the transferer to transfer his share or interest in Form - 19 within 15 days time failing which the consent is deemed to have been granted. If the purchaser having registered agreement for sale or registered sale deed, or registered power of attorney as the case may be, in respect of such plot or flat may apply for transfer of share and interest in Form - 20 and alongwith an affidavit in Form - 21 alongwith transfer fee by pay order or demand draft as per section 91 of the Act to the common good fund of such co-operative housing society and requisite share money and admission fee as per the provisions of the bye-laws of the society.
