Section 33 in The Delhi Co-operative Societies Rules, 2007
33. List of members of co-operative society.
(1)Every co-operative society shall prepare a list of its members as on the last day of each co-operative year. The list shall be kept open at the office of the co-operative society, during office hours for inspection by any member of such co-operative society. The list of members shall be revised thirty days prior to the date of the meeting fixed for the election of the committee of the co-operative society and shall include the members admitted and exclude the members resigned or ceased or expelled during the period commencing from the date when the list was last revised and ending with the date of the revision of the list. The list shall be in Form-8 for a co-operative society and in case of a federation in Form-8-A, as the case may be. In-case of a co-operative housing society a copy of list so prepared shall be sent to Registrar within thirty days alongwith a soft copy in a floppy diskette of the same, for display on the website A list of members prepaid in accordance with sub-rule (1) shall be furnished by the cooperative society to the member on payment of rupees fifty per one hundred members or part thereof.
