Section 37(6) in The Delhi Co-Operative Societies Act, 2003
(6)Before passing any order under clause (b) of sub-section (1) in respect of a cooperative society the Registrar shall, at first, consult the financing bank or the financing institution to which it is indebted :Provided that where the co-operative society is a co-operative bank, before issuing a show cause notice under sub-section (1) prior consultation with the Reserve Bank shall be necessary :Provided further that on a requisition of the Reserve Bank to supersede the Board of a co-operative bank, the Registrar shall supersede the committee of such a cooperative bank.
