Section 25(4) in The Delhi Co-operative Societies Rules, 2007
(4)A person whose application for membership has been approved by a committee shall deposit the membership fee and the amount of qualifying share (s) necessary to become a member within fourteen days of the information of admission as member of the co-operative society, sent to him in person-or by registered post.The amount should be deposited by Demand Draft/Banker's Cheque/Pay Order only. If no such amount is deposited within the stipulated period, the resolution of committee approving the membership of the person concerned shall become void and in-operative.In case of co-operative housing societies managing committee shall endorse a copy of managing committee resolution passed under sub-rule (2) within twenty one days to the Registrar. The resolution shall become final after a period of sixty days of conveying and receipt of the same in the office of the Registrar. In the event Registrar not agreeing to the enrolment of an individual for one reason or the other as may be relevant with reference to the provisions of law, the provisional enrolment will automatically become invalid.
