Section 101 in The Delhi Co-operative Societies Rules, 2007
101. Management of cooperative housing society.
- The members of the committee shall be jointly and severally responsible for all the decisions taken by the committee during its term relating to the business of the co-operative housing society and for all the acts and omissions detrimental to the interest of a co-operative housing society:Provided that before fixing any responsibility mentioned above, the Registrar shall follow the procedure as laid down under the Act:Provided further that any member of the committee, who does not agree with the resolution or decision of the committee, may express his dissenting opinion which shall be recorded on the proceeding of the meeting and such member shall not be held responsible for the decision embodied in the said resolution or such acts or omissions committed by the committee as per the said resolution. Such dissenting member, if he so desires, may also communicate in writing his dissenting note to the committee and Registrar within seven days from the date of the said resolution or decision. Any member, who is not present in the meeting and who has not subsequently confirmed the proceedings of that meeting, shall not be held responsible for any of the business transacted in the said meeting.
