Section 65(2) in The Delhi Co-operative Societies Rules, 2007
(2)Any co-operative society, authorized under its bye-laws to raise funds by the issue of debentures and bonds may, with the prior sanction of the Registrar, frame regulations regarding the maximum amount to be raised by the issue of debentures and bonds, the class or classes of debentures and bonds, the face value of each-debenture or bond, the date for redemptions of debentures or bonds the rate of interest payable, the terms and conditions regarding transfer of debentures and bonds and other incidental matters.
