Section 83(6) in The Delhi Co-operative Societies Rules, 2007
(6)On the day fixed for hearing under sub-rule (5), the Registrar or the person authorised by him, shall hear the arguments and may pass his final orders on the same day or on any day fixed by him within twenty days from the date on which the hearing was completed. On the day so fixed, the Registrar or the person authorised by him, as the case may be, shall make his final order either ordering repayment of the money or return of the property to the co-operative society together with interest at such rate as may be specified by him or to contribute such amount to the assets, of the co-operative society by way of compensation in regard to misapplication, retention, misfeasance or breach of trust as may be determined or may reject the claim submitted on behalf of the co-operative society or may exonerate the person or person.
