Section 42 in The Delhi Co-Operative Societies Act, 2003
42. Directions by the Registrar for successful conduct of business.
- The Registrar may from time to time issue such directions or directives to a cooperative society or a class of co-operative societies as he considers necessary for successful conduct of business and on all matters incidental thereto and such directions or directives shall be binding on them.Provided that this power shall be limited to cooperative society with government equity of fifty one percentum or more.
