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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(2)(b) in Rajasthan Co-operative Societies Rules, 2003

(b)In the case of a financing bank, the surplus funds shall be assigned by the Registrar to the reserve fund or funds of any other financing bank or banks to which the societies working in the area in which the financing bank which is being wound up carried on its operations, are affiliated. If there is no financing bank working in such area, the Registrar shall invest the amount in the State Co-operative Bank, until a new financing bank is formed in such area in which case the funds shall be credited to the reserve fund of such financing bank.