Section 49 in Rajasthan Co-operative Societies Act, 2001
49. Investment of funds.
- A co-operative society shall invest its funds in one or more of the following, namely -(a)central Co-operative Bank;(b)apex Co-operative Bank;(c)in the shares or securities or debentures issued by any other co-operative society with limited liability;(d)in any other mode permitted by the rules or by the general or special order of the Government :Provided that notwithstanding anything contained in this section, the guidelines, if any issued by the Reserve Bank of India in this regard for the Urban Co-operative Banks shall have effect.[Provided further that a short term co-operative credit structure society may invest or deposit its funds in any bank or financial institution regulated by the Reserve Bank of India.] [Added by Notification No F. 2(15) Vidhi/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.]
