Section 173(1) in The U.P. Co-operative Societies Rules, 1968
(1)A Co-operative Society may invest or deposit its funds in any one or more of the following modes:-(i)any mode provided in clauses (a) to (c) of section 59;(ii)post office savings bank;(iii)any saving scheme lunched by Central or State Government;(iv)the shares of a corporation or other body corporate in which the Central or the State Government or both hold more than fifty percent of the shares; and(v)the debentures floated by a corporation or a body corporate, if such debentures are guaranteed by the Central or the State Government or by Reserve Bank of India.
