Section 51 in The Meghalaya Co-operative Societies Act
51. Investment of Funds.
(1)A registered society may invest or deposit its funds-(a)in a Government Savings Bank, or(b)in any of the securities specified in Section 20 of the Indian Trust Act, 1882 other than those specified in Clause (e) of that section, or(c)with the sanction of the Registrar, in the shares or debentures or in the security of any other registered society, or(d)with any registered society bank or persons carrying on the business of banking approved for this purpose by the Registrar, or(e)in any other mode permitted by the bye-laws.(2)Such investment shall be accounted for separately from the Reserve Fund of the registered society.
