Section 192 in The U.P. Co-operative Societies Rules, 1968
192.
A co-operative society which supplies credit to its individual members, shall fix a limit beyond which the outstanding loan against any member shall not exceed. The limits so fixed shall, in the case of a co-operative society which is a borrowing member of a Central Bank, be subject to the approval of the Central Bank concerned and in the case of other societies, it shall be subject to the approval of the Registrar by general or special order.
