Section 75(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)The Registrar shall also have power to fix, by general or special order in writing, the proportion of the lending limit of a financing bank or credit society (other than a agriculture and rural development bank or society the object of which is to grant long-term loans exclusively on the mortgage of immovable properties) which may be made available for the grant of-(a)loans repayable within one year;(b)loans repayable after one year, but within three years; and(c)loans repayable after three years, but within five years from the date of grant of loans:Provided that the amount of loans that may be made under clause (c) shall not exceed half of the total amount of loans that may be for both sub-clauses (a) and (b).
