Section 54 in The Meghalaya Co-operative Societies Rules
54. Maximum and normal credit to members.
- A co-operative society shall determine and fix the maximum or normal credit of its members in a manner as it thinks fit:Provided that-(a)in a primary non-agricultural credit society the maximum or normal credit of a member shall be determined by taking into consideration his assets liabilities and his repaying capacity ;(b)in a primary agricultural credit society, the maximum or normal credit shall not exceed one-half of the total value of the agricultural lands of a member which is actually under his cultivation during the period of assessing normal credit or two-thirds of the total estimated net income from such lands during the period of the repayment of the loan whichever is less.
