Section 26B(2) in Karnataka Co-Operative Societies Act, 1959
(2)Before approving such schemes of collaboration under sub-section (1), the Registrar [or Reserve Bank of India, as the case may be] [Inserted by Act 13 of 2004 w.e.f. 22.03.2004.] shall have due regard to the following matters, namely:-(a)the scheme is economically viable;(b)It can be implemented without, in any way, altering the co-operative character of the co-operative society or the co-operative societies;(c)the scheme is in the interest of the members of the co-operative society or co-operative societies or is in the public interest or in the interest of the co-operative movement, in general](d)[ in the case a of Co-operative Bank, the scheme is not detrimental to the interest of depositors or Banking Policy] [Inserted by Act 13 of 2004 w.e.f. 22.03.2004.]
