Section 66A in Jharkhand Co-operative Societies Act, 2008
66A. Fixation of proportion of Co-operative Loans for scheduled caste, scheduled tribe, small farmers and other weaker sections of the community.
- Subject to such conditions as may be issued by the Reserve Bank of India, the primary agricultural co-operative societies shall, during a cooperative year, disburse to the members of the scheduled caste/ scheduled tribes, small and marginal farmers and members of the other weaker sections of the community, such proportion of their total lending as may be laid down by the Registrar , Co-operative Societies from time to time having regard to the class of societies, the strength of membership of persons belonging to the above classes.The said societies shall maintain separate account in respect of their lending to the aforesaid classes in a manner to be prescribed by the Registrar.
