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[Cites 0, Cited by 0] [Section 107C] [Entire Act]

State of Maharashtra - Subsection

Section 107C(1) in The Maharashtra Cooperative Societies Rules, 1961

(1)In the case of the following societies, only the Secretary or a paid employee of the society duly authorized in this behalf by a resolution of the Committee, shall handle or keep cash on hand to the extent shown below at the end of each working day, the excess being credited within three days in the nearest Branch of the District Central Co-operative Bank or any other approved Bank.
I Primary Societies Rs.
(1) Agricultural Processing Societies, the paid upshare Capital of which is more than Rs. 5 lakhs 50000
(2) Spinning Mills 100000
(3) Sugar factories 500000
(4) Consumers Societies 50000
(5) Dairy Societies 5000
(6) Agricultural Credit Societies 10000
(7) Fisheries Societies 10000
(8) Industrial Estate 10000
(9) Forest Labour Societies 10000
(10) Labour Contract Societies 1,000
(11) Salary Earners or other Urban Credit Societies 25000
(12) Farming Societies 10000
(13) Lift Irrigation Societies 10000
(14) Industrial Societies 10000
(15) Weavers Societies 10000
(16) Housing Societies 10000
(17) All other societies excluding above 10000
II Societies at Taluka level  
(1) Taluka co-operative Purchase and sale Societies 10,000
(2) Taluka Co-operative Supervising Unions 500
(3) Taluka level federal societies 10000
III District Level Federal Societies  
(1) District Marketing Societies 50000
(2) District Wholesale Consumers Stores 100000
(3) District and Divisional Level Federal Societiesother than District Central Co-operative Banks and DistrictCooperative Agricultural and Rural Multipurpose DevelopmentBanks. 10000
III State Level Federal Societies 50000