Section 77 in The Delhi Co-operative Societies Rules, 2007
77. Use of reserve fund in the business of a society.
- A co-operative society may, subject to the approval of the general body and to such conditions as the general body may impose, use in its business the reserve fund: -(a)upto one fourth of its reserve fund if the owned capital is less than the borrowed capital;(b)upto one half of its reserve fund if the owned capital is equal to or exceeds the borrowed capital; and(c)the entire reserve fund when there is no borrowed capital :Provided that in the case of clauses (i) and (ii), the balance fund shall be invested in an approved mode of investment as per the provisions of the Act, these rules and the bye-laws of the co-operative society.
