Section 185(1) in The U.P. Co-operative Societies Rules, 1968
(1)All co-operative societies, other than the co-operative societies mentioned in Rule 184, which accept loans and deposits and grant cash credit shall maintain a minimum liquid cover according to the scale given below -(i)forty per cent of the current deposits (including deposits at call and fixed deposits matured but not drawn) ;(ii)twenty-five per cent of the Savings Bank deposits;(iii)twenty-five per cent of the fixed deposits maturing within next three months and twelve and a half per cent of the fixed deposits maturing within further next three months (including reserve fund deposits of societies) ;(iv)forty per cent of the undrawn portion of cash credit and of overdrafts granted to constituents:Provided that the Registrar may, for reasons to be recorded, vary the percentage of liquid cover prescribed above.
