Section 53(1) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(1)A society may invest any of its funds (other than the reserve fund) in any of the modes specified in Section 71 when such funds are not utilised for the business of the society.Explanation. - For the purpose of this sub-rule, "business of a society" shall include any investment made by the society in immovable property with the prior sanction of the Registrar in the process of recovery of the society's normal dues or for the purpose of construction of building or buildings for its own use.
