Section 57(2) in Rajasthan Co-operative Societies Rules, 2003
(2)A co-operative society shall not investor deposit its reserve fund except in one or more of the modes mentioned in clauses (a) to (b) of section 49 of the Act:Provided that the Registrar may, by general or special order, permit any cooperative society or any class of co-operative societies to invest the reserve fund or a portion thereof in its own business:Provided further that in the case of a society constituted with the object of Co-operative Housing on a co-partnership basis, the Reserve Fund may be utilised for expenditure on the maintenance, repairs and renewal of the buildings of the society with the prior permission of the Registrar and in the case of a Processing Society the Reserve Fund may be utilised in the acquisition, purchase or construction of land, building and machinery:[Provided also that a short term co-operative credit structure society may invest or deposit its funds in any bank or financial institution regulated by the Reserve Bank of India.] [Added by Notification No. G.S.R. 73, dated 19.9.2011.]
