Section 18(5) in The Bihar Co-operative Societies Act, 1935
(5)[ Any portion of the reserve fund not used in the business of the society shall be invested or deposited in one or more of the ways specified in section 19 subject to such Rules as the State Government may make in this behalf.] ['Sub-section (3)' renumbered as (5) by Act 10 of 2002.][19. Investment of fund. - Subject to the provision of sub-section (2) of Section (16) a registered Society shall invest or deposit its funds-(a)in a Government Savings Bank or(b)in its own financing Bank or(c)in any of the securities specified in Section 20 of Indian Trust Act, 1882 (2 of 1882)(d)in securities specified by Reserve Bank of India, or(e)with the general or special sanction of the Registrar and on such conditions as he may impose.(i)In shares or securities of any other registered societies.(ii)In any Scheduled Bank or with the sanction of the Registrar in other registered societies carrying Banking business.(f)may invest or deposit in any other mode permitted by the Rules.]
