Section 65 in The West Bengal Co-Operative Societies Act, 1983
65. Reserve Fund. -
Every co-operative society shall transfer in every co-operative year not less than ten per cent, of its net profit to a Reserve Fund:Provided that the Reserve Fund shall be invested in a Government Saving Bank including Nationalised Banks and Regional Rural Banks or in any security specified in section 20 of the Indian Trusts Act, 1882 or in the business of the co-operative society in such manner as may be prescribed.
