Section 19 in Jharkhand Co-operative Societies Act, 2008
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 Saving Bank or(b)in its own financing Bank or(c)in any of the securities specified in section 20 of Indian Trust Act, 1982 (2 of 1882)(d)in securities specified by Reserve Bank of India / NABARD , or(e)may invest or deposit in any other mode permitted by the Rules.(f)in case of co-operative society 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 Registrar(iii)in other registered societies carrying on Banking business.
