Section 164 in The Delhi Co-operative Societies Rules, 2007
164. Financing bank to render banking services.
(1)The financing bank shall render free of charge such banking services to the Registrar as the Registrar may require to carry out the purposes of the Act and these Rules.(2)Without prejudice to the generality of the foregoing sub-rule (1), the financing bank shall render the following services to the Registrar, namely:(a)Maintenance of "Audit Fee Recovery Fund" in which all receipts and payments on account of audit fee leviable under the rules shall be booked;(b)Maintenance of "Settlement and Execution Expenses Fee Fund" in which all receipts relating to the fees leviable under the rules for settlement of disputes and execution of decrees, and payment from the Fund shall be recorded;(c)Current account to be opened in the name of co-operative societies under liquidation to be operated upon by the liquidator;(d)Current account of the Recovery Officer for temporary credit of dues on account and payment to decree-holder;(e)Current account of the Registrar relating to surplus funds of co-operative society whose registration has been cancelled. This account shall be called 'Registrar Co-operative Societies Liquidation Account;(f)Registrar Co-operative Societies Suspense Account for keeping amount of unclaimed amounts from the assets of co-operative society under liquidation; and(g)Suspense Accounts of co-operative Societies under registration.(3)All the above funds shall be administered by the Registrar in accordance with the Regulations contained in Schedule- III.(4)The financing bank would have no claim over the amount standing to the credit of the above accounts and funds from time to time. The Registrar may, however, allow in his discretion some service charges.(5)All cheques deposited for being credited to various funds and accounts referred to above shall be cleared through the clearing house and proceeds thereof credited to various funds and accounts. Financing bank shall issue pass books separately for each fund and account and shall supply the information of the transactions as may be required by the Registrar.(6)The provisions of this rule shall apply to all funds held by the financing bank at the commencement of these rules relating to deposits held by it under the above heads.
