Section 53(6) in The Orissa Co-operative Societies Rules, 1965
(6)Every Credit Society of unlimited liability shall, from time to time, fix in a general meeting, the maximum liability a member may incur. The maximum limit so fixed shall be subject to revision of the Registrar or some person authorised by him or the Financing Bank who may reduce it or impose such conditions as may be considered necessary. No loan shall be granted to any individual member of a Society which shall bring his total debts to Society exceeding the maximum amount so fixed.
