Section 44(1) in Rajasthan Co-operative Societies Act, 2001
(1)Notwithstanding anything contained in any law for the time being in force, the Government may(a)subscribe directly to the share capital of a co-operative society:(b)subject to the appropriate bye-laws, provide moneys to an apex society for purchase of shares in other co-operative societies, subjects to the condition that no such shares in any co-operative society shall be purchased except with the previous approval of the Government in each case;(c)give loan or make advances to co-operative societies:(d)guarantee the repayment of principal and payment of interest on debentures issued by a co-operative society.(e)guarantee the repayment of share capital of a co-operative society and dividends thereon, at such rates as may be specified by the Government:(f)guarantee the repayment of principal and payment of interest on loans and advances to a co-operative society;(g)give financial assistance in any other form, including subsidies, to any co operative society:Provided that liability in respect of any shares purchased with Government money either directly by the Government or through any other co-operative society shall, in the event of its being wound up, be limited to the amount paid in respect of such shares :[Provided further that the Government shall not hold more than twenty-five percent of the total share capital of a short term co-operative credit structure society and such society or the Government shall have option to further reduce the Government's share capital.] [Added by Notification No F. 2(15) Vidhi/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.]
