Section 121 in West Bengal Co-operative Societies Rules, 2011
121. Use of Reserve fund and other funds in the business of a society.
A co-operative society may, with prior approval of the general body and on such conditions as it may impose, use in its business(i)up to one-fourth of its reserve fund, when the owned capital is less than the borrowed capital;(ii)up to one-half of its reserve fund, when the owned capital is equal to or exceeds the borrowed capital; and(iii)the entire reserve fund, when there is no borrowed capital.
