Section 2(f) in The Banking Regulation (Co-Operative Societies) Rules, 1966
(f)[ "principal office of the Reserve Bank" means,-(i)in relation to a primary Co-operative Bank, the office of the Urban Banks Department of the Reserve Bank; and(ii)in relation to a Central Co-operative Bank or a State Co-operative Bank, the office of the Rural Planning and Credit Department of the Reserve Bank-to which the returns prescribed under the Act or these rules are required to be submitted;]
