Section 68(2) in The Assam Co-operative Societies Rules, 1953
(2)Any debt considered bad shall, if so approved by the Registrar, be written off by the annual meeting of the general assembly, in the following order against-(i)the bad debt fund or any fund created out of profits as provision for bad debts;(ii)any other fund created out of profits but not earmarked for any specified purpose;(iii)the reserve fund constituted under Rules 56 and 59.
