Section 52 in The Arunachal Pradesh Co-operative Societies Rules, 1984
52. Utilisation and investment of reserve fund.
(1)A society shall, in addition to the modes specified in Clauses (a) to (d) of Section 71, invest or deposit its reserve fund in any one or more of the following permitted modes, namely:(i)in the case of primary societies, in Central Financing Agencies;(ii)in the case of Central Co-operative Banks and Urban Banks, in the State Co-operative Bank;(iii)in debentures issued by Apex Bank or in Government loans; or(iv)in any immovable property specified by the Registrar by a general or special order;Provided that, in the case of a society whose reserve fund is equal to or more than its paid up share capital, the Registrar may, by general or special order, permit that society to invest the portion of the reserve fund which is in excess of its paid up share capital or a portion thereof, in its business. Further in case of Central Co-operative Banks and the State Co-operative Bank, the Registrar may, by general or special order, authorise such banks to invest fifty per cent of their reserve fund in their business.(2)No society whose reserve fund has been separately invested or deposited shall draw upon, pledge or otherwise employ such fund except with the sanction of the Registrar previously obtained in writing.(3)In the case of a society constituted with the object of co-operative housing on a co-partnership basis, the reserve fund may be utilised for expenditures on the maintenance, repair, and renewal of buildings of the society.(4)In the case of a processing society the reserve fund may be utilised in acquisition, purchase or construction of lands, buildings and machinery.
