Section 57(4) in Rajasthan Co-operative Societies Rules, 2003
(4)The Reserve Fund of a society shall be available, with the sanction of the Registrar, for being utilised for any of the following purposes, subject to the conditions that the amount drawn shall be reimbursed as directed by the Registrar, unless the Registrar, dispenses with such reimbursement in special cases: -(i)to meet unforeseen losses incurred by the society;(ii)to meet such claims of the creditors of the society as cannot otherwise be met; and(iii)to provide for other financial needs in times of special scarcity.
