Section 122(4) in West Bengal Co-operative Societies Rules, 2011
(4)Such Provident Fund shall not be used in the business of the society, but shall be invested or deposited in one or more of the following ways(a)in Government Savings Bank;(b)in any of the securities mentioned in section 20 of the Indian Trusts Act, 1882 (Act No. 2 of 1882), other than those specified in clause (e) of that section; or(c)in any co-operative bank or any other bank approved by the General Body.
