Section 51(2) in Rajasthan Co-operative Societies Act, 2001
(2)At least one-third of total amount of loan to be sanctioned by a primary village service society or a farmer's service some, any year and not less than twenty five percent of the total amount of loan to be sanctioned by a Land Development Bank in a year, shall be sanctioned to those members who belong to weaker sections provided that where in the opinion of the State Government such reservation is not workable, the State Government may fix different percentages of reservation of such loan for weaker sections in different areas.
