Section 10(5) in The Assam Civil Services (Conduct) Rules, 1965
(5)This rule in so far as it related to the lending to or borrowing by Government servant from Co-operative Societies duly registered under Act II of 1912 shall be subject to any general or special restrictions or relaxations made or permitted by the Government.Note I : There is no bar to Gazetted and non-Gazetted Government servants jointing thrift and savings societies duly registered under Act II of 1912 through the Government do not encourage them to join such societies.
