Section 79(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)The Registrar may grant permission to a society to invest or deposit its funds in the deposit of any banking company after satisfying himself that there is no branch of the financing bank or a co-operative bank available to render the banking services required by the society or an existing branch or the financingbank or a co-operative bank is not able to, or cannot, render the services required by the society to carry on its business.
