Section 36 in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006
36. Sinking fund.
(1)The Managing Committee of the farmers' organisation shall maintain a sinking fund tor the repayment of moneys borrowed and shall pay every year into the sinking fund such sum as may be sufficient for repayment within the period fixed of all moneys so borrowed.(2)The sinking fund or any part thereof shall be applied in towards, the discharge of the loan for which such fund was created, and until such loan is wholly discharged it shall not be applied for any other purpose.
