Section 51 in Sikkim Co-Operative Societies Act, 1955
51. Investment of Funds.
(1)A registered society may invest or deposit its funds(a)in a Recognised Savings Bank, or(b)in any of the securities approved by the Registrar, or(c)with the sanction of the Registrar, in the shares or debentures or in the security of any other registered society, or(d)with a any registered society, bank or persons carrying on the business of banking approved for this purpose by the Registrar, or(e)in any other mode permitted by the Rule.(2)Such investment shall be accounted for separately to show whether it is from the Reserve Fund or from the general funds of the registered society.
