Section 42(4) in The Tripura Co-operative Societies Rules, 1976
(4)The Registrar may recognise any financing bank for financial credit requirements of all credit-worthy purposes through the credit societies in its jurisdiction. On such recognition such bank shall be responsible for making all possible efforts to mobilise local resources for making loans available to the societies in its area. Such loans may be granted for credit-worthy purposes, giving due importance to the production plans and requirements of various strata of the producer and co-operative discipline with reference to linking up of credit with co-operative processing or co-operative marketing.
