Section 93 in The Orissa Co-operative Societies Rules, 1965
93. Disposal of Surplus Assets.
(1)The Registrar may place the surplus funds on deposit or otherwise with a Financing Bank working in the area of operation.(2)It shall be competent to the Registrar to constitute a Trust to carry out such objects as is decided by him and to appoint the Trustee or Trustees, as the case may be, shall execute a deed in such form as the Registrar may from time to time prescribe. A Trust created under this sub-rule shall be governed by the provisions of the Indian Trusts Act, 1882.
