Section 58(4) in West Bengal Societies Registration Rules, 1963
(4)The reserve fund, with the previous sanction of the Registrar shall be available for all or any of the following purposes:(a)to cover any loss, such drawing upon it being reimbursed from the profit;(b)to meet any call on the society which cannot be met otherwise, such payments being reimbursed when fresh collections are made; and(c)to serve as security for loans which the society may contract.
