Section 54 in The Tripura Co-operative Societies Rules, 1976
54. Use of reserve fund in the business of a society with the approval of the Registrar.
(1)In the case of a society whose reserve fund is equal to or more than its paid up share capital, the Registrar under Section 58 (2) may, by general or special order, permit that society to invest that portion of the reserve fund which is in excess of its paid up share capital or a portion thereon, in its business:Provided that in the case of State Co-operative Bank, the Registrar may, by general or special order, authorise such bank to invest fifty per cent of their reserve fund in their business.(2)No society whose reserve fund has been separately invested or deposited shall draw up on pledge or otherwise employ such fund except with the sanction of the Registrar previously obtained in writing.(3)In the case of a society constituted with the object of co-operative housing on a co-partnership basis, the reserve fund may be utilised for expenditures on the maintenance, repair, and renewal of buildings of the society.(4)In the case of a processing society the reserve fund may be utilised in acquisition, purchase or construction of lands and buildings of the society.
