Section 49 in Rajasthan Co-operative Societies Act, 1965
49. Principal State Partnership Fund.
(1)An apex society which is provided with money by the Government under section 48 shall, with such moneys, establish a fund to be called the "Principal State Partnership Fund".(2)An apex society shall utilise the "Principal State Partnership Fund" for the purpose of-(a)directly purchasing shares in other co-operative societies with limited liability;(b)providing moneys to a co-operative society (hereinafter in this chapter referred to as central society) to enable that society to purchase shares in other co-operative societies with limited liability (hereinafter in this Chapter referred to as primary societies);(c)making payments to the Government in accordance with the provisions of this Chapter; and for no other purpose.
