Section 168 in The U.P. Co-operative Societies Rules, 1968
168.
The utilisation of the reserve fund under Rule 167 shall be subject to the condition that any amount drawn shall be re-imbursed from the profits accruing in subsequent co-operative year or years as directed by the Registrar. The Registrar may, however, having regard to the special circumstances of the society, permit that the reserve fund drawn and utilised for purposes mentioned under clauses (ii) and (iii) of Rule 167 may not be reimbursed wholly or partially as the Registrar may direct.
