Section 99(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)A society shall not invest or deposit its reserve fund except in the modes mentioned in clauses (a), (b), (c) and (d) of section 68 subject to the proviso thereunder:Provided that when there the reserve fund of a society exceeds twenty per cent of its working capital, the excess may, with the sanction of the Registrar, be utilised in the business of the society:Provided further that a society' not being a credit society, may, with the sanction of the Registrar, utilise the whole of its reserve fund in its business:Provided also that when a society is prohibited by its bye-laws from borrowing either from its members or from others, the whole of its reserve fund may be utilised in its business.
