Section 51 in The Orissa Co-operative Societies Rules, 1965
51. Application for Loan.
(1)An application to a Society for loan shall be in such form as may be required by the Committee and shall state the purpose for which the loan is required.(2)A member applying for a loan shall make such payments as may be specified in the Bye-Laws.(3)A member of Primary Society applying for loan shall furnish a full statement of his -(i)property and debts;(ii)annual income;(iii)annual expenditure including instalment of principal and interest on prior debts; and(iv)surplus available for repayment of the loan applied for.
