Section 65 in The Meghalaya Co-operative Societies Rules
65. Provision for building fund.
- A co-operative society may create a separate fund out of profits for the purpose of constructing buildings for conducting its business and such a fund shall be called a "Building Fund". The amount of such fund, when not used for the purpose for which it has been created may be utilised in the business or be invested or deposited with any Bank approved by the Registrar.
