Section 45(2) in Rajasthan Co-operative Societies Act, 2001
(2)A central society, which is provided with moneys by an apex society from the Principal State Partnership Fund under clause (b) of sub section (1) shall with such moneys, establish a fund to be called the 'Subsidiary State Partnership Fund' and utilise it for the/purpose of -(a)purchasing shares in primary societies;(b)making payments to the apex society in accordance with the provisions of this chapter; and for no other purpose.Provided that any amount to the credit of either principal or subsidiary state partnership funds shall not form part of the assets of an apex or a central society respectively and in the event of such societies being wound up, all moneys to the credit of or payable to the Principal State Partnership Fund shall be credited to the Government, whereas moneys to the credit of or payable to the subsidiary State Partnership fund shall be credited to the Principal State Partnership Fund.
